Pabitra Mirdha vs State Of Odisha
2024 Latest Caselaw 13006 Ori

Orissa High Court

Pabitra Mirdha vs State Of Odisha on 9 August, 2024

Bench: D.Dash, V. Narasingh

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     JCRLA No.128 of 2024
                    Pabitra Mirdha               .....        Appellant
                                                                    Represented By Adv. -
                                                                    Adv.

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

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

                                                  ORDER

09.08.2024 Order No.

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

2. Perused the prisoner's petition and the impugned judgment of conviction passed by the Trial Court.

3. We appoint Mr. Bikash Chandra Parija, as the Amicus Curiae (A.C.) to assist the Court in hearing and disposal of this Appeal.

4. Name of Mr. Parija be reflected in the cause title as also the brief.

5. List this matter on 30th October, 2024 for hearing on admission.

(D.Dash) Judge

Signed by: HIMANSU SEKHAR DASH

(V.Narasingh) Location: OHC H Judge Date: 13-Aug-2024 17:36:20