Prabhat Kanhar vs State Of Odisha
2023 Latest Caselaw 15946 Ori

Orissa High Court

Prabhat Kanhar vs State Of Odisha on 12 December, 2023

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.468 of 2018

              1. Prabhat Kanhar
              2. Rajib Lochana Kanhar           ....     Appellants/
                                                        Petitioners

                                 Mr. S.R. Subudhi, Advocate for
                                 appellant no.1

                                 Mr. Niranjan Panda, Advocate
                                 for appellant no.2

                                     -versus-

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

                                 Mr. Rajesh Tripathy
                                 Addl. Standing Counsel
                                  CORAM:
                             JUSTICE S.K. SAHOO
                                   ORDER

Order No. 12.12.2023

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

Prisoner9s petition has been received at flag 8X9 for engagement of Mr. Niranjan Panda, learned counsel instead of Mr. Saroj Ranjan Subudhi, learned counsel.

Mr. Panda, learned counsel has filed the vakalatnama on behalf of the appellant no.2.

( S.K. Sahoo) Judge // 2 //

02. 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 sixty eight days in filing the CRLA.

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 of conviction and substantive sentence of twenty years has been imposed against the appellants, I am inclined to condone the delay in filing the CRLA.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

03. Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

( S.K. Sahoo)

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Dec-2023 12:01:46