Raja Nayak vs State Of Odisha
2024 Latest Caselaw 12910 Ori

Orissa High Court

Raja Nayak vs State Of Odisha on 8 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.562 of 2024

     Raja Nayak                                 ...            Appellant
                                     Mr. L. Mahapatra, Advocate
                                -versus-
     State of Odisha                      ...       Respondent
                                            Mr. K.K. Gaya, ASC
                          Mr. G. Mohanty, Advocate (Informant)
                                  CORAM:
                          JUSTICE G. SATAPATHY
                               ORDER(ORAL)

08.08.2024 Order No. IA No.1381 of 2024

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

2. Heard, Mr. Laxmidhar Mahapatra, learned counsel for the appellant, Mr. K.K. Gaya, learned ASC and Mr. Gourav Mohanty, learned counsel, who enters appearance for the informant representing the victim by filing Vakalatnama in Court today, which is taken on record.

3. It appears from the record that the present appeal has been filed with a delay of 150 days.

4. After having considered the rival submissions and taking into account the averments of the IA, the prayer for condonation of delay stands allowed.

5. Accordingly, the delay of 150 days in preferring the appeal is, hereby, condoned.

6. Hence, the IA stands disposed of.

(G. Satapathy) Judge

Order No.

03. 1. Heard, Mr. Laxmidhar Mahapatra, learned counsel for the appellant, Mr. K.K. Gaya, learned ASC and Mr. Gourav Mohanty, learned counsel for the informant.

2. Admit.

3. Since soft/digitized copy of LCR/TCR is already available on record, Office is requested to prepare paper books and supply the same to the learned counsel for the parties as per Rules.

4. Indicating the name of Mr. Gourav Mohanty, as a counsel for the informant in the cause list as well as in the brief, list this matter on 23.08.2024.

(G. Satapathy) Judge

Order No.

04. 1. Heard, Mr. Laxmidhar Mahapatra, learned counsel for the appellant, Mr. K.K. Gaya, learned ASC and Mr. Gourav Mohanty, learned counsel for the informant.

2. Realization of fine under the impugned judgment in T.R. Case No.1466 of 2018 of the Court of learned Ad hoc Additional Sessions Judge, FTSC, Bhubaneswar shall remain stayed till disposal of the appeal.

3. Accordingly, the IA stands disposed of.

(G. Satapathy) Judge

Order No.

05. 1. Mr. Gourav Mohanty, learned counsel for the informant seeks for a direction to the appellant- petitioner to supply the copy of the appeal memo and interlocutory applications for grant of bail, to which Mr. Mohapatra, learned counsel for the appellant undertakes to supply the same by next date.

2. Accordingly, list this matter on 23.08.2024.

(G. Satapathy) Judge

Subhasmita

Location: High Court of Orissa