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Orissa High Court
Kuru @ Purendra Naik vs State Of Odisha on 3 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.206 of 2025
Kuru @ Purendra Naik .... Appellant
-versus-
State of Odisha .... Respondent
Miss Suvalaxmi Devi,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 03.12.2025
01. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This jail criminal appeal has been received
wherein it is pointed out that there is delay of 2780
days in filing the jail criminal appeal.
When we took up a similar matter in JCRLA
No.183 of 2025 (Jatia Hembram -Vrs.- State of
Odisha reported in 2025 LiveLaw (Ori) 156) on
26.11.2025, it was brought to our notice by the D.G.
of Prisons that the special drive was conducted and
more than 100 cases were detected, where the
criminal appeals or jail criminal appeals numbers of
the convicts were not available with the jail authorities
and the convicts also could not furnish the same and
accordingly, arrangements were made to take steps
for preferring the jail criminal appeal and the present
appeal is one of them. He had also assured this Court
that the track records of all the appeals, which are
being filed by the convicts, either by their own
arrangement or through Legal Aid, the case numbers,
the name of the counsel, the contact number of
counsel, the status of the interim application including
the bail filed in the appeal would be maintained and a
sheet of paper containing all such details shall be
provided to the respective convicts. He has also
assured that if any convict, who is detained in
custody, states before the jail authority that he has
made his own arrangement to file the criminal appeal,
the number of such appeal and the name of the
counsel and the contact number of the counsel shall
be ascertained, verified and records thereof to be kept
for future reference.
Learned counsel for the State submits that this
is one of such cases where the appellant had not
preferred any appeal earlier and it could be detected
after that special drive.
Since the appellant has been sentenced to
imprisonment for life, taking into account his financial
condition, we are inclined to condone the delay in
filing the jail criminal appeal.
Admit.
Call for the trial Court records.
Mr. Ashok Kumar Jena, Advocate bearing
Enrolment No.O-1522/1995 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
( S.S. Mishra)
Judge
RKM
Signed by: RABINDRA KUMAR MISHRA
Designation: Personal Assistant
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 04-Dec-2025 17:23:27
