Santosh Kumar Das vs State Of Odisha
2021 Latest Caselaw 12972 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.97 of 2021

              Santosh Kumar Das                      ....      Appellant/
                                                              Petitioner


                                   Mr.N.Lenka, Advocate


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


                                   Mr.A.K. Beura,
                                   Addl. Standing Counsel
                                 CORAM:
                             JUSTICE S.K. SAHOO

                                    ORDER

Order No. 20.12.2021 I.A. No. 148 of 2021

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

Heard the learned counsel for the petitioner and learned counsel for the State.

This is an application for condonation of delay of 941 days in filing the criminal appeal.

When the matter was taken up on 01.11.2021, learned counsel for the State sought for some time to file objection to this application. Again the matter was listed on 29.11.2021 and since learned counsel for the State sought some further time to file objection, the case was adjourned.

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Today, learned counsel for the State seeks some further time. Since the case has already suffered two adjournments for filing objection, if any, I am not inclined to grant any further time to the learned counsel for the State in that respect.

Perused the grounds stated in the petition. Considering the fact that this appeal is against the impugned judgment of conviction and substantive sentence of ten years has been imposed on the learned counsel for the appellant/petitioner, I am inclined to condone the delay in filing the criminal appeal.

Accordingly, delay is condoned. I.A. is accordingly disposed of.

                                        (S.K. Sahoo)
                                           Judge
PKSahoo                    CRLA No. 97 of 2021

  05.            Heard.
                 Admit.

Call for the trial Court records. The interim applications for bail and stay of realization of fine shall be considered after receipt of the trial Court records.

Learned counsel for the appellant submitted that he has already served the deposition copies on the learned counsel for the State.

(S.K. Sahoo) PKSahoo Judge

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