Chandrakanta Mohapatra vs State Of Odisha
2023 Latest Caselaw 819 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1010 of 2022

              Chandrakanta Mohapatra          ....     Appellant/
                                                      Petitioner

                                Mr. A.R. Panda, Advocate

                                   -versus-

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

                                Mrs. Susamarani Sahoo
                                Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 24.01.2023

I.A. No.1888 of 2022

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 one hundred four 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 // 2 //

substantive sentence of seven years 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.1010 of 2022

02. 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) Judge RKM