Sakila Tudu vs State Of Odisha
2025 Latest Caselaw 11684 Ori

Orissa High Court

Sakila Tudu vs State Of Odisha on 24 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  JCRLA No.239 of 2025
                                  Sakila Tudu                       .....      Appellant

                                                                 -versus-
                                  State of Odisha                   .....    Respondent

                                                               Mr. Aurobinda Mohanty,
                                                               Addl. Standing Counsel
                                                            CORAM:
                                       THE HON'BLE MR. JUSTICE S.K. SAHOO
                                  THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                           ORDER

Order No. 24.12.2025

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

The Office has pointed out that that there is a delay of two hundred thirty eight days in filing the JCRLA.

Since it is a case where the appellant has been sentenced to undergo imprisonment for life under section 376(2)(f) of the Indian Penal Code, we are inclined to condone the delay in filing the JCRLA.

Accordingly, the delay is condoned. Heard.

Signed by: RAJESH KUMAR BADHEI

Location: HIGH COURT OF ORISSA, CUTTACK Call for trial Court records.

Date: 24-Dec-2025 17:24:18

Mrs. Pami Rath, learned Senior Advocate (Enrolment No.O-1761/2003, Mobile No.9861279036 and

Mr. Abhash Mohanty, Advocate (Enrolment No.O- 671/2013, Mobile No.9090022330) are appointed as Advocates for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

The names of Mrs. Pami Rath, learned Senior Advocate and Mr. Abhash Mohanty, learned counsel for the appellant be reflected in the cause list as well as at the top of the brief henceforth.

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.

Since one of the offences is under section 376(2)(n), let learned counsel for the State send the notice to the Inspector in-charge of Saheed Nagar Police Station, Dist-Khordha for its service on the informant in (Saheed Nagar P.S. Case No.158 dated 09.04.2021) and it will be intimated to the informant that if she so likes, she can engage a counsel in the matter. It will also be intimated to the informant regarding the availability of counsel from the High Court Legal Aid Committee and if she agrees for free legal aid, her signature/L.T.I. be collected in the Vakalatnama and the same shall be collected by the IIC and send to the Advocate General Office so that necessary steps shall be taken in that respect.

A free copy of the order be handed over to Mrs. Pami Rath, learned Senior Advocate and Mr. Abhash Mohanty, learned counsel as well as learned counsel for the State.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh