Pankaj Muna@Pankaja vs State Of Odisha
2025 Latest Caselaw 1193 Ori

Orissa High Court

Pankaj Muna@Pankaja vs State Of Odisha on 14 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                  CRLA No.1258 of 2024

                                          Pankaj Muna@Pankaja                         ....          Appellant
                                                                                     Mr. S.S. Ray, Advocate
                                                                       -versus-
                                          State of Odisha                             ....       Respondent
                                                                                      Mr. T.K. Dash, A.P.P.

                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY

                                                                     ORDER

14.07.2025 Order No.

02. 1. It is submitted on behalf of the Appellant that he is inside custody from the date of his conviction, i.e.18.11.2024 and prior to that he was in custody from 23.3.2017 till 8.4.2019.

2. Perusal of the impugned judgment reveals different date of custody of the Appellant. It is also seen that there is discrepancy in the certified copy of the impugned judgment filed by the Appellant and the judgment available in the scanned copy of TCR.

3. Learned trial court is directed to supply the correct certified copy to the Appellant on his application within a period of two weeks from the date of application.

Further Mr. T.K. Dash, learned Additional Public Prosecutor for the State-Respondent is directed to produce the custody certificate of the Appellant from the concerned Jail Superintendent before the next date.

Signed by: BASANTA KUMAR BARIK

Location: High Court of Orissa, Cuttack Date: 15-Jul-2025 16:25:08

4. List this appeal on 5th August 2025.

5. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Jul-2025 16:25:08