Godda Purty vs State Of Odisha
2023 Latest Caselaw 5595 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.498 of 2023

              Godda Purty                     ....   Appellant/
                                                   Petitioner

                                Mr. G.C. Swain, 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

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the appellant submits that he has removed the defect no.5(e) as pointed out by the Stamp Reporter and produced a memo to that effect. The memo is taken on record.

( S.K. Sahoo) Judge

I.A. No.1096 of 2023

02. This is an application for condonation of delay in preferring the appeal against the impugned judgment and order of conviction.

// 2 //

The Stamp Reporter has pointed out that there is a delay of thirty eight 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 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.498 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 trial Court record.

( S.K. Sahoo) Judge RKM

RABINDRA Digitally signed by RABINDRA KUMAR KUMAR MISHRA Date: 2023.05.12 MISHRA 15:11:25 +05'30'