Santosh Naik vs State Of Odisha
2023 Latest Caselaw 12256 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      JCRLA No.99 of 2023

                       Santosh Naik                            ....     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. Suryakanta Dash, 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.

  Signature Not Verified                                   ( S.K. Sahoo)
  Digitally Signed                                             Judge

Signed by: PRAMOD KUMAR SAHOO PKSahoo Reason: Authentication Location: HIGH COURT OF ORISSA Date: 10-Oct-2023 10:35:43