Jayanta Nayak vs State Of Orissa
2025 Latest Caselaw 1759 Ori

Orissa High Court

Jayanta Nayak vs State Of Orissa on 28 July, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              JCRLA No. 60 of 2025

            Jayanta Nayak                .....     Appellant

                                                 Ms.Anita Sahoo, Advocate

                                      -versus-
            State of Orissa             .....    Respondent

Mr.Sarat Ch. Pradhan, ASC

CORAM:

THE HON'BLE MR. JUSTICE S.K. SAHOO THE HON'BLE MR. JUSTICE S.S. MISHRA

Order No. ORDER 28.07.2025

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

Since the prisoner's petition has been received from Jail late by 92 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.

The trial Court records have already been called for in the connected CRLA No.15 of 2025.

Ms. Anita Sahoo, Advocate bearing Enrollment No.O- 306/2014 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.

List this matter along with CRLA No.15 of 2025.

                                                                 ( S.K. Sahoo)
                                                                     Judge



   PKSahoo                                                       (S.S. Mishra)
                                                                    Judge

Location: HIGH COURT OF ORISSA