Banamali Pradhan vs State Of Odisha
2021 Latest Caselaw 11184 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.507 of 2020

                 Banamali Pradhan                    ....     Appellant/
                                                             Petitioner

                                      Mr. C. Mohanty, Advocate

                                        -versus-
                 State of Odisha                     ....   Respondent/
                                                            Opp. Party

                                      Mr. R. Tripathy,
                                      Addl. Standing Counsel
                                       CORAM:

                                JUSTICE S.K. SAHOO
                                       ORDER

Order No.                             01.11.2021
                                 I.A. No.969 of 2020
   05.               This   matter      is   taken   up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

This is an application for condonation of delay in preferring the appeal against the impugned judgment and order of conviction.

The Stamp Reporter has pointed out that there is a delay of 564 days in filing the CRLA.

After going through the averments taken in the interim application and on hearing the learned counsel for both the parties, since it is a case of conviction and substantive sentence of ten years has been imposed against the appellant, I am inclined to condone the // 2 //

delay in filing the CRLA.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge CRLA No.507 of 2020

06. Learned counsel for the appellant submits that after availing the interim bail period as per order dated 22.04.2021 passed in I.A. No.393 of 2021, the appellant has already surrendered and the surrender certificate of the appellant has been filed.

Learned counsel for the appellant undertakes to remove the defects as pointed out by the Stamp Reporter within a week.

Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

( S.K. Sahoo) Judge

RKM