Abhi Bhoi vs State Of Odisha
2025 Latest Caselaw 6005 Ori

Orissa High Court

Abhi Bhoi vs State Of Odisha on 18 June, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            JCRLA No. 166 of 2024

            Abhi Bhoi
                                       .....       Appellant



                                     -versus-

            State of Odisha            .....     Respondent

Mr. Sarat Chandra Pradhan, ASC

CORAM:

HON'BLE MR. JUSTICE S.K. SAHOO HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 18.06.2025

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 150 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. Ms. Manaswini Rout, Advocate bearing Enrollment No. O-1415/1999 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 so also to the learned counsel for the appellant.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Ashok/Swarna

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa, Cuttack