Chandra Sabar vs State Of Odisha
2025 Latest Caselaw 1321 Ori

Orissa High Court

Chandra Sabar vs State Of Odisha on 16 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           JCRLA No.119 of 2025

                           Chandra Sabar                             ....          Appellant

                                                   Mr.Satya Prakash Behera, 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. 16.07.2025

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

Since the prisoner's petition has been received from Jail late by883 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.Satya Prakash Behera, Advocate bearing Enrollment No.O- 22/2015 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

PKSahoo Reason: Authentication (S.S. Mishra) Location: HIGH COURT OF ORISSA Date: 17-Jul-2025 12:04:06 Judge