Patala Behera vs State Of Odisha
2023 Latest Caselaw 1624 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.76 of 2023

              Patala Behera                   ....     Appellant/
                                                      Petitioner

                                Mr. N. Panda, Advocate

                                   -versus-

              State of Odisha                 ....   Respondent/
                                                    Opp. Parties

                                Mr. Priyabrata Tripathy
                                Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 21.02.2023

I.A. No.163 of 2023

02. 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.

Learned counsel for the State has filed objection to the delay condonation application.

After going through the averments taken in the interim application and the objection and on hearing the learned counsel for the respective parties, since it is a case of conviction and substantive sentence of ten years // 2 //

has been imposed against the appellant, I am inclined to condone the delay in filing the CRLA.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

CRLA No.76 of 2023

03. Heard.

Admit.

Call for the trial Court record. Learned counsel for the appellant submitted that the trial Court record may be available in JCRLA No.18 of 2019, JCRLA No.19 of 2019 and JCRLA No.20 of 2019.

Office shall verify the same.

The matter be placed hereafter with JCRLA No.18 of 2019, JCRLA No.19 of 2019 and JCRLA No.20 of 2019

( S.K. Sahoo) Judge

I.A. No.164 of 2023

04. This is an application for dispensing with filing the certified copy of the judgment.

Learned counsel for the petitioner submitted that the copy of the judgment is available in JCRLA No.18 of

// 3 //

2019, JCRLA No.19 of 2019 and JCRLA No.20 of 2019 and therefore, the filing of certified copy of the judgment be dispensed with.

Considering the submissions made by the learned counsel for the respective parties, the filing of certified copy of the judgment is dispensed with.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge RKM