Neula@ Bhubanananda Behera vs State Of Odisha
2024 Latest Caselaw 9781 Ori

Orissa High Court

Neula@ Bhubanananda Behera vs State Of Odisha on 20 May, 2024

Bench: D.Dash, V. Narasingh

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     JCRLA No.59 of 2024
                    Neula@ Bhubanananda Behera     .....     Appellant
                                                                      Represented By Adv. -

                                                    -versus-
                    State Of Odisha                       .....               Respondent
                                                                   Represented By Adv.
                                                                   Mr.G.N. Rout, ASC
                                            CORAM:
                                 THE HON'BLE MR. JUSTICE D.DASH
                                               AND
                              THE HON'BLE MR. JUSTICE V. NARASINGH

                                                  ORDER

20.05.2024 Order No.

01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Perused the prisoner's petition and the impugned judgment of conviction passed by the Trial Court.

3. We appoint Mr. D. Mohapatra, as the Amicus Curiae (A.C.) to assist the Court in hearing and disposal of this Appeal.

4. Name of Mr.D. Mohapatra be reflected in the cause title as also the brief.

5. List this matter on 24th July, 2024 for hearing on admission.

(D.Dash) Judge

Digitally Signed (V.Narasingh) Signed by: HIMANSU SEKHAR DASH Reason: Authentication H Judge Location: OHC Date: 21-May-2024 19:54:29