Arjun Jagdala vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 7493 Ori

Orissa High Court

Arjun Jagdala vs State Of Odisha ... Opposite Party on 24 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLREV No.191 of 2025
        Arjun Jagdala                           ...          Petitioner
                                           Mr. S.S. Dash, Advocate
                                -versus-
        State of Odisha                         ...     Opposite Party
                                         Mr. M.K. Mohanty, Addl. PP

                               CORAM:
                        JUSTICE G. SATAPATHY

                                ORDER(ORAL)

24.04.2025 Order No.

01. I.A. No. 277 of 2025

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

2. The present Interlocutory Application U/S.5 of the Limitation Act, 1963 has been filed by the appellant-petitioner to condone the delay of 190 days in preferring the revision.

3. Heard Mr. Sudhanshu Sekhar Dash, learned counsel for the petitioner and Mr. M.K. Mohanty, learned Addl. PP in the matter and perused the record.

4. After hearing the learned counsel for the parties and on going through the averments taken in the I.A., since this revision has been filed challenging the conviction and sentence of the petitioner and right to challenge of conviction and sentence being a substantial right of an accused, this Court

notwithstanding to the serious objections raised by the learned State Counsel, considers it in the interest of justice to condone the delay. Accordingly, the delay of 190 days in preferring the revision is, hereby, condoned.

5. The I.A. is accordingly, disposed of.

6. This revision petition is against the confirming judgment of conviction and sentence upheld by the appellate Court for commission of offence punishable U/S.307 of the IPC.

7. Heard Mr. Sudhanshu Sekhar Dash, learned counsel for the petitioner and Mr. M.K. Mohanty, learned Addl. PP in the matter and perused the record.

8. Admit. Call for the digitized/soft copy of the LCR/TCR by the next date.

9. List this matter on 23rd June, 2025. I.A. Nos.275 & 276 of 2025

10. These aforesaid two IAs would be taken up after receipt of the soft/digitized copy of the LCR/TCR.

(G. Satapathy) Judge

S.Sasmal

Location: High Court of Orissa Date: 25-Apr-2025 11:07:15