Nakula Digal vs State Of Odisha
2025 Latest Caselaw 2297 Ori

Orissa High Court

Nakula Digal 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.1304 of 2024
            Nakula Digal                .....        Appellant
                                                       Represented By Adv. -
                                                       Susanta Kumar Lenka

                                        -versus-
            State Of Odisha                   .....              Respondent
                                                      Represented By Adv. -
                                                      Mr.S.K.Parhi, ASC

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

09.01.2025

01. CRLA NO.1304 OF 2024 & I.A.NO.3255 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 8 days in preferring the present appeal. Further, he submitted that the Appellant- Petitioner is languishing in custody from the date of the judgment. He further contended that since the Petitioner is in custody, it was difficult for the Appellant-Petitioner to arrange money and contact an Advocate in preferring the appeal.

4. Learned Additional Standing Counsel appearing for the Respondent objected to the prayer for condonation of delay on the ground that the delay has not been properly explained in

his Interlocutory Application.

5. Considering the submissions of the learned counsels for the respective parties, further keeping in view the fact that there is a delay of 8 days in preferring the appeal, the delay in preferring the Appeal is condoned.

6. The Interlocutory Application stands disposed of.

7. Criminal Appeal be listed next week for admission.

( Aditya Kumar Mohapatra) Judge RKS

Location: High Court of Orissa