Siba Pradhan vs State Of Odisha
2022 Latest Caselaw 3917 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No. 527 of 2022
            Siba Pradhan                    .......              Appellant
                                                    Mr. J. Sahoo, Advocate
                                -versus-

            State of Odisha                 .......              Respondent
                                                      Ms. S. Patnaik, AGA
                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE M.S. SAHOO
                                ORDER

11.08.2022 I.A. No.1166 of 2022 Order No.

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

2. Heard Mr. J. Sahoo, learned counsel appearing for the Appellant.

3. This an application under Section 5 of the Limitation Act for condoning the delay of 6 days in preferring the appeal from the judgment and order of conviction and sentence dated 29.04.2022 delivered in S.T. No.191 of 2016 by the Additional Sessions Judge, Chatrapur.

4. Ms. S. Patnaik, learned Additional Government Advocate appearing for the State has submitted that the State will not opposed the said delay. Accordingly, the delay stands condoned and the petition stands allowed and disposed of.

(S. Talapatra) Judge

(M.S. Sahoo) Judge

CRLA No.527 of 2022 Order No.

07. 1. In view of the order passed today in I.A. No.1166 of 2022, this appeal has been taken up for consideration.

2. Heard Mr. J. Sahoo, learned counsel appearing for the Appellant.

3. Admit.

4. Call for LCRs, scanned or photocopies.

5. Issue notice. Since Ms. S. Patnaik, learned Additional Government Advocate appears for the State, no formal notice is called for.

6. Let the matter be listed on 19th September, 2022. Meanwhile, the Registry shall procure the LCRs, as directed.

(S. Talapatra) Judge

(M.S. Sahoo) Judge Murmu