Bamadev Sahoo vs State Of Odisha
2024 Latest Caselaw 12785 Ori

Orissa High Court

Bamadev Sahoo vs State Of Odisha on 6 August, 2024

Bench: D.Dash, V. Narasingh

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                     JCRLA No.112 of 2023
      Bamadev Sahoo              .....        Appellant
                                                     Represented By Adv. -
                                                     Ms. Bini Mishra

                                     -versus-
      State Of Odisha                      .....              Respondent
                                                   Represented By Adv. -

                                                   Mr. S.K. Nayak, AGA

                             CORAM:
                  THE HON'BLE MR. JUSTICE D.DASH
                                AND
               THE HON'BLE MR. JUSTICE V. NARASINGH

                                    ORDER

06.08.2024 Order No.

02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Since this Appeal challenging the judgment of conviction and order of sentence passed by the learned 2nd Additional Sessions Judge, Bhubaneswar in C.T. Case No.18/199 of 2018 has come to be registered in view of the desire expressed by the Appellant, who is undergoing the sentence, the delay of forty-six (46) days in receiving the said letter from the Prison Welfare Officer giving rise to this Appeal is hereby condoned on the oral submission of Ms. Bini Mishra, learned Amicus Curiae.

3. Heard.

4. Admit.

5. Call for the digitized version of the Lower Court Record.

6. List this matter on 17th September, 2024 for hearing.

(D. Dash), Judge

(V. Narasingh) Judge

Himansu

Signed by: HIMANSU SEKHAR DASH