Siba @ Sribatchha Digal vs State Of Odisha
2021 Latest Caselaw 698 Ori

                              CRLA No.516 of 2019




                  Siba @ Sribatchha Digal                     ...       Appellant/
                                                                      Petitioner

                                                           -Versus-

                  State of Odisha                             ...     Respondent/
                                                                      Opp. party

05   21.01.2021         The     matter     is     taken     up      through    Video
                  Conferencing.
                        As    per   the   order    dated    17.12.2020,       learned
                  counsel for the State has obtained instruction from the
                  appellant through the Superintendent of Sub-Jail, G.
                  Udayagiri that the appellant wants to engage Mr.
                  Srinibas Parija as his counsel. The instruction received by
                  the learned counsel for the State is taken on record. The
                  name of B.R. Tripathy, Advocate shall not be reflected in
                  the cause list henceforth.



                                                             .............................
                                                             S.K. Sahoo, J.

I.A. No.1184 of 2019 06 21.01.2021 This is an application for condonation of delay.

The S.R. has pointed out that there is delay of sixty eight days in filing this appeal.

Learned counsel for the State has no serious objection for condonation of delay since the appeal has been filed against the impugned judgment and order of conviction.

Considering the grounds taken in the delay condonation application and on hearing the learned counsel for both the parties and since it is an appeal against the judgment and order of conviction and substantive sentence has been imposed by the trial Court, I am inclined to condone the delay in filing the appeal.

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

............................. S.K. Sahoo, J.

CRLA No.516 of 2019

07. 21.01.2021

Heard.

Admit Call for the L.C.R.

This Interim Applications for bail and stay realization of fine amount shall be considered after receipt of the L.C.R ............................. S.K. Sahoo, J.

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