Archana Behera vs State Of Odisha And
2021 Latest Caselaw 11762 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.960 of 2019

              Archana Behera                   ....     Appellant/
                                                       Petitioner

                                 Ms. Diptirekha Nanda, Advocate

                                 -versus-
              State of Odisha and         .... Respondents/
              others                          Opp. Parties

                                 Mr. Arupananda Das,
                                 Addl. Government Advocate
                                     CORAM:

                            JUSTICE S.K. SAHOO
                                  ORDER

Order No.                        15.11.2021
                             I.A. No.298 of 2020

  04.            This   matter    is   taken   up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

This is an application for condonation of delay. The Stamp Reporter has pointed out that there is a delay of sixty nine days in filing this appeal under section 372 of Cr.P.C.

Issue notice to the respondents-opposite parties.

Learned counsel for the State submits that he has received the copy of the appeal memo along with the impugned judgment.

Speed Post requisites with proof of delivery for // 2 //

issuance of notice to respondents nos.2 to 11 shall be filed within a week.

List this matter after the notices made sufficient on the respondents nos.2 to 11.

The respondents nos.2 to 11 are at liberty to file objection to the delay condonation application.

( S.K. Sahoo) Judge RKM