Bula @ Kalidas @ vs State Of Odisha
2023 Latest Caselaw 5593 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.457 of 2023

              Bula @ Kalidas @                ....   Appellant/
              Kalicharan Marndi                    Petitioner

                                Mr. S.K. Dwibedi, Advocate

                                   -versus-

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

                                Mr. Arupananda Das
                                Addl. Government Advocate

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 10.05.2023

I.A. No.1006 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 three hundred ninety 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.457 of 2023

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 trial Court record.

( S.K. Sahoo) Judge

RKM

RABINDRA Digitally signed by RABINDRA KUMAR KUMAR MISHRA Date: 2023.05.12 MISHRA 15:10:15 +05'30'