Citation : 2024 Latest Caselaw 17030 Ori
Judgement Date : 22 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.905 of 2016
Bhundu @ Mustafa .... Petitioner
Ahammad
Mr. A.P. Bose, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Jateswar Nayak,
Addl. Govt. Advocate
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 22.11.2024 05. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
It appears from the case record that vide order dated 06.12.2016 in Misc. Case No.1354 of 2016, delay in preferring the revision petition was condoned subject to deposit of Rs.5,000/- (rupees five thousand) in the Advocate's Welfare Fund of the Orissa High Court Bar Association by 23rd December, 2016. Though, in the meantime, eight years is going to be elapsed but the petitioner has not complied with such order and therefore, this Criminal Revision stands dismissed for non-compliance of the order dated 06.12.2016.
The impugned judgment and order of conviction of the learned trial Court and also the confirming order of the learned Appellate Court stands confirmed.
The learned trial Court shall take immediate steps in accordance with the law for arrest of the petitioner, if he has not undergone the sentence which has been imposed.
A copy of the order be communicated to the learned trial Court during course of the day by the learned Registrar (Judicial).
( S.K. Sahoo) Judge Sipun
Location: HIGH COURT OF ORISSA, CUTTACK Date: 22-Nov-2024 16:00:21
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