Dhobendra Pradhan vs State Of Odisha
2025 Latest Caselaw 2569 Ori

Orissa High Court

Dhobendra Pradhan vs State Of Odisha on 13 January, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            JCRLA No.120 of 2023

              Dhobendra Pradhan                       ....       Appellant/
                                                                Petitioner

                                  Mr. S.K. Routray, Advocate

                                           -versus-

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

                                  Mr. Jateswar Nayak,
                                  Addl. Government Advocate

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                    ORDER

Order No.                         13.01.2025

                               I.A. No.06 of 2025

   03.           This    matter       is     taken    up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for condonation of delay in preferring the jail criminal appeal against the impugned judgment and order of conviction.

The Office note indicates that there is delay of three hundred forty one days in filing this jail criminal appeal.

Since it is a case where the appellant has been sentenced to life imprisonment and it is a jail criminal

appeal and after hearing the learned counsel for both the parties, we are inclined to condone the delay in filing the jail criminal appeal.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

04. Heard.

Admit.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

05. This is an application for bail.

Learned counsel for the appellant-petitioner submits that he does not want to press this interim application.

Accordingly, the I.A. stands disposed of as not pressed.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

06. This is an application for stay realization of fine.

Learned counsel for the appellant-petitioner submits that he does not want to press this interim application since he has filed another interim application for stay realization of fine i.e. I.A. No.07 of 2025.

Accordingly, the I.A. stands disposed of as not pressed.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

07. This is an application for stay of realization of fine imposed by the learned trial Court.

Heard learned counsel for the petitioner and learned counsel for the State.

Considering the submissions made by the learned counsel for the respective parties, it is ordered that there shall be stay of realization of fine amount imposed on the appellant-petitioner pursuant to the judgment and order dated 24/25.08.2022 passed by the learned Additional Sessions Judge, Kuchinda in S.T. Case No.13 of 2017 till disposal of the jail criminal appeal.

The I.A. is disposed of.

Urgent certified copy of this order be granted as per rules.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Jan-2025 10:56:01