Anup Kumar Majumdar vs State Of Odisha
2023 Latest Caselaw 6974 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.417 of 2023

              Anup Kumar Majumdar              ....    Appellant/
                                                     Petitioner

                                Mr. S. Manohar, Advocate

                                    -versus-

              State of Odisha                  ....    Respondent/
                                                       Opp. Party
                                Mr. Manoranjan Mishra,
                                Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO

                                  ORDER

Order No. 21.06.2023

I.A. No.1063 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.

The Stamp Reporter has pointed out that there is a delay of nine 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 ten years has been imposed // 2 //

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.417 of 2023

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) Judge

I.A. No.1064 of 2023

04. This is an application for interim bail on the ground for arrangement of the marriage of the sister of the petitioner.

Let the learned counsel for the State obtain instruction on this interim application.

Learned counsel for the appellant shall supply the copy of this interim application to the learned counsel for

// 3 //

the State by tomorrow (22.06.2023).

List this matter in the week commencing from 03.07.2023.

( S.K. Sahoo) Judge

RKM

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 22-Jun-2023 14:25:46