Ghana Bengera vs State Of Odisha
2023 Latest Caselaw 132 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               JCRLA No. 66 of 2022

              Ghana Bengera                           ....        Appellant

                                      None

                                         -versus-

              State of Odisha                         ....     Respondent

                                      Mr. Arupananda Das,
                                      Addl. Government Advocate

                                      CORAM:
                                 JUSTICE S.K. SAHOO
                                       ORDER

Order No. 03.01.2023

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

Heard.

Admit.

Call for the trial Court record. Tapaswini Sinha, Advocate is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let a copy of 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 shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge // 2 //

P