Chakradhar Nag @ Hruda vs State Of Odisha
2023 Latest Caselaw 7078 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.40 of 2023

              Chakradhar Nag @ Hruda              ....      Appellant
                                 Ms.Dipti Rekha Nanda, Advocate

                                       -versus-

              State of Odisha                     ....    Respondent

                                 Mr.Arupananda Das
                                 Addl. Govt. Advocate

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        21.06.2023
   01.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Ms. Dipti Rekha Nanda, 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 the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court records, paper // 2 //

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

( S.K. Sahoo) Judge

Sipun

Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA Date: 22-Jun-2023 16:26:11