Balaga Kiran @ Elaka vs State Of Odisha
2023 Latest Caselaw 12253 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     JCRLA No.100 of 2023

                       Balaga Kiran @ Elaka               ....       Appellant

                                               -versus-

                       State of Odisha                    ....    Respondent

                                          Mr. Arupananda Das
                                          Addl. Govt. Advocate
                                            CORAM:
                                       JUSTICE S.K. SAHOO
                                            ORDER

Order No. 09.10.2023

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

Heard.

Admit.

Call for the trial Court records. Mr. Kabiraj Pradhan, Advocate is appointed as an Advocate for the appellant.

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

Let a copy of the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Signature Not Verified Judge PKSahoo Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 10-Oct-2023 10:35:43