Nupura Digal @ Lupura vs State Of Odisha
2024 Latest Caselaw 150 Ori

Orissa High Court

Nupura Digal @ Lupura 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.164 of 2023

               Nupura Digal @ Lupura                   ....       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).

Heard.

Admit.

Call for the trial Court records. Mr. Satya Narayan Mishra, Advocate is appointed as an advocate for the appellant.

Registry is directed to intimate the appellant 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)
  M.K.Rout                                             Judge
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