Gobinda Munda @ Raju vs State Of Odisha
2023 Latest Caselaw 5173 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.910 of 2022

              Gobinda Munda @ Raju            ....    Appellant/
                                                    Petitioner

                                 Mr. B.S. Das, Advocate

                                   -versus-

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

                                Mr. Arupananda Das,
                                Addl. Government Advocate

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 04.05.2023

I.A. No.1701 of 2022

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 530 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 seven 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.910 of 2022

03. Heard.

Admit.

Call for the trial Court record.

( S.K. Sahoo) Judge RKM

RABINDR Digitally signed by RABINDRA A KUMAR KUMAR MISHRA Date: 2023.05.06 MISHRA 12:49:03 +05'30'