Citation : 2023 Latest Caselaw 15032 Ori
Judgement Date : 20 November, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.1246 of 2023
Kirtan Behera .... Appellant/
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. 20.11.2023
I.A. No.2777 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 seventeen 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 against the appellant, I am inclined to condone the // 2 //
delay in filing the CRLA.
Accordingly, the I.A. is disposed of.
( S.K. Sahoo) Judge
CRLA No.1246 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 the trial Court record.
Let the learned counsel for the appellant supply the deposition copies of the witnesses to the learned counsel for the State.
( S.K. Sahoo) Judge
RKM
Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Nov-2023 12:33:51
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