Orissa High Court

Ranga Dehury vs State Of Odisha on 6 May, 2024

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

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           JCRLA No.107 of 2018

        Ranga Dehury                  .....       Appellant

                                                Mr. Satyanarayan Mishra,
                                                Advocate
                                    -versus-

        State of Odisha               .....     Respondent

                                                Mr. Rajesh Tripathy
                                                Addl. Standing Counsel

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


                                     ORDER

Order No.                           06.05.2024

  03.               This   matter    is       taken   up    through      Hybrid

arrangement (video conferencing/physical mode).

Perused the prisoner9s petition at flag 8D9 for engagement of Advocate Mr. Satyanarayan Mishra.

Mr. Mishra, learned counsel has already filed his vakalatnama, which is accepted.

The names of other counsel shall not be reflected in the cause list henceforth.

Mr. Mishra submitted that he is not having the impugned judgment and the deposition copies and since it is a jail criminal appeal, he may be supplied the same.

Learned counsel for the State submitted that he is

not having the deposition copies.

Since it is a jail criminal appeal, let the Registry supply the impugned judgment along with the deposition copies to the learned counsel for the appellant so also only the deposition copies to the learned counsel for the State.

List this matter in the week commencing from 20.05.2024.

( S.K. Sahoo) Judge

( R.K. Pattanaik) RKM Judge

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-May-2024 12:54:31