Markendeswar Panda vs Bikram Keshari Dalai
2022 Latest Caselaw 603 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLREV NO. 455 OF 2021
            Markendeswar Panda               ....                     Petitioner
                                                        Mr.Deepali Mohapatra,
                                                                    Advocate
                                        -versus-
            Bikram Keshari Dalai....            Opposite Party


                        CORAM:
                        JUSTICE S.K. PANIGRAHI
Order                             ORDER
No.                              24.01.2022
01      I.A. No. 688 of 2021

           1. This matter is taken up by virtual mode

            2. This is an application for condonation of delay in filing the
            Criminal Revision on the grounds stated therein.


            3. Heard.


            4. Considering the submissions and the averments made in the
            petition, prayer is allowed. The delay in filing the Criminal
            Revision is condoned.

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


            CRLREV No.455 of 2021 & I.A. No.687 of 2021

            6. Heard.

            7. Issue notice to the opposite party in the main case as well as
            I.A. through registered post with A.D/Speed Post returnable by
                                // 2 //




7th March, 2022. Postal requisites shall be filed within five
working days.

8. Accept one set of process fee.


9. Learned counsel for the petitioner is directed to obtain
deposition    copies   of   the     witnesses   as   cited     in   the
judgment/orders of conviction and sentence dated 19.04.2017
passed by the learned JMFC, Sambalpur in ICC Case No.299 of
2014(Trial No.275 of 2017) by the next date.

10. List this matter on 8th March, 2022.


I.A. No.686 of 2021

11. Heard.


12. This is an application for bail.

13.However, as an interim measure, it is directed that the
petitioner   shall be released on bailin ICC Case No.299 of
2014(Trial No.275 of 2017) of the Court of learned J.M.F.C.,
Sambalpur on such terms and conditions as deemed just and
proper by the said court till 8th March, 2022.


14.As the restrictions due to resurgence of Covid-19 are
continuing, learned counsel for the parties may utilize a printout
of the order available in the High Court's website, at par with
certified copy, subject to attestation by the Advocate


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         concerned with his/her seal, in the manner prescribed vide
         Court's Office Order dated 7th January, 2022.
.

(S.K.Panigrahi) Judge

LB