Orissa High Court

Trilochan @ Tila Majhi vs State Of Odisha on 15 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              JCRLA No. 77 of 2025

            Trilochan @ Tila Majhi
                                            .....     Appellant



                                       -versus-

            State of Odisha                 .....   Respondent

Mr. Jateswar Naik, Addl. Govt. Advocate

CORAM:

HON'BLE MR. JUSTICE S.K. SAHOO HON'BLE MR. JUSTICE S.S. MISHRA Order No. ORDER 15.05.2025

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

Since the prisoner's petition has been received from Jail late by 2276 days and it is a case where substantive sentence of life has been imposed on the appellant, we are inclined to condone the delay in filing the JCRLA.

Heard.

Admit.

Call for the trial Court records. Mr. Saugat Dash, Advocate bearing Enrollment No. O-1075/1999 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.

While dealing with the JCRLA No. 77 of 2025, we found that the appeal filed by the co-accused Kunu Pujhari being CRLA No. 929 of 2023 against the common judgment of conviction has been dismissed by the Coordinate Bench of this Court vide order dated 04.09.2023. The appeal was dismissed on the ground of limitation. The Division Bench of this Court has not adverted to the merits of the case.

Since we have condoned the delay of 2276 days and admitted the JCRLA No. 77 of 2025, we thought it appropriate to sought for a report from the Registry of this Court as to whether any application has been filed by the co-accused Kunu Pujhari seeking recall of the order dated 04.09.2023 or has he approached the Hon'ble Supreme Court of India against the order dated 04.09.2023.

The Registry is directed to prepare a detailed report and place it before this Bench on the next date of hearing. On that day, the Registry is also directed to list CRLA No. 929 of 2023 along with this matter and the Court will consider regarding recalling of the order dated 04.09.2023 on the basis of the report to be submitted by the Registry.

( S.K. Sahoo) Judge

(S.S. Mishra) Judge Ashok/Swarna

Designation: Senior Stenographer

Location: High Court of Orissa