Dibakar Nayak @ Budha vs State Of Odisha
2023 Latest Caselaw 3055 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               JCRLA No.20 of 2023

              Dibakar Nayak @ Budha            ....    Appellant

                                  Mr. Satyabrata Panda, Advocate

                                    -versus-

              State of Odisha                  ....    Respondent

                                  Mr.Rajesh Tripathy,
                                  Addl. Standing Counsel

                                    CORAM:
                               JUSTICE S.K. SAHOO

                                    ORDER

Order No. 10.04.2023

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

The Office note indicates that there is delay of one thousand eight hundred sixty-nine in filing this jail criminal appeal.

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.

Heard.

Admit.

Call for the trial Court record. Mr. Satyabrata Panda, Advocate is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about // 2 //

the engagement of the counsel.

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

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

( S.K. Sahoo) Judge Sipun