Bhandari @ Pramod vs State Of Odisha
2023 Latest Caselaw 13391 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.117 of 2023

              Bhandari @ Pramod                    ....      Appellant
              Soreng



                                        -versus-

              State of Odisha                      ....    Respondent

                                  Mr. Arupananda Das
                                  Addl. Govt. Advocate

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No.                         30.10.2023

   01.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

The Office note indicates that there is a delay of eighty-one 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. Saroj Kumar Routray, Advocate is appointed as an Advocate for the appellant.

// 2 //

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) Judge

sipun

Signature Not Verified

Signed by: SIPUN BEHERA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 31-Oct-2023 11:10:48