LAWS(ORI)-2024-9-2

ANKITA PRADHAN Vs. STATE OF ODISHA

Decided On September 18, 2024
Ankita Pradhan Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Although this matter was not on Board today, however in the first hour Mr.Y.Dash, learned senior counsel appearing for the Petitioner mentioned for early listing of the matter. It was brought to the notice of this Court that the victim in this case is a young lady and has suffered in the hands of police and has also sustained injuries.

(3.) Mr.Dash, learned senior counsel appearing for the Petitioner at the outset submitted that she was brutally assaulted by the Police personnel in duty at Bharatpur Police Station, as a result of which she has sustained grievous injury. He further contended that yesterday the matter was mentioned before Hon'ble Mr.Justice S.S.Mishra and on the basis of the verbal order, the victim was shifted to AIIMS, Bhubaneswar where she was undergoing treatment at the moment. On hearing learned counsel for the Petitioner this Court could realise the gravity and seriousness of the matter. Accordingly, the Registry of this Court was directed to place the matter before this bench at 1 P.M. However the matter could not be notified or placed before this Court at 1 P.M.