State Of Orissa vs Sukuta Samal
2023 Latest Caselaw 7090 Ori

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      CRLLP No.38 of 2007
                                 State of Orissa                        ....          Petitioner
                                                                          Mr. J. Katikia, AGA
                                                          -versus-
                                 Sukuta Samal                           ....     Opposite Party


                                 CORAM:
                                 THE CHIEF JUSTICE
                                 JUSTICE G. SATAPATHY
                                                         ORDER

Order No. 21.06.2023

03. 1. There is an extra ordinary delay of 230 days in preferring the petition seeking leave to appeal against the judgment dated 10th March, 2006 passed by the Additional Sessions Judge (FTC), Chatrapur in Sessions Case No. 27/05 (S.C. No. 198/05(GDC) arising out of G.R. Case No. 87 dated 05.05.2004 acquitting the Respondent of the offences Under Section 302 IPC. Having examined the application for condonation of delay, the Court finds the reason giving therein are wholly unsatisfactory and do not meet the requirements spelt out by the Supreme Court of India in Chief Post Master General v. Living Media India Ltd. (2012) 3 SCC 563 and The State of Madhya Pradesh v. Bherulal (2020) 10 SCC.

2. The delay is not condoned. Consequently, the criminal leave petition is dismissed.

(Dr. S. Muralidhar) Chief Justice Signature Not Verified Digitally Signed Signed by: PRIYAJIT SAHOO Designation: Jr. Stenographer (G. Satapathy) Reason: Authentication Location: HIGH COURT OF ORISSA Judge Date: 22-Jun-2023 10:50:52 Priyajit