Pratap Naik vs State Of Odisha
2026 Latest Caselaw 282 Ori

Orissa High Court

Pratap Naik vs State Of Odisha on 13 January, 2026

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.23 of 2025

             Pratap Naik                      ....   Appellant


                                                    None

                                   -versus-
             State of Odisha                  .... Respondent

Mr. Jateswar Nayak, AGA

CORAM: JUSTICE SIBO SANKAR MISHRA

Order ORDER No. 13.01.2026

03.

1. None appears for the appellant.

2. The Office has pointed out that the Prisoners Petition has been received from the jail late by 818 days.

3. Since this is a Jail Criminal Appeal, the delay of 818 days' in filing the appeal as pointed out by the Stamp Reporter is condoned.

4. Heard.

5. Admit.

6. Call for the trial Court records.

7. Since none appears for the appellant, this Court

appoints Mr. Janmejaya Katikia, Advocate, who is present in the Court today, to assist this Court in the capacity of Amicus Curiae.

8. The Registry is directed to supply the soft copies of the impugned judgment and all the relevant documents related to this case to Mr. Janmejaya Katikia, learned Amicus Curiae.

9. List this matter before the assigned Bench after receipt of the trial Court records.

Subhasis (S.S. Mishra) Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 13-Jan-2026 17:55:31