Orissa High Court

Raju Muli vs State Of Orissa on 14 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 JCRLA No. 65 of 2025

                    Raju Muli                                      .....        Appellant

                                                              -versus-
                    State of Orissa                                .....      Respondent

Mr. P.S. Nayak, AGA CORAM:

HON'BLE MR.JUSTICE S.K. SAHOO HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 14.05.2025

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

Heard.

Admit.

Call for the trial Court records. Mr. Akhaya Kumar Beura, Advocate bearing Enrollment No.O-358/1992 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






 Digitally Signed                                                                         Judge

Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 15-May-2025 11:31:43