Subash Amat And Anr vs State Of Odisha
2022 Latest Caselaw 3426 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLA No. 536 of 2022
            Subash Amat and Anr.             .......               Appellants
                                                     Mr. S. Sourav, Advocate
                                 -versus-

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

22.07.2022

I.A. No.1019 of 2022 Order No.

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

2. This application has been filed for condoning the delay of 7 days in preferring the appeal against the judgment and order dated 30.04.2022 delivered in Sessions Trial No.98 of 2019 by the Sessions Judge, Sundargarh.

3. Heard Mr. S. Sourav, learned counsel appearing for the Appellant. At the threshold Mrs. S. Patnaik, learned Additional Government Advocate appearing for the State has submitted that, State will have no objection if the said delay is condoned.

4. Accordingly, the delay stands condoned and this application is allowed and disposed of.

(S. Talapatra) Judge

(M.S. Sahoo)

CRLA No.536 of 2022 Order No.

02. 1. Heard Mr. S. Sourav, learned counsel appearing for the Appellant.

2. Admit.

3. Call for LCRs, scanned or photocopies.

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

5. Let the matter be listed on 2nd September, 2022. Meanwhile, the Registry shall place the LCRs in the records.

(S. Talapatra) Judge

(M.S. Sahoo) Judge Murmu