Tusar Kant Rout vs State Of Odisha
2021 Latest Caselaw 6771 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLREV No. 275 of 2020

              1. Tusar Kant Rout
              2. Piyus Kant Rout
              3. Puspalata Rout                      ....       Petitioners

                                    Mr. A.P. Bose, Advocate

                                         -versus-
              1. State of Odisha
              2. Suratha Kumar Rout                  ....     Opp. Parties

                                    Mr. J.P. Patra,
                                    Addl. Standing Counsel

                                    CORAM:
                                JUSTICE S.K. SAHOO
                                      ORDER

Order No. 01.07.2021

02. This matter is taken up by video conferencing mode.

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

In this revision petition, the petitioners have challenged the impugned order dated 19.02.2020 passed by the learned Sessions Judge, Kendrapara in Criminal Appeal No.20 of 2016 in condoning the delay of seventeen days in filing the appeal under section 372 of Cr.P.C. by the opposite party no.2 Suratha Kumar Rout, which was filed challenging the judgment and order dated 18.10.2016 passed by the learned J.M.F.C., Kendrapara in G.R. Case No.379 of 2006 in acquitting the petitioners for the offences under sections 341/323/294/325/506/34 // 2 //

of the Indian Penal Code.

After perusing the impugned order and on hearing the learned counsel for the petitioners and on going through the grounds taken in the revision petition, I find no cogent reason to interfere with the same.

Accordingly, the revision petition stands dismissed. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No. 4587 dated 25th March 2020 as modified by Court's Notice No. 4798 dated 15th April 2021.

( S.K. Sahoo) Judge RKM