Tunu @ Harekishan And vs State Of Odisha
2021 Latest Caselaw 12806 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No. 44 of 2021


                 Tunu @ Harekishan and             ....      Appellants
                 Anr.

                                        -versus-
                 State of Odisha                ....     Respondent
                                             Mr. R.K. Tripathy,
                                             Addl. Standing Counsel

                                     CORAM:

                              JUSTICE S.K. SAHOO

                                ORDER

Order No. 13.12.2021

02. 1. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

2. Heard.

3. Admit.

4. Call for the Trial Court Record.

5. Jyotirmaya Sahoo, Advocate is appointed as an Advocate for the appellants.

6. Registry is directed to intimate the appellants about the engagement of the counsel.

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

// 2 //

08. After receipt of the Trial Court Record, paper books will be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

p