Dukhi Rout vs State Of Odisha .... Opposite Party on 1 August, 2025

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Orissa High Court

Dukhi Rout vs State Of Odisha .... Opposite Party on 1 August, 2025

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           ABLAPL No.8688 of 2025

       Dukhi Rout                       ....          Petitioner
                                    Mr. T.P Mohapatra, Advocate


                               -versus-

       State of Odisha                  ....     Opposite Party

                                               Mr. S.N. Das, ASC
                      CORAM: JUSTICE V. NARASINGH
                                    ORDER

01.08.2025 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is seeking pre-arrest bail in connection with G.R. Case No.35 of 2025 pending in the Court of learned Addl. Dist. & Sessions Judge-Cum- Spl. Court under (POCOS) Act, Puri arising out of Puri Sadar P.S. Case No.183 of 2025 for commission of offence punishable under Sections 126 (2), 296, 351(2), 3(5) of I.P.C and read with Section under Section- 12 of POSCO Act.

3. Learned counsel for the Petitioner is requested to serve an extra copy of the brief be served on the learned counsel for the State, who is requested to serve the same on the Informant through the I.O. intimating him that the matter shall be taken up on 19.09.2025.

Page 1 of 2

4. As an interim measure, it is directed that the Petitioner shall not be taken into custody in connection with the aforesaid case, till the next date.

(V. NARASINGH) Judge Soumya Signature Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa Date: 04-Aug-2025 20:00:52 Page 2 of 2

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