Sk. Kalim vs State Of Odisha .... Opposite Parties
2023 Latest Caselaw 15150 Ori

Orissa High Court

Sk. Kalim vs State Of Odisha .... Opposite Parties on 28 November, 2023

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLREV No.613 of 2023

                                  Sk. Kalim                            ....     Petitioner(s)
                                                                Mr. Tapan Kumar Sahoo, Adv.
                                                            -versus-
                                  State of Odisha                    .... Opposite Parties
                                                            Mr. Gyanaranjan Mohapatra, ASC

                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI
                                                            ORDER

             Order                                         28.11.2023
             No.                                      I.A. No.839 of 2023

01. 1. This matter is taken up through hybrid arrangement.

2. This is an application filed under Section 5 of the

Limitation Act for condonation of delay in preferring the

CRLREV No.613 of 2023.

3. Heard.

4. Considering the submissions and on going through the

averments made in this I.A., prayer is allowed. Delay in

preferring the CRLREV No.613 of 2023 is, hereby,

condoned.

5. I.A. is disposed of.

1. Through this Criminal Revision the Petitioner has

challenged the judgment of conviction and order of

sentence dated 19.07.2005 passed by the learned C.J.M-

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

Date: 28-Nov-2023 17:36:18 P.T.O // 2 //

cum-Asst. Sessions Judge, Angul in S.T. Case No.45(B)/93

(Trl. No.43/97) arising out of Samal P.S. Case No.22 of

1992 corresponding to G.R. Case No.410/92).

2. Heard.

3. Admit.

4. Issue notice to the Opposite Parties.

5. Learned counsel for the State waives of notice on behalf

of the Opposite Party. An extra copy of the brief be

served on him within three working days hence.

6. List this matter on 31st January, 2024.

1. Heard.

2. This I.A. is filed for release of the Petitioner on bail.

3. Considering the submission made by the learned

counsel for the Petitioner and looking to the factual

scenario of the case, this Court directs the court in

seisin over the matter to release the Petitioner on bail in

connection with G.R. Case No.410/92 on such terms

and conditions as deems it just fit and proper.

4. The I.A. is disposed of accordingly.

1. Heard.

2. Realization of fine amount shall remain stayed till

disposal of the revision.

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa

// 3 //

3. The I.A. is disposed of.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa