Sukanta Pradhan vs State Of Odisha
2021 Latest Caselaw 12361 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.51 of 2010

              Sukanta Pradhan                    ....      Appellant



                                     -versus-
              State of Odisha                    ....   Respondent

                                   Mr. Arupananda Das,
                                   Addl. Government Advocate

                                    CORAM:

                             JUSTICE S.K. SAHOO
                                    ORDER

Order No.                          02.12.2021

   06.             This   matter    is   taken   up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

None appears on behalf of the appellant, when the matter was called for hearing.

Mr. Pulakesh Mohanty, Advocate, who is having practice in the criminal law side, is engaged as Amicus Curiae to conduct this case on behalf of the appellant and he is handed over the paper book and he seeks some time to prepare the case.

List this matter on 09.12.2021 for hearing. The name of Mr. Pulakesh Mohanty, Advocate for the appellant be indicated in the cause list as well as at the top of the brief and the names of Mr. J. Katikia, // 2 //

learned counsel and his associates shall not be reflected in the cause list henceforth.

It appears that another accused, namely, Prasidha Pradhan also faced trial with the appellant Sukanta Pradhan and was also convicted as per the impugned judgment. Let the Registry place a note whether the said co-accused has preferred any separate appeal or not. If it is found that he has not preferred any appeal, instruction shall be obtained from the learned trial Court in that respect who will take necessary instruction from the concerned Jail Superintendent and appraise this Court as to why the said convicted accused has not preferred any appeal. If it is found that any criminal appeal has been filed by him before this Court, the same shall be placed on the date fixed with this JCRLA. For the aforesaid purpose, the file be placed before the learned Registrar (Judicial) to do the needful.

( S.K. Sahoo) Judge

RKM