Muna @ Bata Munda @ vs State Of Odisha
2021 Latest Caselaw 12811 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No. 41 of 2021


                 Muna @ Bata Munda @               ....       Appellant
                 Hansda

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

                                   CORAM:

                              JUSTICE S.K. SAHOO

                                ORDER

Order No. 13.12.2021

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

2. The Office note indicates that there is delay of two days in filing this jail criminal appeal.

3. After hearing the learned counsel for the State and since it is a case where the appellant has been imposed substantive sentence for his conviction, I am inclined to condone the delay in filing the jail criminal appeal.

4. Heard.

5. Admit.

6. Call for the Trial Court Record.

// 2 //

7. Biswa Ranjan Sahoo, Advocate is appointed as an Advocate for the appellant.

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

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

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

( S.K. Sahoo) Judge

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