Chhotu Kewat vs State Of Odisha
2025 Latest Caselaw 1496 Ori

Orissa High Court

Chhotu Kewat vs State Of Odisha on 21 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.355 of 2022

              Chhotu Kewat                     ....      Appellant/
                                                        Petitioner

                                                         None

                                    -versus-

              State of Odisha                  ....   Respondent/
                                                    Opp. Party

                                 Mr. Aurobinda Mohanty,
                                 Addl. Standing Counsel

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA
                                  ORDER

Order No.                       21.07.2025
                           I.A. No.711 OF 2022
    4.            This   matter is taken up through            Hybrid

arrangement (video conferencing/physical mode).

Perused the Prisoner's Petition of the appellant from the jail in which he has requested to engage some other counsel in place of Mr. Julu Khansama.

Mrs. Sonita Biswal, Advocate is engaged as counsel for the appellant.

The Registry is directed to supply the Criminal Appeal Memo, copy of the impugned judgment and the interim application filed for bail to Mrs. Biswal, the newly engaged counsel.

The name of Mrs. Sonita Biswal, the newly engaged counsel be reflected in the cause list in place of Mr. Julu Khansama henceforth.

List this matter on 04.08.2025 for hearing.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 21-Jul-2025 18:55:04