K. Lachhanna vs State Of Odisha
2022 Latest Caselaw 1308 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No. 513 of 2020


                K. Lachhanna                    ....        Appellant
                                    Mr.S.K.Samantaray, Advocate

                                       -versus-
                State of Odisha                  ....     Respondent
                                    Mrs. Susamarani Sahoo,
                                    Addl. Standing Counsel

                                   CORAM:

                               JUSTICE S.K. SAHOO
                                   ORDER

Order No. 14.02.2022

I.A. No. 62 of 2022

03. 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 350 days in filing the CRLA.

After going through the averments taken in the interim application and on hearing the learned counsel for both the parties, since it is an appeal against conviction and substantive sentence of ten years have been imposed, I am inclined to condone the delay in filing the CRLA.

// 2 //

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

( S.K. Sahoo) Judge

CRLA No. 513 of 2020

04. Heard.

Admit.

Call for Trial Court Record.

( S.K. Sahoo) Judge

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