Dhanurjaya Majhi vs State Of Odisha
2025 Latest Caselaw 2118 Ori

Orissa High Court

Dhanurjaya Majhi vs State Of Odisha on 6 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: 07-Jan-2025 13:00:13
                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                JCRLA No. 199 OF 2024
                                               Dhanurjaya Majhi                    ....                Appellant
                                                                                        Mr. Karunakar Gaya,
                                                                                             Amicus Curiae
                                                                          -versus-
                                               State of Odisha                          .... Respondent
                                                                                   Mr. Bibekananda Nayak,
                                                                           Additional Government Advocate

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

                      Order No.                                      06.01.2025

                            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. Karunakar Gaya, 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. Gaya, learned Amicus Curiae by 10th January, 2025.

5. Put up this matter on 16th January, 2025 indicating the name of Mr. Karunakar Gaya, learned Amicus Curiae in the cause list.

                                                                            (K.R. Mohapatra)
                                                                                 Judge


                                                                             (V. Narasingh)
              ms                                                                  Judge