Rajesh Mallik vs State Of Odisha
2026 Latest Caselaw 231 Ori

Orissa High Court

Rajesh Mallik vs State Of Odisha on 12 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        CRLA No. 9 of 2026

                             Rajesh Mallik                                    ........   Appellant(s)
                                                                    Mr. Ramesh Chandra Maharana, Adv.

                                                            -Versus-
                             State of Odisha                                  ....... Respondent(s)
                                                                               Ms. Gayatri Patra, ASC

                                        CORAM:
                                        DR. JUSTICE SANJEEB K PANIGRAHI
                                                        ORDER

12.01.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. The Appellant has filed this appeal challenging the judgment of

conviction and order of sentence dated 29.11.2025 passed by the

learned Adhoc Additional District and Sessions Judge (FTSC),

Jajpur in C.T. Case No.15 of 2025.

3. Heard.

4. Admit.

5. Since this case relates to the offences under Sections

137(2)/87/64{2)(m)/65(l) of BNS r/w u/s 6 of POCSO Act., notice

needs to be issued to the informant.

6. Accordingly, learned counsel for the Appellant is directed to

serve required number of copies of the appeal on learned

Additional Standing Counsel for the State within three working

days in order to enable her to serve notice upon the informant

through the concerned Investigation Officer regarding hearing of

the appeal.

7. List this matter on 9th February, 2026.

8. LCR be called for.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu