Bapuna Prasad Samal vs State Of Odisha
2021 Latest Caselaw 10775 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.234 of 2017

                Bapuna Prasad Samal                   ....          Appellant

                                                                None
                                           -versus-
                State of Odisha                       ....    Respondent/
                                                            Opp.Party

                                Mr.J.P.Patra,
                                Addl. Standing Counsel
                                     CORAM:

                              JUSTICE S.K. SAHOO
                                        ORDER

Order No.                             07.10.2021


   17.             This   matter      is    taken     up    through      Hybrid

arrangement (video conferencing/physical Mode).

Perused the prisoner's petition dated 26.08.2021 being forwarded by the Senior Superintendent Circle Jail, Cuttack at Choudwar requesting to engage an Advocate on his behalf from the Legal Aid.

Let Mr. Bibhu Prasad Chhualsingh, Advocate be appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel through the Senior Superintendent Circle Jail, Cuttack at Choudwar.

Let a copy of the appeal memo, copy of the interim application along impugned judgment and copies of the depositions be provided to Mr. Bibhu // 2 //

Prasad Chhualsingh, Advocate.

List this matter after the ensuing Puja holidays indicating the name of Mr. Bibhu Prasad Chhualsingh in the cause list.

The name of Mrs. Rebati Panda, Advocate shall not be reflected in the cause list henceforth.

( S.K. Sahoo) Judge

PKSahoo