Sankarsana Behera vs State Of Odisha
2023 Latest Caselaw 15153 Ori

Orissa High Court

Sankarsana Behera 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.136 of 2023

              Sankarsana Behera                     ....      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 sixteen 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. Ms. Bhaktisudha Sahoo, advocate is appointed as an advocate for the appellant.

Registry is directed to intimate the appellant about // 2 //

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 records, paper books will be prepared and the matter will be listed for hearing.

Since one of the offences under which the appellant is found guilty is under section 376 (AB) of the Indian Penal Code, let an extra copy of the jail criminal appeal memo along with the impugned judgment be served on the learned counsel for the State by the Registry, who shall send the same to the Inspector in- charge of Telkoi police station for its service on the informant in Telkoi P.S. Case No.112 of 2020. If she so likes, she can engage a counsel in this matter. A written proof regarding service of notice be obtained from the informant.

( S.K. Sahoo) Judge Sipun

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 29-Nov-2023 17:00:41