Simiya Mandal vs State Of Odisha
2023 Latest Caselaw 15033 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1213 of 2023

              Simiya Mandal                         ....      Appellant/
                                                             Petitioner

                                   Ms. B. Tripathy, 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.2679 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 forty four 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 // 2 //

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.1213 of 2023

02. Heard.

Admit.

Call for the trial Court record. The interim application for stay realization of fine shall be considered after receipt of the trial Court record.

( 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