Khutu Kumar vs State Of Odisha
2025 Latest Caselaw 6346 Ori

Orissa High Court

Khutu Kumar vs State Of Odisha on 26 June, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              JCRLA No.84 of 2025

                                Khutu Kumar                           ....      Appellant

                                                          -versus-
                                State of Odisha                       ....    Respondent

                                                       Mr. S.C. Pradhan, Addl.
                                                       Standing Counsel

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

Order No.                                              26.06.2025
           01.                       This     matter     is   taken    up   through    Hybrid

arrangement (video conferencing/physical mode).

The Stamp Reporter has pointed out that there is a delay of two thousand six hundred four (2604) days in filing this jail criminal appeal.

After hearing the learned counsel for the State and since it is a case where the appellant has been sentenced to imprisonment for life, we are inclined to condone the delay in filing the jail criminal appeal.

Admit.

Call for the trial Court records. Mr. Debiprasad Mohanty, Advocate (Enrolment No.O-1902/1997, Mobile No.9437163634) is appointed as an Advocate for the appellant.

Registry is directed to intimate the appellant about the engagement of the counsel.

The name of Mr. Debiprasad Mohanty, learned counsel for the appellant be reflected in the cause list as well as at the top of the brief henceforth.

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) Judge Sipun