Citation : 2025 Latest Caselaw 3853 Ori
Judgement Date : 11 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.79 of 2022
Hanu @ Harish
Chandra Barik ..... 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 MISS. JUSTICE SAVITRI RATHO
ORDER
Order No. 11.02.2025
02. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This jail criminal appeal has been received from the jail late by 2953 days from the impugned judgment.
It appears that the appellant faced trial in the Court of learned Sessions Judge, Balasore in Sessions Trial No.248 of 2010 under section 302 of the Indian Penal Code and the vide judgment and order dated 21.03.2014, he was found guilty of the offence charged and sentenced to imprisonment for life.
Let a report be called for from the learned Sessions Judge, Balasore as to why immediate steps have not been taken in presenting the appeal against the impugned judgment in time.
Learned counsel for the State also obtain instruction from the Jail Superintendent in that respect.
For such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and report shall be furnished through e- mail so as to reach this Court on or before 24.02.2025.
List this matter in the week commencing from 03.03.2025.
A free copy of the order be handed over to the learned counsel for the State.
( S.K. Sahoo) Judge
(Savitri Ratho) Judge Rajesh
Signed by: RAJESH KUMAR BADHEI
Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Feb-2025 17:52:30
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