Orissa High Court

Thakiri @ Sribastaba vs State Of Odisha on 7 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                               JCRLA No. 7 of 2021
         Thakiri @ Sribastaba              ....                             Appellant
         Lohar

                                                      Mr. Sk. Zafarulla, Advocate

                                       -versus-

         State of Odisha                   ....                         Respondent
                                                             Mr. S.K. Pradhan, ASC


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

Order No.                           07.05.2025

   02.            This     matter     is    taken       up      through    Hybrid

arrangement (video conferencing/physical mode).

In the cause list, the name of Dumbi Munda, appellant no.1 has been reflected. In view of the order dated 18.02.2021, the name of Thakiri @ Sribastaba Lohar shall be reflected henceforth.

The prisoner's petition has been received, which is at Flag-C from the District Jail, Keonjhar regarding engagement of Mr. S.K. Zafarulla, Advocate as his advocate in place of Mr. Chitta Ranjan Sahu, Advocate.

The prayer is accepted.

The name of Mr. Chitta Ranjan Sahu, Advocate

shall not be reflected in the cause list henceforth.

Since the petitioner has been found guilty under Section 376-DA of the Indian Penal Code, let an extra copy of the bail application along with the judgment be served on the learned counsel for the State by Monday (12.05.2025), which will be sent to the Inspector-in-Charge, Joda Police Station for its service on the informant. The informant is at liberty to engage any counsel of his choice to oppose the prayer for bail and if he is unable to engage his counsel, intimation shall be given to him that counsel from the High Court Legal Aid Committee can be engaged on his behalf to oppose the bail application. If the informant agrees, Vakalatnama shall be collected and sent to the learned counsel for the State.

Put up this matter after the ensuing summer vacation.

A free copy of this order be handed over to the learned counsel for the State for its compliance.




                                                             ( S.K. Sahoo)
                                                                 Judge



Signature
 Swarna/Ashok
              Not Verified                                  ( S. S. Mishra)
Digitally Signed

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Judge Designation: Secretary Reason: Authentication Location: High Court of Orissa Date: 08-May-2025 19:27:06