Suraj Prasad vs State Of Odisha
2021 Latest Caselaw 9007 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.370 of 2021

              Suraj Prasad                        ....     Appellant/
                                                          Petitioner

                                 Mr. Panchanan Panigrahi,
                                 Advocate

                                       -versus-
              State of Odisha                     ....   Respondent/
                                                        Opp. Party

                                 Mr. S.S. Pradhan,
                                 Addl. Government Advocate

                                  CORAM:

                             JUSTICE S.K. SAHOO
                                  ORDER

Order No.                        26.08.2021

                             I.A. No.691 of 2021


   02.           This   matter    is    taken     up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

This is an application for condonation of delay in filing the Criminal Appeal.

The Stamp Reporter has pointed out that there is no delay in filing the Criminal Appeal.

Accordingly, the I.A. stands disposed of.

( S.K. Sahoo) Judge // 2 //

I.A. No.692 of 2021

03. This is an application for dispensing with filing of certified copy of the impugned judgment.

After going through the grounds taken in the interim application and on hearing the learned counsel for the petitioner, I am not inclined to dispense with filing of certified copy of the impugned judgment.

Accordingly, the I.A. stands dismissed.

( S.K. Sahoo) Judge

CRLA No.370 of 2021

04. Learned counsel for the appellant is permitted to file the certified copy of the impugned judgment within a period of four weeks from today and thereafter, file a memo for listing this matter for admission.

( S.K. Sahoo) Judge RKM