Citation : 2026 Latest Caselaw 141 Ori
Judgement Date : 8 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.243 of 2025
Kusa Mallick .... Appellant/
Petitioner
-versus-
State of Odisha .... Respondent/
Opp. Party
CORAM:
JUSTICE DIXIT KRISHNA SHRIPAD
JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 08.01.2026
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Since the Prisoner's Petition has been received from the District Jail, Jagatsinghpur late by 9 days and it is a case where substantive sentence has been imposed on the appellant, we are inclined to condone the delay in filing the JCRLA.
Since Section 4(2)/6 of the POCSO Act is involved in this case, issue notice to the victim-informant.
Heard.
Admit.
Call for the trial Court records. Mr. Janmejaya Katikia, Advocate bearing Enrollment No.0-602/1993 is appointed as an Advocate for the appellant.
The Registry is directed to intimate the appellant about the engagement of the counsel.
Let a copy of the Prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the State so also to the learned counsel for the appellant.
After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.
List this matter after receipt of the trial Court records.
(Dixit Krishna Shripad)
Judge
(S.S. Mishra)
Subhasis Judge
Designation: Personal Assistant
Location: High Court of Orissa, Cuttack. Date: 08-Jan-2026 17:12:29
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