Bugunia @ Bhugunia vs State Of Odisha
2025 Latest Caselaw 2812 Ori

Orissa High Court

Bugunia @ Bhugunia vs State Of Odisha on 21 January, 2025

Bench: S.K. Sahoo, Savitri Ratho

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               JCRLA No.203 of 2024

                             Bugunia @ Bhugunia                        ....        Appellant

                                                            -versus-

                             State of Odisha                           ....      Respondent

                                                  Mr. Jateswar Nayak
                                                  Addl. Government Advocate
                                                    CORAM:
                                               JUSTICE S.K. SAHOO
                                             JUSTICE SAVITRI RATHO
                                                        ORDER

Order No. 21.01.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Ms.Samapika Mishra, Advocate is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let a copy of the prisoner's petition as well as copy of the impugned judgment be provided to the learned counsel for the State.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo)

Location: High Court of Orissa, Cuttack (Savitri Ratho)

Judge PKSahoo