Rabindra Naik vs State Of Odisha
2023 Latest Caselaw 2852 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.294 of 2023

              Rabindra Naik                    ....     Appellant

                                Mr.Sougat Dash, Advocate

                                    -versus-

              State of Odisha                  ....     Respondent

                                Mr. Priyabrata Tripathy
                                Addl. Standing Counsel

                                 CORAM:
                             JUSTICE S.K. SAHOO
                                  ORDER

Order No. 04.04.2023

I.A. No.640 of 2023

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

This is an application for condonation of delay of thirty-three 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 ten 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.

// 2 //

CRLA No. 294 of 2023

02. Heard.

Admit Call for the trial Court records.

( S.K. Sahoo) Judge

I.A. No. 641 of 2023

03. This is an application for stay of realization of fine.

Heard.

Considering the submissions made by the learned counsel for the parties, let there be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment dated 13.12.2022 passed by the learned learned Addl. Sessions Judge, Rairangpur, Mayurbhanj in S.T. Case No. 63 of 2021 pending disposal of the criminal appeal.

The I.A. is disposed of.

( S.K. Sahoo) Judge Sipun