Jasoda @ Jashonda Bhoi vs State Of Odisha
2025 Latest Caselaw 6359 Ori

Orissa High Court

Jasoda @ Jashonda Bhoi 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.88 of 2025

                                Jasoda @ Jashonda Bhoi                   ....       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).

Heard.

Admit.

Call for the trial Court records. Ms. Kaberi Mohanty, Advocate (Enrolment No.O- 1038/2007, Mobile No.9348094515) is appointed as an Advocate for the appellant.

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

The name of Ms. Kaberi 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