Birasing Hansdah vs State Of Odisha
2025 Latest Caselaw 9761 Ori

Orissa High Court

Birasing Hansdah vs State Of Odisha on 7 November, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.172 of 2025

              Birasing Hansdah                      ....        Appellant

                                  None

                                        -versus-

              State of Odisha                       ....      Respondent

                                  Mr. Aurovinda Mohanty,
                                  Addl. Standing Counsel

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

Order No.                         07.11.2025

   01.           This    matter    is    taken      up     through   Hybrid

arrangement (video conferencing/physical mode).

Heard.

Admit.

Call for the trial Court records. Mr. Himansu Bhusan Dash, Advocate bearing Enrollment No.O-1257/1995 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.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

Since the appellant has been convicted under section 4(2) of the POCSO Act, let the learned counsel for the State serve a notice on the informant in Badampahar P.S. Case No.64 of 2024 through the Inspector in-charge of Badampahar police station and intimate him regarding the availability of counsel from the High Court Legal Aid Committee and if he agrees for free legal aid, signature/LTI be collected in the Vakalatnama by the I.I.C. and sent the same to the Advocate General Office so that necessary steps shall be taken in that respect. A written proof regarding service of notice be obtained from the informant.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge RKM

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Nov-2025 16:54:07