Sabana Huika @ Saunta vs State Of Odisha
2023 Latest Caselaw 9166 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             JCRLA No.90 of 2022
                        Sabana Huika @ Saunta                   ....                      Appellant

                                                          -versus-
                        State of Odisha                         ....                   Respondent
                                                                            Mr.S.K. Nayak, AGA
                                 CORAM:
                                 MR. JUSTICE D.DASH
                                 Dr. JUSTICE S.K. PANIGRAHI
                                                ORDER

            Order No.                          11.08.2023
               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.

3. Since this Appeal has been preferred by the Appellant from inside the jail, the delay of thirty days in filing the same is hereby condoned.

4. We appoint Mr.Saroj Kumar Jena, learned counsel as Amicus Curiae (A.C.) to assist the Court in hearing and disposal of this Appeal.

5. Heard.

6. Admit.

7. The Appeal be listed on the Board on 15.09.2023.

(D. Dash), Judge

Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK (Dr.S.K.Panigrahi) Reason: Authentication Location: OHC Judge Date: 11-Aug-2023 18:47:41 Basu