Rukesh Deep vs State Of Odisha
2023 Latest Caselaw 3586 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.1134 of 2022

              Rukesh Deep                         ....        Appellant

                                 Mr. M.R. Badajena, Advocate

                                       -versus-

              State of Odisha                     ....      Respondent

                                 Mr. Rajesh Tripathy,
                                 Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No. 17.04.2023

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

None appears on behalf of the appellant. When the matter was taken up on 03.04.2023, no one appeared for the appellant.

Though the copy of the appeal memo along with the impugned judgment and the interim applications were directed to be served on the learned counsel for the State but the same has not been supplied.

Let the learned trial Court i.e. learned Additional Sessions Judge -cum- Special Judge, Boudh obtain instruction from the appellant as to whether he wants to engage any other counsel in place of Mr. Manas Ranjan Badajena and Mr. M. Mahakud, learned // 2 //

counsel, who were not attending in the Court in this appeal and further intimate that in case the appellant would be unable to engage any counsel at his own cost, counsel from the High Court Legal Aid panel would be provided to him.

For such purpose, the file be placed before the Registrar (Judicial) of this Court, who shall send a copy of the order to the Court concerned through e- mail and the instruction received from the appellant shall be furnished through e-mail so as to reach this Court on or before 04.05.2023.

List this matter in the week commencing from 08.05.2023.

( S.K. Sahoo) Judge

RKM