Ramjan Khan vs State Of Odisha
2025 Latest Caselaw 2291 Ori

Orissa High Court

Ramjan Khan vs State Of Odisha on 9 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.1119 of 2024
            Ramjan Khan                .....        Appellant
                                                       Represented By Adv. -
                                                       Mruganka Mauli Patnaik

                                        -versus-
            State Of Odisha                   .....             Respondent
                                                      Represented By Adv. -
                                                      Mr.Anshuman Sethy,ASC

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA
Order No.
                                    ORDER

09.01.2025

02. CRLA NO.1119 OF 2024 & I.A.NO.2616 OF 2024

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

2. This Interlocutory Application has been filed seeking condonation of delay in preferring the appeal.

3. It is stated by the learned counsel for the Appellant- Petitioner that there is a delay of 101 days in preferring the present appeal. Learned counsel for the Appellant-Petitioner further contended that the Appellant has been convicted for commission of a crime under sections 341,354-B, 376-AB,447 of the Indian Penal Code read with section 6 of POCSO Act and he has been sentenced to undergo imprisonment for a period of 20 years and to pay a total fine of Rs.15,000/-. He further contended that the Appellant-Petitioner has been taken into custody from the date of delivery of judgment and languishing in jail custody. Since the Appellant-Petitioner is in

custody, he was not in a position to contact his advocate to prefer appeal in time.

4. Keeping in view the aforesaid background and considering the objection raised by the learned Additional Standing Counsel for the State-Respondent, the delay in preferring the appeal is hereby condoned.

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

6. List this appeal next week for admission.

( Aditya Kumar Mohapatra) Judge RKS

Location: High Court of Orissa