Ranjit Ekka vs State Of Odisha
2025 Latest Caselaw 1965 Ori

Orissa High Court

Ranjit Ekka vs State Of Odisha on 31 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLA No.673 of 2025
            Ranjit Ekka                     .....        Appellant
                                                           Represented By Adv. -
                                                           Mr. Biswajit Ranjan
                                                           Tripathy

                                            -versus-
            State of Odisha                        .....                Respondent
                                                          Represented By Adv. -

                                                          Smt. Sasmita Nayak, ASC

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                            ORDER

31.07.2025 Order No. I.A. No.1445 of 2025

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

2. This interlocutory application has been filed by the Appellant with a prayer to dispense with the filing of certified copy of the judgment dated 22.11.2023 passed by the learned Additional Session Judge-cum-Spl. Court (Under POCSO Act), Sambalpur under Anexure-1.

3. Learned counsel for the Appellant, at the outset, contended that the Appellant is very poor person and he is in judicial custody. Therefore, he is unable to obtain the certified copy of the judgment and file the same before this Court.

4. Considering the submission made by the learned counsel for the Petitioner, the prayer is allowed and filing of certified

copy of the judgment dated 22.11.2023 passed by the learned Additional Session Judge-cum-Spl. Court (Under POCSO Act), Sambalpur under Anexure-1 is dispensed with for a period of four weeks.

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

6. On the prayer of the learned counsel for the Appellant, he is permitted to add the Informant as Respondent No.2 in the present appeal.

7. Let a corrected copy of the cause title of the appeal memo be uploaded within three working days hence.

8. Call for the digitized copy of the TCR.

9. This is an application for condonation of delay in preferring the appeal.

10. On perusal of the Stamp Reporting, it appears that there exists a delay of 485 days in preferring the appeal.

11. Accordingly, issue notice on the question of limitation to the Respondents.

12. Since Smt. Sasmita Nayak, learned Additional Standing Counsel accepts notice on behalf of the Respondent No.1, an extra copy of the interlocutory application be served on her within a week hence.

13. Requisites for issuance of notice to the Respondent No.2 by registered post with A.D. be filed within a week hence.

14. List this case in the week commencing 15th September, 2025.

( A.K. Mohapatra ) Judge Debasis