Bichitra Benia vs State Of Odisha
2025 Latest Caselaw 2898 Ori

Citation : 2025 Latest Caselaw 2898 Ori
Judgement Date : 24 January, 2025

Orissa High Court

Bichitra Benia vs State Of Odisha on 24 January, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1312 of 2024

              Bichitra Benia                       ....     Appellant/
                                                           Petitioner

                                  Mr. G.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 MISS JUSTICE SAVITRI RATHO

                                    ORDER

Order No.                         24.01.2025

                             I.A. No.3198 of 2024

   01.            This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

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

The Stamp Reporter has pointed out that there is a delay of 1253 days in filing this criminal appeal.

Learned counsel for the State seeks some time to file objection to the interim application.

List this matter in the week commencing from 10.02.2025.

Objection, if any, be filed in the meantime.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 27-Jan-2025 13:53:56