Deeplanus Gudia @ Dipu vs State Of Odisha
2021 Latest Caselaw 9565 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No. 105 of 2021


                Deeplanus Gudia @ Dipu        ....             Appellant
                                 Mr.S.R. Das, Advocate

                                          -versus-
                State of Odisha                  ....     Respondent
                                    Mr.A.K. Beura,
                                    Addl. Standing Counsel

                                    CORAM:

                            JUSTICE S.K. SAHOO
                                    ORDER

Order No. 09.09.2021

I.A. No. 172 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 1075 days in filing the CRLA.

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

filing the CRLA.

Accordingly, delay is condoned. I.A. is accordingly disposed of.

( S.K. Sahoo) Judge

CRLA No. 105 of 2021

05. Heard.

Admit.

Call for Trial Court Record. The Interim application for stay of realization of fine shall be considered after receipt of the L.C.R.

( S.K. Sahoo) Judge

P