Rasika Harijan @ Thakura & vs State Of Odisha &
2023 Latest Caselaw 11176 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.914 of 2023

              Rasika Harijan @ Thakura         &.   Appellant/
                                                    Petitioner

                                 Mr. J.N. Panda, Advocate

                                    -versus-

              State of Odisha                  &.   Respondent/
                                                      Opp. Party

                                 Mr. Arupananda Das
                                 Addl. Government Advocate

                                  CORAM:
                             JUSTICE S.K. SAHOO

                                  ORDER

Order No. 12.09.2023 I.A. No.1957 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 forty two 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 ten years has been imposed against the appellant, I am inclined to condone the delay // 2 //

in filing the CRLA.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

CRLA No.914 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

RKM

Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 15-Sep-2023 14:35:31