Sanjit Kumar Gouda vs State Of Odisha
2025 Latest Caselaw 4492 Ori

Orissa High Court

Sanjit Kumar Gouda vs State Of Odisha on 28 February, 2025

Bench: S.K. Sahoo, Murahari Sri Raman

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.776 of 2023

               Sanjit Kumar Gouda                  ....     Appellant/
                                                           Petitioner

                                  Mr. A. Behera, Advocate on
                                  behalf of Mr. Sarbeswar Sahoo,
                                  Advocate

                                        -versus-

               State of Odisha                     ....   Respondent/
                                                          Opp. Party

                                  Mr. Aurobinda Mohanty,
                                  Addl. Standing Counsel

                              CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
                                    ORDER

Order No.                         28.02.2025

                             I.A. No.1653 of 2023
   02.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

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 seven days in filing the 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 I.A. is disposed of.

( S.K. Sahoo) Judge

( M.S. Raman) Judge

03. Heard.

Admit.

Call for the trial Court record. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

Since one of the offences under which the appellant has been found guilty is under section 6 of the POCSO Act, let the learned counsel for the appellant serve an extra copy of the appeal memo along with the interim applications on the learned counsel for the State by 03.03.2025, who shall send the same to the Inspector-in-Charge of Chandahandi

police station for its service on the informant in Chandahandi P.S. Case No.01 of 2021 and it will be intimated to him that the matter is likely to be taken up in the week commencing from 24.03.2025 and if he so likes, he can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the informant.

List this matter in the week commencing from 24.03.2025.

( S.K. Sahoo) Judge

( M.S. Raman) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 28-Feb-2025 18:15:13