Baiya @ Jitendra Sahoo vs State Of Odisha
2022 Latest Caselaw 5288 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.755 of 2022

              Baiya @ Jitendra Sahoo                   ....    Appellant/
                                                             Petitioner

                                    Mr.D.K. Sahoo, Advocate

                                       -versus-
              State of Odisha                          ....    Respondent/
                                                             Opp.Party

                                    Mr. Rajesh Tripathy
                                    Addl. Standing Counsel
                                     CORAM:

                               JUSTICE S.K. SAHOO
                                     ORDER

Order No. 30.09.2022 I.A. No. 1425 of 2022

01. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

This is an application for condonation of delay of one hundred fifty nine days in preferring the appeal.

After going through the averments taken in the interim application and on hearing the learned counsel for both the parties, since it is a case where substantive sentence of twenty years has been imposed on the petitioner, I am inclined to condone the delay in filing the CRLA.

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

( S.K. Sahoo) Judge

P.T.O.

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CRLA No.755 of 2022

02. Heard.

Admit.

Call for the trial Court records.

( S.K. Sahoo) Judge I.A. No. 1427 of 2022

03. This is an application for bail.

Since one of the offence is under section 376AB of the Indian Penal Code, let an extra copy of the appeal memo along with impugned judgment be served on the learned counsel for the State in course of the day, who shall send the same to the Inspector in-charge of Mahanga Police Station in Mahanga P.S. Case No. 31 of 2019 and it will be served on the informant intimating her that the matter will be taken up in the week commencing from 17th October 2022 and if she so likes, she can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

Put up this matter in the week commencing from 17th October 2022.

Case Diary and 164 Cr.P.C. statement of the victim as well as instruction relating to criminal antecedents, if any, against the appellant shall be obtained in the meantime.

( S.K. Sahoo) Judge

PKSahoo

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