Benudhar Pradhan @ vs State Of Odisha
2023 Latest Caselaw 133 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No. 65 of 2022

              Benudhar Pradhan @                    ....      Appellant
              Benu Pradhan

                                   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).

The Office note indicates that there is delay of seventy six days in filing this jail criminal appeal.

After hearing the learned counsel for the State and since it is a case where the appellant has been imposed substantive sentence for his conviction, I am inclined to condone the delay in filing the jail criminal appeal.

Heard.

Admit.

Call for the trial Court record. Mr. Akhaya Kumar Beura, Advocate is appointed as an Advocate for the appellant.

// 2 //

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

P