Durjyodhan Sahu vs ) State Of Odisha
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Orissa High Court

Durjyodhan Sahu vs ) State Of Odisha on 2 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLA No.1213 of 2024

            Durjyodhan Sahu                          .....                  Appellant
                                                               Represented By Adv. -
                                                               M/s. Durga Prasad S.
                                                               Mallick, P.M. Tarai, A.
                                                               Choudhury

                                           -versus-
            1) State Of Odisha                   .....                  Respondents
            2) Victim                                        Represented By Adv. -

                                                             Smt. Siva Mohanty, ASC



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

                                         ORDER

02.01.2025

Order No.

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

2. This interlocutory application has been filed by the Appellant seeking condonation of delay of 72 days in filing the Criminal Appeal.

3. Learned counsel for the Appellant submitted that the accused-Appellant is in custody since the date of judgment. She further submitted that since the Appellant is in custody, he could not contact his lawyer immediately and, as such, there is a delay

of 72 days in filing the Criminal Appeal.

4. Taking into consideration the aforesaid facts, the delay of 72 days in filing the Criminal Appeal, as has been pointed out by the Stamp Reporter, is hereby condoned.

5. The I.A. is, accordingly, disposed of.

6. List this case in the next week for admission.

( A.K. Mohapatra) Judge

Debasis