Blaram @ Balia @ Balaram vs State Of Odisha
2025 Latest Caselaw 2484 Ori

Orissa High Court

Blaram @ Balia @ Balaram 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.771 of 2025

              Blaram @ Balia @ Balaram ....                     Appellant
              Behera

                                     Mr. Rajendra Narayan Rout,
                                     Advocate

                                        -versus-

              State of Odisha                      ....      Respondent
                                     Miss Suvalaxmi Devi,
                                     Addl. Standing Counsel

                              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.1602 of 2025

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

Heard learned counsel for the appellant and learned counsel for the State.

This is an application for condonation of delay in preferring the appeal against the impugned judgment and order of conviction.

The Stamp Reporter has pointed out that there is a delay of six hundred twenty four days in filing this CRLA.

After going through the averments taken in the interim application and on hearing the learned counsel for both the parties, since it is a case where the petitioner has been sentenced to life imprisonment, we are inclined to condone the

delay in filing the CRLA.

Accordingly, the delay is condoned. I.A. is disposed of.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

02. Heard.

Admit.

Call for the trial Court record.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

03. This is an application for stay of realization of fine imposed by the learned trial Court.

Heard learned counsel for the petitioner and learned counsel for the State.

In view of the submissions made by the learned counsel for the respective parties, there shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 29.07.2023 passed by he

learned Additional Sessions Judge, Aska in S.T. Case No.120 of 2014 till disposal of the criminal appeal.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 07-Aug-2025 14:52:39