Dillip Das vs State Of Odisha
2023 Latest Caselaw 15215 Ori

Orissa High Court

Dillip Das vs State Of Odisha on 29 November, 2023

Bench: D. Dash, G. Satapathy

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA NO.1005 OF 2023

            Dillip Das                              ....            Appellant
                                                   Ms. Rita Singh, Advocate
                                        -versus-
            State of Odisha                         ....          Respondent
                                                     Mr. S. K. Nayak, AGA

                      CORAM:
                      MR. JUSTICE D. DASH
                      MR. JUSTICE G. SATAPATHY

                                      ORDER

29.11.2023 I.A. No.2856 of 2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard.

3. Considering the submissions made and on going through the averment taken in the petition, the prayer for condonation of delay of 19 days in filing the Appeal is allowed.

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

(D.Dash) Judge

(G. Satapathy) Judge

// 2 //

ORDER 29.11.2023

Order No. CRLA NO.1005 OF 2023

02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard.

3. Admit.

4. Call for the digitized copy of the Trial Court Record.

(D. Dash) Judge

(G. Satapathy) Judge

ORDER 29.11.2023

03. 1. This application shall be considered after receipt of the digitized copy of the Trial Court Record.

(D. Dash) Judge

(G. Satapathy) Judge

// 3 //

ORDER 29.11.2023

04. 1. This application has been filed for grant of interim bail to the Appellant, namely, Dillip Das.

2. Heard learned Counsel for the Appellant and learned Counsel for the State.

3. Taking into account the submissions made and on going through the impugned judgment of conviction as well as the role of this Appellant as it reveals from the evidence of the prosecution witnesses; we are not inclined to accept the prayer as advanced in the application.

4. The I.A is accordingly dismissed.

(D. Dash) Judge

(G. Satapathy) Judge

Gitanjali