Mr. Sahasransu Sourav vs Unknown
2021 Latest Caselaw 6738 Ori

                                 CRLA No.119 of 2021




05 .   30.06.2021      This matter is taken up through Video Conferencing
                    mode.

                       Mr. Sahasransu Sourav, learned counsel appearing for
                    the appellant submits that due to pandemic the appellant
                    is facing problem in getting the certified copy of the
                    judgment, hence prays to call for the trial court records.
                    He has file the xerox copy of the judgment.

                       Perused the office note.

                       The stamp reporter has pointed out that the certified
                    copy of the judgment has not been filed. However, it is
                    apparent from the record that the judgment has been
                    pronounced on 16th December, 2020, i.e. during the first
                    phase of pandemic and there was partial lockdown and
                    the courts were not functioning full fledged. So the
                    appellant could not get the certified copy of the judgment.
                    Since the scanned hard copy of the TCRs has already
                    been received, we hereby dispense the filing of certified
                    copy of the impugned judgment. We also take note of the
                    fact that in the case a person is convicted a free copy of
                    the judgment is granted to him by the trial court. In this
                    case such copy has been given to the appellant and he
                    has filed a Xerox copy thereof. The stamp reporter do not
                    point out that the Xerox copy is in any way different from
                    the copy received from the Trial Court in the trial court
                    records. So we exempt the filing of certified copy for the
                    time being. If it is desired in future by the Court that
                               2




      certified copy should be filed, then the appellant shall be
      asked to file the same.

         Our order dispensing with filing of the certified copy of
      the judgment is also justified by the fact that this Court,
      vide, its notice No.4587 dated 25th March, 2020 as
      certified by notice No.4798 dated 15th April, 2021, allows
      download copies of orders from the website of the Court,
      duly attested by the Advocate, at par with the certified
      copy of the order.

         Heard.

         Admit.

         We have already received the trial court records. Paper
      books be prepared.

         Matter be listed on 14th July, 2021 for consideration of
      interim applications.


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

S. K. Mishra, Judge.

..................... B. P. Routray, Judge.

MKP