Jalia Munda And Another vs Unknown
2022 Latest Caselaw 7241 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLREV No.572 of 2022

            Jalia Munda and another                ....            Petitioners


                                                Mr. P.S.Das
                                                Advocate

                                       -versus-
            State of Odisha                       ....           Opp.Party
                                              Mr.R. Tripathy,
                                              Addl. Standing Counsel


            CORAM:

                      JUSTICE SASHIKANTA MISHRA
                                      ORDER

09.12.2022.

Order No. I.A. No.789 of 2022

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

2. Considering the submissions and the grounds on which the prayer for condonation of delay is sought for, this Court is willing to take a lenient view in the matter. The delay in filing the revision is hereby condoned subject to payment of cost of Rs.5,000/-(Rupees Five Thousand), which shall be deposited in the Advocates' Welfare Fund of the Orissa High Court Bar Association.

// 2 //

3. The I.A. is accordingly disposed of.

(Sashikanta Mishra) Judge

CRLREV No.572 of 2022

2. This matter is taken up through virtual mode.

Heard.

Admit.

Call for the L.C.R.

List this matter after receipt of L.C.R.

(Sashikanta Mishra) Judge I.A. No.788 of 2022

3. There shall be stay of realization of fine pursuant to the judgment and order dated 25th June, 2016 passed by the learned Asst. Sessions Judge, Champua in S.T. Case No.7/9 of 2015 till disposal of the CRLREV.

I.A. is disposed of.

(Sashikanta Mishra) Judge

// 3 //

I.A. No.787 of 2022

4 Having regard to the fact that the Petitioner was on bail during trial, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail on such terms and conditions as may be fixed by the Court in seisin over the matter in S.T. Case No.7/9 of 2015 including the condition that he shall not misuse the liberty granted to him.

I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge

AKB