Pawan Saha vs State Of Odisha & Others
2023 Latest Caselaw 3025 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.186 of 2018
              Pawan Saha                        ....      Appellant/
                                                        Petitioner

                                 Mr.B.C. Ghadei, Advocate

                                    -versus-

              State of Odisha & others          .... Respondents/
                                                   Opp. Parties

                                 Mr. Rajesh Tripathy,
                                 Addl. Standing Counsel
                                 Mr. Ajit Kumar Raut, Advocate
                                 for respondent nos.2 to 4


                                 CORAM:
                            JUSTICE S.K. SAHOO

                                   ORDER

Order No.                        10.04.2023

   03.           This   matter     is   taken    up      through     Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the appellant files a memo dated 10.04.2023 regarding deposit of the deficit Court fee as pointed out by the Stamp Reporter in Court today, which is taken on record.

( S.K. Sahoo) Judge I.A. No.460/2018

04. This is an application for condonation of delay.

The Stamp Reporter has pointed out that there is a delay of 18 days in preferring the criminal appeal.

// 2 //

After going through the averments taken in the interim application and on hearing the learned counsel for the appellant and learned counsel for the State as well as learned counsel for opposite parties nos.2 to 4, I am inclined to condone the delay in filing the appeal.

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

( S.K. Sahoo) Judge

CRLA No.186 of 2018

05. Let a copy of the appeal memo along with the impugned judgment and deposition copies of the witnesses examined in the learned trial Court be supplied to the learned counsel for the respondent nos.2 to 4 so also learned counsel for the State.

Learned counsel for the State shall obtain instruction as to whether the State intends to file any appeal against the order of acquittal of the respondent nos.2 to 4.

A free copy of the order be handed over to the learned counsel for the State for compliance.

List this matter on 1st May 2023.

( S.K. Sahoo) Judge Sipun