Alok Das vs State Of Odisha
2024 Latest Caselaw 8409 Ori

Orissa High Court

Alok Das vs State Of Odisha on 6 May, 2024

Bench: S.K. Sahoo, R.K. Pattanaik

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              JCRLA
                               CRLA No.
                                    No.21 of 2024

        Alok Das                        .....       Appellant



                                      -versus-

        State of Odisha                 .....     Respondent

                                                  Mr. Arupananda Das
                                                  Addl. Govt. Advocate

                                CORAM:
                   THE HON'BLE MR. JUSTICE S.K. SAHOO
              THE HON'BLE MR. JUSTICE R.K. PATTANAIK

                                       ORDER

Order No.                             06.05.2024

  01.               This     matter     is      taken   up    through    Hybrid

arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Mr. Amitav Tripathy Tripathy,, Advocate is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

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

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

( S.K. Sahoo) Judge

( R.K. Pattanaik) Pattanaik Judge sipun

Designation: Senior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-May-2024 12:10:38