Putkar Soren vs State Of Odisha
2025 Latest Caselaw 7616 Ori

Orissa High Court

Putkar Soren vs State Of Odisha on 29 April, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.34 of 2025

              Putkar Soren                        ....      Appellant



                                       -versus-

              State of Odisha                     ....    Respondent

                                 Mr. Partha Sarathi Nayak,
                                 Addl. Government Advocate


                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA
                                   ORDER

Order No.                        29.04.2025

   09.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Perused the report of the learned Additional Sessions Judge, Champua dated 09.04.2025 so also the report of the Superintendent District Jail, Keonjhar (Welfare Services) dated 05.04.2025 produced by the learned counsel for the State wherein it is mentioned that the appellant informed the jail authorities that he had preferred the appeal from the outside and later on, when it came to the knowledge of the jail authorities that he had not preferred any appeal, he was suggested for filing the appeal before this Court,

but he refused to file the appeal and during the visit of the Secretary, District Legal Services Authority, Keonjhar, the appellant was convinced for filing the appeal and accordingly, the appeal has been filed.

The report furnished by the learned counsel for the State is taken on record. Since the appellant has been sentenced to life imprisonment, we are inclined to condone the delay in filing the Appeal as pointed out by the Stamp Reporter.

Accordingly, the delay in filing the appeal is condoned.

Heard.

Admit.

Call for the trial Court records. Mr. Bijay Kumar Ragada, learned counsel is engaged as counsel for the appellant. The copy of Prisoner's Petition along with the impugned judgment of the trial Court be handed over to Mr. Ragada, learned counsel.

( S.K. Sahoo) Judge

( S.S. Mishra)

Subhasis

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 30-Apr-2025 18:58:37