Sujana Behera vs State Of Odisha
2023 Latest Caselaw 3040 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.313 of 2023

              Sujana Behera                    ....     Appellant

                                 Mr. J.K. Panda, Advocate

                                    -versus-
              1. State of Odisha
              2. Bhabindra Pradhan             ....   Respondents

                                 Mr. Rajesh Tripathy,
                                 Addl. Standing Counsel

                                 CORAM:
                           JUSTICE S.K. SAHOO

                                   ORDER

Order No. 10.04.2023

I.A. No.686 of 2023

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

This is an application for condonation of delay. The Stamp Reporter has pointed out that there is a delay of one hundred forty 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.

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Accordingly, delay is condoned.

( S.K. Sahoo) Judge

CRLA No.313 of 2023

02. Learned counsel for the appellant seeks permission to implead the informant as opposite party no.2 in Court today.

Permission is granted.

Heard.

Admit.

Call for the trial Court records.

Since one of the offences is under section 376(3) of Indian Penal Code, let the learned counsel for the appellant serve an extra copy of the appeal memo along with the interim applications and impugned judgment on the learned counsel for the State by tomorrow (11.04.2023), who shall send the same to the Inspector- in-Charge of Harabhanga Police Station in Harabhanga P.S. Case No.76 of 2020 for its service on the informant and it will be intimated to him that the matter is likely to be taken up in the week commencing from 01.05.2023 and if he so likes, he can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

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Put up this matter in the week commencing from 01.05.2023.

Urgent certified copy of this order be granted on proper application.

( S.K. Sahoo) Judge

P