Mitrughan Patra vs State Of Odisha
2024 Latest Caselaw 12775 Ori

Orissa High Court

Mitrughan Patra vs State Of Odisha on 6 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No. 1121 of 2023

     Mitrughan Patra                       ...          Appellant
                                          Mr. B. Nayak, Advocate

                               -versus-
     State of Odisha                       ...         Respondent
                                          Mr. S.S. Pradhan, AGA

                                 CORAM:
                          JUSTICE G. SATAPATHY
                              ORDER(ORAL)

Order No.                      06.08.2024
   04.       1.        This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. S.S. Pradhan, learned AGA seeks for some time to produce the custody certificate of the appellant.

3. On the other hand, Mr. Biswajit Nayak, learned counsel for the appellant submits that by incorrectly reading out the relevant part of the judgment, the appellant was inadvertently submitted to be in custody for 7 years 2 months 13 days out of the awarded sentence of 10 years, but precisely as to how much sentence the appellant has undergone cannot be said at the stage by looking at the judgment, since the appellant-petitioner was released on bail for some period during trial.

4. List this matter on 28th August, 2024 and Mr. S.S. Pradhan, learned AGA is requested to produce

the custody certificate of the appellant-petitioner by next date.

(G. Satapathy) Judge

S. Sasmal