Narottam Penthei vs State Of Odisha
2025 Latest Caselaw 1202 Ori

Orissa High Court

Narottam Penthei vs State Of Odisha on 14 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           JCRLA No.113 of 2025

                           Narottam Penthei                           ....          Appellant

                                                  Ms. Ekta Agarwal, Advocate
                                                      -versus-
                           State of Odisha                      ....       Respondent

                                                  Mr.S.C. Pradhan, ASC
                                              CORAM:
                                   HON'BLE MR. JUSTICE S.K. SAHOO
                                  HON'BLE MR. JUSTICE S. S. MISHRA
                                               ORDER

Order No. 14.07.2025

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

Heard.

Admit.

Call for the trial Court records. Ms. Ekta Agarwal, Advocate bearing Enrollment No.O.907/2013 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

Signed by: PRAMOD KUMAR SAHOO Judge

PKSahoo Location: HIGH COURT OF ORISSA Date: 15-Jul-2025 11:42:40