Dukhanasana Bisi vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 2914 Ori

Orissa High Court

Dukhanasana Bisi vs State Of Odisha .... Opposite Party(S) on 25 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLMC No.991 of 2026

                                           Dukhanasana Bisi                  ....            Petitioner(s)

                                                                                Ms. Monika Samal, Adv.
                                                                         -versus-
                                           State of Odisha                   ....     Opposite Party(s)

                                                                                  Ms. Gayatri Patra, ASC
                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                   Order No.                           ORDER
                                      01.                             25.03.2026
                                          1.

This matter is taken up through hybrid arrangement.

2. After hearing learned counsel for the respective parties, it

is considered appropriate to call for the photocopy of the

trial Court records in Special (POCSO) Case No.48 of 2024

from the learned Ad-hoc Addl. Sessions Judge (FTSC),

POCSO, Angul on or before 31st March, 2026. The Registry

is directed to do the needful.

3. It is stated at the Bar that the learned Ad-hoc Addl.

Sessions Judge (FTSC), POCSO, Angul has fixed 26.03.2026

for pronouncement of the judgment.

4. Be that as it may, the proposed date for pronouncement

Designation: Senior Stenographer

of judgment i.e., 26.03.2026 shall remain deferred for a Date: 25-Mar-2026 12:22:58

period of two weeks from the said date.

5. List this matter on 31st March, 2026.

6. The Registry shall communicate a copy of this order

forthwith to the Court of the learned Ad-hoc Additional

Sessions Judge (FTSC), POCSO, Angul for compliance.

7. Issue urgent certified copy of this order be granted in

course of the day.

8. Web copy of this order be treated as authenticated copy.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun