State Of Odisha vs Chilu@Sanjeeb Kumar Prusty And
2025 Latest Caselaw 3992 Ori

Orissa High Court

State Of Odisha vs Chilu@Sanjeeb Kumar Prusty And on 13 February, 2025

Bench: B. P. Routray, Chittaranjan Dash

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            DSREF No.1 of 2024

                                          State of Odisha                         ....          Appellant
                                                                                  Mr. U.R. Jena, A.G.A.
                                                                 -versus-
                                          Chilu@Sanjeeb Kumar Prusty and          ....       Respondents
                                          others
                                                                               Ms. A. Mehta, Advocate

                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY
                                                    JUSTICE CHITTARANJAN DASH

                                                                   ORDER

13.02.2025 Order No.

04. 1. Heard Mr. U.R. Jena, learned Additional Government Advocate for the Appellant

2. Ms. A. Mehta, learned counsel for the convicts-Respondents seeks time on the ground of illness of the conducting counsel.

3. Perused the judgment of the conviction and sentence and also gone through the records.

4. It is submitted that the convicts are now detained in Circle Jail, Baripada. Learned Additional Government Advocate is directed to furnish the materials on the past life, psychological conditions, pre-conviction and post-conviction conduct of the Respondents-convicts, and such other materials through affidavits sworn by competent authority stating all such particulars for consideration of this Court.

Location: High Court of Orissa, Cuttack Date: 13-Feb-2025 16:12:01 The Respondents-convicts are also at liberty to file affidavit and to produce any material on mitigating circumstances.

5. It is clarified that, this Court has not expressed anything on the merits of the case and such aspects as required by this Court above are in relation to examining the sentencing aspect only. List this matter on 28th February 2025.

6. Urgent certified copy of this order be granted on proper application.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 13-Feb-2025 16:12:01