Laxman vs State Of Odisha
2023 Latest Caselaw 8733 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.77 of 2023

              Laxman                                ....      Appellant



                                         -versus-

              State of Odisha                       ....    Respondent

                                   Mr.Arupananda Das,
                                   Addl. Govt. Advocate

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER

Order No.                          07.08.2023

   01.           This     matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Mr. Samvit Mohanty, Advocate is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about 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 records, paper // 2 //

books will be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

sipun

Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA

Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 08-Aug-2023 17:33:28