Citation : 2025 Latest Caselaw 8852 Ori
Judgement Date : 8 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.165 of 2025
Tikili Nayak and others .... Appellants
None
-versus-
State of Odisha .... Respondent
Mr. Jateswar Nayak,
Addl. Government Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 08.10.2025 01. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
None appears on behalf of the State due to resolution passed by the High Court Bar Association, Orissa.
The Office note indicates that there is delay of thirty eight days in filing this jail criminal appeal.
Since it is a case where the appellants have been sentenced to life imprisonment, we are inclined to condone the delay in filing the jail criminal appeal.
Admit.
Call for the trial Court records. Ms. Kaisarun Nisha, Advocate bearing Enrolment No.O-990/2010 is appointed as an Advocate for the appellants.
Registry is directed to intimate the appellants 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.
( S.K. Sahoo) Judge
( Chittaranjan Dash) Judge RKM
Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Oct-2025 13:37:08
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