Sanatan Kisan vs State Of Orissa

Orissa High Court

Sanatan Kisan vs State Of Orissa on 1 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     JCRLA No. 218 of 2025

                 Sanatan Kisan                      .....         Appellant
                                                                Mr. Saroj Kumar Routray,
                                                                Advocate
                                                 -versus-
                 State of Orissa                    .....       Respondent

Ms.Suvalaxmi Devi, ASC CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 01.12.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Since the prisoner's petition has been received from Jail late by 527 days and it is a case where substantive sentence of life has been imposed on the appellant, we are inclined to condone the delay in filing the JCRLA.

Heard.

Admit.

Call for the trial Court records. Mr. Saroj Kumar Routray, Advocate bearing Enrollment No. O- 1428/2010 is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let a copy of the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the appellant so also learned counsel for the State.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

Signed by: PRAMOD KUMAR SAHOO ( S.K. Sahoo) Reason: Authentication Judge Location: HIGH COURT OF ORISSA Date: 02-Dec-2025 15:28:44 PKSahoo (S.S. Mishra ) Judge