Suratha Khanda vs State Of Odisha
2024 Latest Caselaw 16823 Ori

Orissa High Court

Suratha Khanda vs State Of Odisha on 19 November, 2024

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           JCRLA
                            CRLA No.
                                 No.171 of 2024

            Suratha Khanda               .....      Appellant



                                       -versus-

            State of Odisha              .....    Respondent

                                      Mr. P.P. Behera,
                                      Addl. Standing Counsel

                                        CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                        ORDER

Order No.                             19.11.2024
  01.               This     matter     is   taken   up   through   Hybrid

arrangement (video conferencing/physical mode).

The Office note indicates that there is a delay of two thousand three hundred ten days in filing this jail criminal appeal.

After hearing the learned counsel for the State and since it is a case where the appellant has been sentenced entenced to imprisonment for life, we are inclined to condone the delay in filing the jail criminal appeal.

Heard.

Admit.

Call for the trial Court records.

Mr. Sougat Dash, Advocate,, Enrolment No.O No.O-

1075/1999 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

(Chittaranjan Dash) Dash Judge sipun

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Nov-2024 11:16:03