Basanta Bisi vs State Of Odisha
2023 Latest Caselaw 5625 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.365 of 2023

              Basanta Bisi                     ....   Appellant/
                                                    Petitioner

                                Mr. D.N. Pattanaik, Advocate

                                    -versus-

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

                                Mr. Rajesh Tripathy
                                Addl. Standing Counsel

                                  CORAM:
                             JUSTICE S.K. SAHOO

                                  ORDER

Order No. 10.05.2023

I.A. No.787 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 one hundred fifty six 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 // 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.365 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

RABINDR Digitally signed by RABINDRA A KUMAR KUMAR MISHRA Date: 2023.05.12 MISHRA 15:04:48 +05'30'