Kailash Samal vs State Of Odisha
2025 Latest Caselaw 2483 Ori

Orissa High Court

Kailash Samal vs State Of Odisha on 6 August, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.830 of 2025
              Kailash Samal                      ....        Appellant

                                  Mr. Niranjan Lenka, Advocate

                                      -versus-

              1. State of Odisha
              2. Sumit Mohapatra
              3. Ajit Mohapatra
              4. Sandhya @ Sandyarani
                Mohapatra                        ....    Respondents
                                  Mr. Jateswar Nayak,
                                  Addl. Government Advocate

                              CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
                THE HON'BLE MR. JUSTICE S.S. MISHRA

Order No.
                                   ORDER

06.08.2025 I.A. No.1873 of 2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard.

This is an application for condonation of delay. The Stamp Reporter has pointed out that there is a delay of ten days in filing this CRLA.

Issue notice to the respondents on the question of limitation.

Learned counsel for the State accepts notice on behalf of respondent no.1. One extra copy of the CRLA be served on the learned counsel for the State.

So far as respondents nos.2 to 4 are concerned, requisites for issuance of notice on the delay condonation petition to them by speed post with proof of delivery shall be filed by next week.

List this matter in the week commencing from 01.09.2025.

Objection, if any, to the delay condonation petition be filed in the meantime.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

02. Learned counsel for the State shall obtain instruction as to whether the State has made any proposal to prefer any appeal against the impugned judgment and order of acquittal passed by the learned trial Court in the meantime.

                                                                        ( S.K. Sahoo)
                                                                            Judge





Signed by: RABINDRA KUMAR MISHRA                                        Judge

   RKM        Personal Assistant
Reason: Authentication

Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Aug-2025 14:52:39