Damu @ Dame Mjhi vs State Of Odisha
2023 Latest Caselaw 2704 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                              JCRLA No.103 of 2022

              Damu @ Dame Mjhi                        ....       Appellant

                                    Mr. Himanshu Bhusan Dash,
                                    Advocate

                                          -versus-

              State of Odisha                         ....    Respondent

                                    Mr.Rajesh Tripathy,
                                    Addl. Standing Counsel

                                    CORAM:
                               JUSTICE S.K. SAHOO
                                     ORDER

Order No. 03.04.2023

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Mr.Himanshu Bhusan Dash, Advocate is appointed as an Advocate for the appellant.

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

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

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

PKSahoo