Shyam Sundar Nayak And Others vs State Of Odisha
2025 Latest Caselaw 2021 Ori

Orissa High Court

Shyam Sundar Nayak And Others vs State Of Odisha on 2 January, 2025

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 03-Jan-2025 10:27:11

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               CRLA No. 1237 OF 2023
                                               Shyam Sundar Nayak and others      ....              Appellants
                                                                        Mr. Tukuna Kumar Mishra, Advocate
                                                                         -versus-
                                               State of Odisha                           .... Respondent
                                                                                    Mr. Bibekananda Nayak,
                                                                            Additional Government Advocate

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                     JUSTICE V. NARASINGH
                                                                      ORDER

                      Order No.                                      02.01.2025

                            2.            1.    This matter is taken up through hybrid mode.

2. This I.A. has been filed for condonation of delay of 528 days in preferring the appeal, as pointed out by S.R.

3. Upon hearing learned counsel for the parties and keeping in mind that the appeal has been filed against the judgment and order of conviction and sentence, delay of 528 days in preferring the appeal is condoned.

4. I.A. is accordingly disposed of.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

3. CRLA No. 1237 OF 2023

1. Admit.

2. Call for the soft copy of Trial Court Record (TCR).

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 03-Jan-2025 10:27:11

3. Expedite preparation of paper book upon receipt of soft copy of the TCR.

4. I.A. No. 2748 of 2024 filed for bail shall be considered after receipt of TCR.

5. Put up this matter on 5th May, 2025 along with CRLA No.344 of 20222 indicating the names of learned counsel appearing therein in the cause list.

(K.R. Mohapatra) Judge

(V. Narasingh) Judge

1. This I.A. has been filed for stay realization of fine amount till disposal of the appeal.

2. Since the appeal is admitted for hearing, there shall be stay realization of fine amount imposed on the Appellants by learned Sessions Judge, Nabarangpur in C.T. Case No.37 of 2019 till disposal of the appeal.

3. I.A. is disposed of accordingly.

                                                                              (K.R. Mohapatra)
                                                                                   Judge


                                                                              (V. Narasingh)
              ms                                                                   Judge