Simanchal Nayak vs State Of Odisha
2025 Latest Caselaw 2858 Ori

Orissa High Court

Simanchal Nayak vs State Of Odisha on 22 January, 2025

Bench: S.K. Sahoo, Savitri Ratho

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              JCRLA No. 03 of 2025

            Simanchal Nayak                .....     Appellant

                                                   Mr. Tapas Ku. Praharaj,
                                                   Advocate
                                      -versus-

            State of Odisha                .....   Respondent

Ms. Subhalaxmi Devi Addl. Standing Counsel CORAM:

JUSTICE S.K. SAHOO JUSTICE SAVITRI RATHO Order No. ORDER 22.01.2025

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

Since the prisoner's petition has been received from Jail late by 774 days and it is a case where substantive sentence of life has been imposed on the appellant, we are inclined to condone the delay in filing the JCRLA.

Heard.

Admit.

Call for the trial Court records. Mr. Tapas Ku. Praharaj, 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) Judge

(Savitri Ratho) Judge PKSahoo

Location: HIGH COURT OF ORISSA