[email protected]@Sk vs State Of Odisha & Another
2023 Latest Caselaw 6065 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.401 of 2023

              [email protected]@SK.                        ....      Appellant
              [email protected]
                                  Mr.SK. Zafarulla, Advocate

                                        -versus-

              State of Odisha & another            ....   Respondents

                                  Mr.P.B. Tripathy
                                  Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                    ORDER

Order No.                         15.05.2023

   03.           This    matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Registry has pointed out that no Vakalatnama has been filed on behalf of the widow-informant.

Learned counsel for the State submits that there are as many as nine criminal antecedents against the appellant.

Let the learned counsel for the appellant file a comprehensive affidavit relating to the status of those cases by the next date giving copy thereof to the learned counsel for the State.

Learned counsel for the State shall provide the // 2 //

list of criminal antecedents against the petitioner to the learned counsel for the petitioner within a week.

If in any case, the appellant has been released on bail, convicted or acquitted, the copies of the bail orders or copies of the judgment shall be enclosed along with the affidavit giving copies thereof to the learned counsel for the State.

( 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: 17-May-2023 13:33:31