Bhagaban Mahakula vs State Of Odisha
2025 Latest Caselaw 9430 Ori

Orissa High Court

Bhagaban Mahakula vs State Of Odisha on 27 October, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            JCRLA No.48 of 2015

                             Bhagaban Mahakula               .....          Appellant

                                                          Mr. Ramakanta Mohapatra,
                                                          Advocate
                                                           -versus-
                             State of Odisha                 .....        Respondent

                                                          Mr. Sarat Kumar Pradhan,
                                                          Addl. Standing Counsel
                                                      CORAM:
                                 THE HON'BLE MR. JUSTICE S.K. SAHOO
                             THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                                      ORDER

Order No. 27.10.2025

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

None appears for the appellant at the time of call. This jail criminal appeal is of the year 2015. As per the order dated 13.10.2025, learned counsel for the State has obtained the Vakalatnama of the appellant received from the Prison Welfare Officer, Biju Patnaik Open Air Ashram, Jamujhari.

Mr. S. Sourav, Enrolment No.159/2014, Mobile- Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA 7978488612, who is present in Court today is engaged Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 28-Oct-2025 11:40:05 as Amicus Curiae for the appellant to argue in this case.

Mr. S. Sourav, learned Amicus Curiae has filled up the Vakalatnama and filed before this Court, which is

taken on record.

Registry is directed to intimate the appellant about the engagement of the counsel.

Let copy of the prisoner's petition, judgment of the learned trial Court, deposition copies of the witnesses, FIR, Final Form, the Exhibits and the order dated 13.10.2025 be given to Mr. S. Sourav, learned Amicus Curiae for the appellant in his pendrive in Court today.

List this matter on 29.10.2025 indicating the name of Mr. S. Sourav, learned Amicus Curiae for the appellant. The name of Mr. Ramakanta Mahapatra, learned counsel shall not be reflected in the cause list henceforth.

( S.K. Sahoo) Judge

(S. S. Mishra) Judge 27th October 2025 Sipun