Barun Jhankar vs State Of Odisha
2024 Latest Caselaw 139 Ori

Orissa High Court

Barun Jhankar vs State Of Odisha on 3 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.158 of 2023

              Barun Jhankar                       ....       Appellant



                                       -versus-

              State of Odisha                     ....      Respondent

                                 Mr. P.B. Tripathy
                                 Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        03.01.2024

   01.           This   matter    is    taken     up   through     Hybrid

arrangement (video conferencing/physical mode).

The Office note indicates that there is delay of thirty 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. Sangram Keshari Rout, Advocate is appointed as an advocate for the appellant.

Registry is directed to intimate the appellant // 2 //

about the engagement of the counsel.

Let the prisoner's petition as well as the copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court record, paper books will be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

M.K.Rout