Ajit Lalit Gudia @ Lala vs State Of Odisha
2022 Latest Caselaw 260 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No. 61 of 2021


                 Ajit Lalit Gudia @ Lala            ....      Appellant

                                         -versus-
                 State of Odisha                 ....   Respondent
                                         Mr. A. Das,
                                         Addl. Government Advocate

                                    CORAM:

                               JUSTICE S.K. SAHOO

                                 ORDER

Order No. 10.01.2022

01. 1. This matter is taken up through Video Conferencing Mode.

2. The Office note indicates that there is delay of two hundred seventy three 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. Prahalad Sahu, 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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