Soumya Ranjan Behera vs State Of Odisha
2023 Latest Caselaw 8404 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             JCRLA No.78 of 2022
                            Soumya Ranjan Behera                    ....          Appellant
                                                        -versus-
                            State of Odisha                         ....       Respondent
                                                                          Mr.D.K.Mishra,
                                                                                  AGA
                                     CORAM:
                                     MR. JUSTICE D.DASH
                                     Dr.JUSTICE S.K.PANIGRAHI

                                                        ORDER

Order No. 01.08.2023

01 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Perused the prisoner's petition and the impugned judgment of conviction passed by the Trial Court.

We appoint Mr.Suryakant Dwibedi, learned counsel as Amicus Curie (A.C.) to assist the Court in hearing and disposal of this Appeal. His name be reflected in the cause list as also in the brief.

3. Registry is directed to supply a copy of the impugned judgment to Mr.Dwibedi to enable him to get ready in the matter.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Designation: A.R.-CUM-SR.SECRETARY Reason: Authentication Location: OHC Date: 03-Aug-2023 11:33:22