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Sunil Rout @ Hembram vs State Of Odisha
2025 Latest Caselaw 2074 Ori

Citation : 2025 Latest Caselaw 2074 Ori
Judgement Date : 3 January, 2025

Orissa High Court

Sunil Rout @ Hembram vs State Of Odisha on 3 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: 06-Jan-2025 13:15:10

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               JCRLA No. 198 OF 2024
                                               Sunil Rout @ Hembram               ....                 Appellant
                                                                                     Mr. Saroj Kumar Routray,
                                                                                                Amicus Curiae
                                                                          -versus-
                                               State of Odisha                            .... Respondent
                                                                                   Mr. Pradeep Kumar Sahoo,
                                                                                  Additional Standing Counsel

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                     JUSTICE V. NARASINGH
                                                                      ORDER
                      Order No.                                      03.01.2025

                            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 Mr. Saroj Kumar Routray, learned counsel as Amicus Curiae to assist the Court for proper adjudication of the Appeal.

4. Registry shall serve a copy of the brief on Mr. Routray, learned Amicus Curiae by 7th January, 2025.

5. Put up this matter on 10th January, 2025 indicating the name of Mr. Saroj Kumar Routray, learned Amicus Curiae in the cause list.



                                                                            (K.R. Mohapatra)
                                                                                 Judge


                                                                             (V. Narasingh)
               ms                                                                 Judge


 

 
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