Prahallad Benia & Another vs State Of Odisha
2021 Latest Caselaw 313 Ori

                   CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                 CRLREV No.490 of 2020

                       Prahallad Benia & another          ...       Petitioners
                                      - Versus -
                       State of Odisha                    ...       Opp. Party
                                ------------------------------------
                                     I.A. No.550 of 2020
03.   08.01.2021               Heard.
                         This is an application for condonation of
               delay in filing the criminal revision.
                         Considering      the    facts    and     submissions
               made, especially the circumstances in which the delay
               said to have occurred in filing the criminal revision, it
               appears to this Court that delay in filing the criminal
               revision could not have been made deliberately and the
               petitioners   have     shown       sufficient      reason        for
               condonation of delay and as such, delay in filing the
               criminal revision stands condoned.
                         The I.A. is disposed of.
                                                  .......................
                                                   S.Pujahari, J.

I.A. No.553 of 2020

04. 08.01.2021 This is an application for dispensing with filing of certified copy of the impugned judgment.

Heard, learned counsel for the petitioners.

Considering the submissions made by

the learned counsel for the petitioners, the prayer is allowed and filing of certified copy of the impugned judgment is dispensed with for the time being.

The I.A. is disposed of.

.......................

S.Pujahari, J.

                             CRLREV No.490 of 2020
05.   08.01.2021             Heard.
                             Admit.

Call for the photocopy of the LCR. Extra copy of the brief be served on the learned counsel for the State within three working days hence.

The matter be listed for final hearing after receipt of the photocopy of the L.C.R.

.......................

S.Pujahari, J.

06. 08.01.2021 I.A. Nos.554 & 555 of 2020 Heard.

Considering the facts and submission made, there shall be suspension of the sentence imposed during the pendency of the revision and consequently, the petitioners be released on bail on furnishing a bail bond of Rs.20,000/- (rupees twenty thousand) with two solvent sureties each for the like amount to the satisfaction of the trial court in G.R. Case No.629 of

2016, provided they furnish the same before the trial court within eight weeks hence so also there shall be stay realization of fine.

With the aforesaid order, both the I.As are disposed of.

.......................

S.Pujahari, J.

RKS