Bitu @ Santosh Kumar vs State Of Odisha
2023 Latest Caselaw 8860 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.752 of 2023

              Bitu @ Santosh Kumar                 ....     Appellant/
              Bhol                                         Petitioner

                                  Mr. R.K. Pattanaik, Advocate

                                        -versus-

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

                                  Mr. P.B. Tripathy
                                  Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO
                                    ORDER

Order No.                         08.08.2023

                             I.A. No.1594 of 2023

   01.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for condonation of delay in preferring the appeal against the impugned judgment and order of conviction.

The Stamp Reporter has pointed out that there is a delay of fifty five days in filing the CRLA.

Since one of the offences under which the appellant has been convicted is under section 376-AB of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and copies of the interim applications be served on the // 2 //

learned counsel for the State within this week, who shall send the same to the Inspector in-charge of Tirtol police station for its service on the informant in Tirtol P.S. Case No.263 of 2018 and it will be intimated to her that the matter will be taken up in the week commencing from 28.08.2023 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.

List this matter in the week commencing from 28.08.2023.

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

( S.K. Sahoo) Judge

RKM

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Aug-2023 11:13:21