Ramesh @ Pravat Dehury vs State Of Odisha
2023 Latest Caselaw 15151 Ori

Orissa High Court

Ramesh @ Pravat Dehury vs State Of Odisha on 28 November, 2023

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.51 of 2023

              Ramesh @ Pravat Dehury                ....      Appellant



                                         -versus-

              State of Odisha                       ....    Respondent

                                   Mr. Arupananda Das
                                   Addl. Govt. Advocate

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                     ORDER

Order No. 28.11.2023

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

The Office note indicates that there is delay of one thousand six hundred forty-seven 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 records. Mr. Arun Kumar Das, advocate is appointed as // 2 //

an advocate for the appellant.

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

Let the 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 will be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

Sipun

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 28-Nov-2023 18:03:18