Hiranya Sethi vs State Of Odisha
2025 Latest Caselaw 1146 Ori

Orissa High Court

Hiranya Sethi vs State Of Odisha on 11 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  JCRLA No.109 of 2025

                                   Hiranya Sethi                     .....        Appellant

                                                                -versus-
                                   State of Odisha                 .....   Respondent
                                                               Mr. Sarat Chandra Pradhan,
                                                               Addl. Standing Counsel
                                                             CORAM:
                                        THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                            ORDER

Order No. 11.07.2025

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

The Office note indicates that there is delay of one hundred ninety nine days in filing this jail criminal appeal.

After hearing the learned counsel for the State and since it is a case where the appellant has been convicted imprisonment for life, we are inclined to condone the delay in filing the jail criminal appeal.

Heard.

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Jul-2025 16:15:04 Call for the trial Court records. Mr. Dipak Ranjan Mishra, Enrolment No.O- 626/2015, Advocate is appointed as Amicus Curiae to argue the case on behalf of 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 indicating the name of Mr. Dipak Ranjan Mishra, learned counsel for the appellant in the cause list as well as at the top of the brief.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Rajesh