Sukanta Barik vs State Of Odisha
2025 Latest Caselaw 2899 Ori

Orissa High Court

Sukanta Barik 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.1341 of 2024

              Sukanta Barik                           ....        Appellant/
                                                                 Petitioner

                                  Mr. Ayusman Singh, Advocate

                                           -versus-

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

                                  Mr. Aurobinda Mohanty,
                                  Addl. Standing Counsel

                             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.3340 of 2024

   01.            This   matter       is    taken      up     through   Hybrid

arrangement (video conferencing/physical mode).

Heard Mr. Ayusman Singh, learned counsel for the appellant and Mr. Aurobinda Mohanty, learned Additional Standing Counsel for the State.

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 seventeen days in filing the CRLA.

After going through the averments taken in the

interim application and on hearing the learned counsel for both the parties, since it is a case where the petitioner has been sentenced to life imprisonment, we are inclined to condone the delay in filing the CRLA.

Accordingly, the I.A. is disposed of.

( S.K. Sahoo) Judge

( Savitri Ratho) Judge

02. Heard.

Admit.

Call for the trial Court record. List this matter along with CRLA No.1342 of 2024, if any interim application is filed.

( S.K. Sahoo) Judge

( Savitri Ratho)

RKM Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 27-Jan-2025 13:53:56