Ramesh Naik vs State Of Odisha
2021 Latest Caselaw 3799 Ori

                                CRLA No.414 of 2019




                  Ramesh Naik                                   ...       Appellant

                                                          -Versus-

                  State of Odisha                               ...     Respondent

03   18.03.2021          This     matter   is    taken     up         through      Hybrid
                  arrangement (video conferencing/physical mode).
                        Learned counsel for the appellant undertakes to
                  remove the defect no.5(e) by filing the Addl. stamp of
                  Rs.20/- as pointed out by the Stamp Reporter during
                  course of the day. The defect no.7 as pointed out by the
                  Stamp Reporter stands ignored.


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

I.A. No.987 of 2019 04 18.03.2021 This is an application for condonation of delay.

The S.R. has pointed out that there is delay of thirty 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 for ten years has been imposed on the appellant, 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.414 of 2019

03   18.03.2021         Heard.
                        Admit
                        Call for the L.C.R.
                        The     Interim   Applications   for   bail   and   stay

realization of fine amount shall be considered after receipt of the L.C.R ............................. S.K. Sahoo, J.

07.

P