Bikram Gamango vs State Of Odisha
2021 Latest Caselaw 11717 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLA No.246 of 2020

                 Bikram Gamango                      ....     Appellant/
                                                             Petitioner

                                      Mr. B.R. Tripathy, Advocate

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

                                      Mr. Arupananda Das,
                                      Addl. Government Advocate
                                       CORAM:

                                JUSTICE S.K. SAHOO
                                       ORDER

Order No.                             15.11.2021
                                I.A. No.1139 of 2021

  04.                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 seventeen 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.246 of 2020

05. 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

I.A. No.770 of 2021

06. This is an application for interim bail on the ground of ailment of the wife of the petitioner.

Learned counsel for the State seeks some time to obtain instruction on the interim application.

As prayed for, list this matter in the week commencing from 29.11.2021.

( S.K. Sahoo) Judge

RKM