Bhima Madhi & Anr vs State Of Odisha
2021 Latest Caselaw 12231 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLREV No. 398 of 2021

                    Bhima Madhi & Anr.                      ....            Petitioners
                                                  Mr. Prasanta Kumar Nanda, Advocate
                                                     -versus-
                    State of Odisha                             ....           Opposite Party
                                                                       Mr. K.K. Nayak, ASC

                             CORAM:
                             JUSTICE SAVITRI RATHO

Order No.                                     ORDER
                                             29.11.2021
                                        I.A. No. 578 of 2021

02. The matter is taken up by hybrid mode.

Heard.

This I.A. has been filed for condonation of delay in filing the revision petition.

Since no delay has been shown by the Stamp Reporter in filing the revision petition, the I.A. is dismissed as infructuous.

(Savitri Ratho) Judge CRLREV No. 398 of 2021 & I.A. No. 581 of 2021

03. Heard.

This I.A. has been filed for dispensing with filing of certified copy of Annexure-1 i.e. judgment dated 28.10.2015 passed by the learned C.J.M.-cum-Assistant Sessions Judge, Malkanagiri in Criminal Trial No. 27 of 2013 (C.T. No.105 of 2013) and certified copy of Annexure-2 i.e. judgment dated 16.04.2021 passed by the learned Additional Sessions Judge, Malkanagiri in Criminal Appeal No. 07 of 2015.

P.T.O.

// 2 //

Mr. P.K. Nanda, learned counsel for the petitioners states that the certified copies of the aforesaid judgments have been filed in Criminal Revision No. 361 of 2021 which has been filed by the co-accused persons.

List this matter on 02.12.2021 along with CRLREV No.361 of 2021 under the heading Fresh Admission.

(Savitri Ratho) Judge

puspa