Subrat Kumar Behera @ Tita vs State Of Odisha
2026 Latest Caselaw 114 Ori

Orissa High Court

Subrat Kumar Behera @ Tita vs State Of Odisha on 7 January, 2026

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 JCRLA No.252 of 2025

              Subrat Kumar Behera @ Tita                 ....        Appellant


                                          -versus-

              State of Odisha                            ....      Respondent

Mr. J. Nayak, AGA

CORAM:

JUSTICE DIXIT KRISHNA SHRIPAD JUSTICE SIBO SANKAR MISHRA

Order No. ORDER

01. 07.01.2026 The office note indicates that there is a delay of 87 days in filing this JCRLA.

After hearing the learned counsel for the State and since it is a case where the appellant has been sentenced to imprisonment for life, we are inclined to condone the delay in filing the JCRLA.

Heard.

Admit.

Call for the trial court records. Mr. Susanta Kumar Baral, Advocate (Enrolment No.O- 1670/2006, Mobile Nos.9853274729) is appointed as an Advocate for the appellant.

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

The name of Mr. Susanta Kumar Baral, learned counsel for the appellant be reflected in the cause list as well as at the top of the brief henceforth.

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.

(Dixit Krishna Shripad)

Judge

(S.S. Mishra) Judge

Anisha