Nibedan Naik vs State Of Odisha
2023 Latest Caselaw 15080 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           JCRLA No.121 of 2023

              1. Nibedan Naik                      ....     Appellants
              2. Madan Naik

                                  Mr. S.K. Routray, Advocate

                                        -versus-

              State of Odisha                      ....    Respondent

                                  Mr. Arupananda Das
                                  Addl. Government Advocate
                                    CORAM:
                               JUSTICE S.K. SAHOO
                                    ORDER

Order No.                         20.11.2023

   01.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

Registry has pointed out that there is a delay of three hundred seventy five days delay in filing this Jail Criminal Appeal.

After hearing the learned counsel for the State and since it is a case where the appellant has been imposed substantive sentence for his conviction, I am inclined to condone the delay in filing the Jail Criminal Appeal.

Heard.

Admit.

Call for the trial Court records. Learned counsel for the appellants submitted // 2 //

that he may be supplied with a copy of the impugned judgment.

Let the Registry supply the same to the learned counsel for the appellants.

After receipt of the trial Court records, paper books shall be prepared and the matter will be listed for hearing.

( S.K. Sahoo) Judge

Sipun

Signature Not Verified

Signed by: SIPUN BEHERA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Nov-2023 12:52:56