Siba @ Sibaram Naik vs State Of Odisha
2023 Latest Caselaw 15065 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1244 of 2023

              Siba @ Sibaram Naik                   ....      Appellant/
                                                             Petitioner

                                   Mr. D. Sarangi, 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.2771 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 seventy seven 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 // 2 //

condone the delay in filing the CRLA.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

CRLA No.1244 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.

Learned counsel for the appellant submitted that CRLA No.418 of 2023 and CRLA No.494 of 2023 have been filed by the co-accused persons and in those criminal appeals, trial Court record has also been called for.

The Registry shall verify the availability of trial Court record in the aforesaid criminal appeals and if it is not available, then trial Court record shall be called for.

This matter be listed along with CRLA No.418 of 2023 and CRLA No.494 of 2023 all times in future.

  Signature Not Verified                                   ( S.K. Sahoo)
  Digitally Signed                                             Judge

Signed by: RABINDRA KUMAR MISHRA RKM Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Nov-2023 12:33:51