Goura Naik vs State Of Odisha
2023 Latest Caselaw 8311 Ori

Citation : 2023 Latest Caselaw 8311 Ori
Judgement Date : 31 July, 2023

Orissa High Court

Goura Naik vs State Of Odisha on 31 July, 2023

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1223 of 2022

              Goura Naik                          ....      Appellant/
                                                           Petitioner

                                   Mr. S. Pani, Advocate

                                      -versus-

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

                                   Mr. Arupananda Das
                                   Addl. Government Advocate

                                 CORAM:
                             JUSTICE S.K. SAHOO

                                  ORDER

Order No.                       31.07.2023
                              I.A. No.869 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 six 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 // 2 //

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.1223 of 2022

02. Heard.

Admit.

Call for the trial Court record. Let the learned counsel for the appellant supply the deposition copies of the witnesses to the learned counsel for the State.

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

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 01-Aug-2023 11:46:33