Kaaleb Garada @ Kaleb vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2917 Ori

Orissa High Court

Kaaleb Garada @ Kaleb vs State Of Odisha ... Opposite Party on 25 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        BLAPL No.1452 of 2026
     Kaaleb Garada @ Kaleb                   ...            Petitioner
                                             Mr.A.K.Sahu, Advocate
                              -versus-
     State of Odisha                         ...      Opposite Party
                                       Mr. S.C.Pradhan, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY
                              ORDER(ORAL)

Order No.                      25.03.2026
   01.       1.        This   matter    is       taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard. Since the petitioner herein seeks for bail for commission of one of the offences under POCSO Act, the victim & her parents/guardian or other person in whom the victim has trust and confidence are required to be informed before taking up the hearing in the matter, in view of the Sub-rule 13 and 15 (viii) of Rule-4 of the Protection of Children from Sexual Offences Rules, 2020 (in short the "Rules").

3. For the purpose of information of victim & her parents/guardian or other person in whom the victim has trust and confidence in terms of the above Rules, let the copy of the bail application received by the learned counsel for the State be sent to the victim & her parents/guardian or other person in whom the victim has trust and confidence by Mr. S.C.Pradhan, learned

Addl. Public Prosecutor through concerned Police Station indicating therein the probable date of hearing.

4. List this matter on 27th April, 2026.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 25-Mar-2026 17:36:27