Raitu Naik vs State Of Odisha
2021 Latest Caselaw 984 Ori

                               CRLA No. 385 of 2020




                   RAITU NAIK                               ...      APPELLANT

                                                       -VERSUS-

                   STATE OF ODISHA                          ...    RESPONDENT




02.   28.01.2021         The    matter      is     taken    up     through   Video
                   Conferencing.
                         The Stamp Reporter has pointed out that in view of
                   the sentence imposed by the learned Asst. Sessions
                   Judge, Special Track Court, Keonjhar, the appeal is
                   maintainable    before        the   learned    Sessions   Judge,
                   Keonjhar.
                         Learned counsel for the appellant submits that
                   inadvertently appeal has been filed before this Court and
                   therefore, he may be permitted to file an appeal before
                   the learned Sessions Judge, Keonjhar and delay in filing
                   the appeal be directed to be condoned.
                         Considering the submission made by the learned
                   counsel for the appellant, this appeal is disposed of as
                   withdrawn giving liberty to the appellant to prefer an
                   appeal before the learned Sessions Judge, Keonjhar
                   within a period of two weeks. If an appeal is filed before
                   the learned Sessions Judge, Keonjhar along with an
                   application for condonation of delay, the same shall be
                   considered liberally taking note of the provisions of
                   section 14 of the Limitation Act.
                 Registry shall return the certified copy of the
          impugned judgment to the learned counsel for the
          appellant.


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

PKSahoo