Durga Charan Parida vs State Of Odisha
2025 Latest Caselaw 2048 Ori

Orissa High Court

Durga Charan Parida vs State Of Odisha on 2 January, 2025

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 03-Jan-2025 12:32:54
                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               JCRLA No. 196 OF 2024
                                               Durga Charan Parida                ....                 Appellant
                                                                                         Ms. Laxmi Sharma,
                                                                                             Amicus Curiae
                                                                         -versus-
                                               State of Odisha                          .... Respondent
                                                                                   Mr. Bibekananda Nayak,
                                                                           Additional Government Advocate

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                     JUSTICE V. NARASINGH
                                                                     ORDER

                      Order No.                                     02.01.2025

                            1.            1.       This matter is taken up through hybrid mode.

2. Perused the prisoner's petition and the impugned judgment of conviction passed by learned trial Court.

3. We appoint Ms. Laxmi Sharma, learned counsel as Amicus Curiae to assist the Court for proper adjudication of the Appeal.

4. S.R. has pointed out delay of 1278 days in receiving the record from jail where the Appellant is incarcerated. Since the Appeal has been filed against the judgment and order of conviction and sentence, delay of 1278 days in registering the appeal is condoned on the oral prayer of Ms. Sharma, learned Amicus Curiae.

5. Admit.

6. Soft copy of the Trial Court Record (TCR) be called for.

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 03-Jan-2025 12:32:54

7. Expedite preparation of paper book upon receipt of soft copy of TCR.

8. Registry shall serve a copy of the brief on Ms. Sharma, learned Amicus Curiae by 17th January, 2025.

9. Put up this matter on 7th May, 2025 indicating the name of Ms. Laxmi Sharma, learned Amicus Curiae in the cause list.

                                                                           (K.R. Mohapatra)
                                                                                Judge


                                                                            (V. Narasingh)
              ms                                                                 Judge