Goura Mohan Singh vs State Of Odisha
2025 Latest Caselaw 6058 Ori

Orissa High Court

Goura Mohan Singh vs State Of Odisha on 19 June, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            JCRLA No.59 of 2025

                           Goura Mohan Singh                          ....         Appellant

                                           Mr.Harekrushna Mallik, 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 No. ORDER 19.06.2025

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

Heard.

Admit.

Call for the trial Court records. Mr.Harekrushna Malik, Advocate bearing Enrollment No. O-959/94 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

(S.S. Mishra)

Signed by: PRAMOD KUMAR SAHOO Judge Reason: Authentication PKSahoo Location: HIGH COURT OF ORISSA Date: 20-Jun-2025 17:06:42