Susanta Nahak vs State Of Orissa
2024 Latest Caselaw 13193 Ori

Orissa High Court

Susanta Nahak vs State Of Orissa on 14 August, 2024

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No.719 of 2024

     Susanta Nahak                            ...            Appellant
                                       Mr. A. Tripathy, Advocate
                                -versus-
     State of Orissa                          ...           Respondent
                                                   Mr. K.K. Gaya, ASC
                                CORAM:
                         JUSTICE G. SATAPATHY
                              ORDER(ORAL)

14.08.2024 I.A. No.1706 of 2024 Order No.

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

2. This is an application under Section 5 of the Limitation Act for condonation of delay of 145 days.

3. Heard learned counsel for the parties in the matter and perused the record.

4. After going through the averments taken in the IA on the backdrop of the rival submissions, the prayer for condonation of delay stands allowed.

5. Accordingly, the delay of 145 days in preferring the appeal is hereby condoned.

6. Hence, the IA stands disposed of.

(G. Satapathy) Judge

Order No.

02. 1. Heard.

2. Admit.

3. The soft/digitized copy of the LCR/TCR be called for from the learned trial Court.

4. List this matter on 05.11.2024.

(G. Satapathy) Judge

Order No.

03. 1. Heard.

2. Realization of fine under the impugned judgment in S.T. Case No.109 of 2022 of the Court of learned Addl. Sessions Judge, Aska shall remain stayed till disposal of the appeal.

3. Accordingly, the IA stands disposed of.

(G. Satapathy) Judge

Order No.

04. 1. This is an interlocutory application for grant of bail pending disposal of the appeal, which would be taken up after receipt of the soft/digitized copy of the LCR/TCR.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa