Laxman Badode vs State Of Odisha
2023 Latest Caselaw 2460 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             JCRLA No.18 of 2023
            Laxman Badode                          ....           Appellant
                                       -versus-

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

Order No. 27.03.2023 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.

We appoint Mr.Saroj Kumar Routray, learned counsel as Amicus Curie (A.C.) to assist the Court in hearing and disposal of this Appeal. His name be reflected in the cause list as also in the brief.

3. Registry is directed to supply a copy of the impugned judgment to Mr.Routray to enable him to get ready in the matter.

Mr.Routray, learned counsel for the Appellant submits that there being delay in filing the Appeal, he, on behalf of the Appellant, would file an application under section 5 of the Limitation Act for condonation of delay and for the purpose, he prays for grant of time.

The prayer being allowed; let the matter be listed on 17.04.2023.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge