Surendra Jani vs ) State Of Odisha
2025 Latest Caselaw 5559 Ori

Orissa High Court

Surendra Jani vs ) State Of Odisha on 18 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No.971 of 2025

            Surendra Jani                            .....                Appellant
                                                              Represented By Adv. -
                                                              Suryakanta Dwibedi


                                          -versus-

            1) State Of Odisha                  .....                  Respondents
            2) Informant                                     Represented By Adv. -
                                                             Mr.U.C.Jena, AGA


                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                         ORDER

18.08.2025 Order No.

06. I.A.NO.2229 OF 2025

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

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

3. As per the report of the S.R., there is a delay of 37 days in filing the present appeal.

4. Considering the fact that since the Petitioner is in custody since 2023, he could not arrange money to prefer appeal against the judgment of condition, the delay in filing

the appeal is condoned.

5. List the Criminal Appeal next week for admission.

6. The Interlocutory Application is disposed of.

( A.K. Mohapatra) Judge RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 19-Aug-2025 16:56:22