Orissa High Court
Gita Pradhan vs State Of Odisha & Others .... Opposite ... on 28 November, 2023
Bench: Sangam Kumar Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(CRL) No.138 of 2023
Gita Pradhan .... Petitioner
Mr. S. Dasmohapatra, Advocate
-versus-
State of Odisha & others .... Opposite Parties
Mr. Rajesh Tripathy A.S.C.
CORAM:
JUSTICE SANGAM KUMAR SAHOO
JUSTICE CHITTARANJAN DASH
ORDER
Order No. 28.11.2023
02. 1. In pursuance of the order dated 08.11.2023, the learned District Judge, Cuttack entrusted the leaned Second Additional Sessions Judge, Cuttack to visit the institution where the victim girl was staying and the learned A.D.J. had an interaction with the victim girl and she has submitted her report in sealed cover.
2. The sealed cover was opened in the Court and we perused the report furnished by the learned A.D.J.
3. In the operative portion of the report furnished by the learned A.D.J., it is mentioned that the victim is now interested to stay with her parents and she repeatedly requested her to send her to her native village at Amarpada, Niali where her parents and younger brother are residing.
4. The learned counsel for the petitioner also submits that the petitioner mother is ready and willing to take care of her daughter.
5. In view of such submission, let the petitioner appear before the I.I.C. of Niali Police Station within a week from today. The I.I.C. shall take the petitioner to the authorities of the International Indecency Prevention Movement (IIPM), Cuttack known as Sovaniya Sikhyashram situated at Bidanasi, Cuttack.
Page 1 of 26. A copy of the order be produced before the Authorities who shall hand over the custody of the victim girl to the petitioner after proper identity verification in presence of I.I.C., Niali Police Station and making necessary entry in the relevant register. The learned State counsel shall intimate the order passed today to the concerned institution and to the I.I.C., Niali Police Station.
7. Four weeks after the victim stays in the company of her mother (petitioner), the Child Welfare Committee shall produce the victim girl before the learned J.M.F.C., Niali who shall ascertain the well-being of the victim girl and shall submit a report to this Court.
In the meantime, if any complaint is received either from the petitioner or from the victim girl or from any other source regarding any problem to the victim girl, the Inspector-In-Charge, Niali P.S. shall take proper step in that respect and shall do well to ventilate the grievances raised, if any.
The matter be listed in the week commencing from 15th January, 2024.
8. A free copy of the order be handed over to the learned counsel for the State for reference and compliance.
A copy of the order be communicated to the learned J.M.F.C., Niali for compliance.
(S.K. Sahoo) Judge (Chittaranjan Dash) Judge Signature NotBijay Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 29-Nov-2023 10:18:08 Page 2 of 2