Kartik @ Kartika Farikar & vs State Of Odisha &
2023 Latest Caselaw 11163 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.812 of 2023

              Kartik @ Kartika Farikar        &.   Appellant/
                                                   Petitioner

                                Mr. B.S. Dasparida, Advocate

                                   -versus-

              State of Odisha                 &.   Respondent/
                                                     Opp. Party

                                Mr. Rajesh Tripathy
                                Addl. Standing Counsel

                                 CORAM:
                            JUSTICE S.K. SAHOO

                                  ORDER

Order No. 12.09.2023

I.A. No.1728 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 twenty 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 imposed // 2 //

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.812 of 2023

02. Heard.

Admit.

Call for 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.

The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

( S.K. Sahoo) Judge

I.A. No.1729 of 2023

03. This is an application for bail.

Since one of the offences under which the appellant has been convicted is under section 376-AB of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and copies of the interim

// 3 //

applications be served on the learned counsel for the State by 14.09.2023, who shall send the same to the Inspector in-charge of Bargarh Town police station for its service on the informant in Bargarh Town P.S. Case No.301 of 2022 and it will be intimated to her that the matter will be taken up in the week commencing from 25.09.2023 and if she so likes, she can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

List this matter in the week commencing from 25.09.2023.

A free copy of this order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge

RKM

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 15-Sep-2023 14:35:30