Bulu Sethi vs State Of Odisha
2026 Latest Caselaw 84 Ori

Orissa High Court

Bulu Sethi vs State Of Odisha on 6 January, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                JCRLA No.241 of 2025
                 Bulu Sethi                             ....     Appellant

                                          -versus-

                 State of Odisha                       .... Respondent
                                           Mr.Satya Brata Mohanty, AGA

                          CORAM:
                          JUSTICE DIXIT KRISHNA SHRIPAD
                          JUSTICE SIBO SANKAR MISHRA


                                      ORDER

06.01.2026 Order No. This matter is taken up through hybrid mode.

01.

2. The Office note indicates that there is a delay of 53

(53) days in filing this jail criminal appeal.

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 jail criminal appeal.

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

(Sibo Sankar Mishra) Judge

Basu

Designation: Addl. Deputy Registrar-cum-Addl. Principal

Location: HIGH COURT OF ORISSA : CUTTACK Date: 08-Jan-2026 16:26:32