Budu Das vs State Of Orissa
2025 Latest Caselaw 10717 Ori

Orissa High Court

Budu Das vs State Of Orissa on 1 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     JCRLA No. 201 of 2025

                 Budu Das                           .....         Appellant
                                                                Mr. Siva Sankar Chaini,
                                                                Advocate
                                                 -versus-
                 State of Orissa                    .....       Respondent

Ms.Suvalaxmi Devi, ASC CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 01.12.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Since the prisoner's petition has been received from Jail late by 70 days and it is a case where substantive sentence of life has been imposed on the appellant, we are inclined to condone the delay in filing the JCRLA.

Heard.

Admit.

Call for the trial Court records. Mr. Siva Sankar Chaini, Advocate bearing Enrollment No. O- 553/2003 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 appellant so also 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.

     PKSahoo
Digitally Signed                                                            Judge

Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 02-Dec-2025 15:28:44 (S.S. Mishra ) Judge