Tarini Pradhani And Ors vs State Of Odisha
2022 Latest Caselaw 3618 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLA No. 586 of 2022
            Tarini Pradhani and Ors.         .......           Appellants
                                               Mr. D.R. Bhokta, Advocate
                                -versus-

            State of Odisha                  .......               Respondent
                                           Mr. J.P. Pattnaik, Govt. Advocate
                        CORAM:
                        JUSTICE S. TALAPATRA
                        JUSTICE M.S. SAHOO
                                ORDER

01.08.2022

Order No.

01. 1. This matter is taken up through hybrid mode.

2. Mr. D.R. Bhokta, learned counsel appearing for the Appellant has submitted that the defect has been removed.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

I.A. No.1131 of 2022 Order No.

02. 1. This is an application under Section 5 of the Limitation Act, for condoning the delay of 37 days in preferring the appeal from the judgment and order of

conviction and sentence dated 19.04.2022 delivered in C.T. Case No.124/2015 by the Additional Sessions Judge, Koraput.

2. Mr. D.R. Bhokta, learned counsel appearing for the Appellants has submitted that since the Appellants are in jail, they could not arrange for filing of the appeal in time.

3. Mr. J.P. Patttnaik, learned Government Advocate appearing for the State has submitted that, the State will not oppose the said prayer for condoning the delay.

4. Having perused the grounds and concession given by the State, the said delay stands condoned. Accordingly, this application is allowed and disposed of.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

CRLA No.586 of 2022 Order No.

03. 1. Heard Mr. D.R. Bhokta, learned counsel appearing for the Appellants.

2. Admit.

3. Call for LCRs, scanned or photocopies.

4. Issue notice. Since Mr. J.P. Pattnaik, learned Government Advocate appears for the State, no formal notice is called for.

5. Let the matter be listed on 5th September, 2022. Meanwhile, the Registry shall procure the LCRs.

(S. Talapatra) Judge

(M.S. Sahoo) Judge Murmu