Rabindra Singh vs State Of Odisha
2023 Latest Caselaw 15182 Ori

Orissa High Court

Rabindra Singh 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.131 of 2023

              Rabindra Singh                        ....      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).

Heard.

Admit.

Call for the trial Court records. Ms. Jyotsnamayee Sahoo, advocate is appointed as 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 // 2 //

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