Tapan Mallik vs State Of Odisha
2024 Latest Caselaw 156 Ori

Orissa High Court

Tapan Mallik 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.160 of 2023

                Tapan Mallik                            ....       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. Ms. Sonali Das, 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) Judge M.K.Rout // 2 //