Gopal Yadav @ Gopal Kumar Yadav vs State Of Odisha
2024 Latest Caselaw 16304 Ori

Orissa High Court

Gopal Yadav @ Gopal Kumar Yadav vs State Of Odisha on 6 November, 2024

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 07-Nov-2024 12:57:27


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             CRLA NO.128 OF 2024
                                    Gopal Yadav @ Gopal Kumar Yadav                ....        Appellant
                                                                     Ms. Geetanjali Majhi, Advocate
                                                                  -versus-
                                    State Of Odisha                              ....     Respondent
                                                                              Mr. Raj Bhusan Dash,
                                                                        Additional Standing Counsel

                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                JUSTICE V. NARASINGH

                                                              ORDER

Order No. 06.11.2024

03. IA NO.199 OF 2024

1. This matter is taken up through hybrid mode.

2. This is an application for condonation of delay in filing the Appeal.

3. SR has pointed out a delay of 148 days in filing this Appeal.

4. Considering the submission made by learned counsel for the parties, delay in filing the Appeal is condoned.

5. This IA is accordingly disposed of.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

04. IA NO.200 OF 2024

1. This is an application for dispensing with filing of certified copy of the impugned judgment.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Nov-2024 12:57:27

2. Ms. Majhi, learned counsel for the Appellant submits that free copy of the impugned judgment supplied to the Appellant has already been filed on 5th November, 2024.

3. The same may be tagged to the case record.

4. Since the free copy of the impugned judgment has already been filed, no further order is required to be passed in this IA.

5. This IA is accordingly disposed of.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

05. CRLA NO.128 OF 2024

1. On the prayer made by learned counsel for the Appellant, the matter is taken up for admission.

2. Admit.

3. Call for the soft copy of the Trial Court Record (TCR).

4. Expedite preparation of Paper Book on receipt of soft copy of TCR.

5. Put up this matter on 7th March, 2025.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge Rojalin