Polaki Saikrishna vs State Of Odisha
2021 Latest Caselaw 10596 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV NO.272 of 2021

        Polaki Saikrishna                          ....              Petitioner
                                            Mr.Panchanan Panigrahi, Advocate

                                          -versus-
        State of Odisha                              ....            Respondent

Ms. S.Mishra, ASC

CORAM:

                 JUSTICE S.K. PANIGRAHI

Order                                    ORDER
No.                                     01.10.2021

1. This matter is taken up by virtual/physical mode.

2. This interlocutory application has been filed by the learned counsel for the petitioner to condone the delay of twelve days in filing the revision petition.

3. Heard.

4. Considering the averments made in the I.A, the delay of twelve days in filing the criminal revision is condoned.

5. The I.A. is, accordingly, disposed of.

I.A. No. 410 of 2021

6. Heard.

7. Considering the averments made in the I.A., the prayer for dispensing with filing of the certified copy of the judgment is allowed for the time being.

8. Accordingly, the filing of the certified copy of the judgment dated 31.03.2021 passed by the learned Principal Magistrate, // 2 //

Juvenile Justice Board, Gajapati, Paralakhemundi in Criminal Appeal No.07 of 2021 is dispensed with.

09. The I.A. is, accordingly, disposed of.

CRLREV. NO.272 of 2021

10. Learned counsel for the State is directed to obtain the Case diary by the next date.

11. List this matter on 27th October, 2021.

12. Issue urgent certified copy as per Rules.

( S.K.Panigrahi ) Judge LB