Kalandi Pati vs State Of Odisha .... Opposite Party
2025 Latest Caselaw 6050 Ori

Orissa High Court

Kalandi Pati vs State Of Odisha .... Opposite Party on 19 June, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.282 of 2025
            Kalandi Pati                             ....             Petitioner

                                               Mr. S. N. Mishra-4, Advocate
                                         -Versus-
            State of Odisha                          ....       Opposite party

                                                       Mr. S.K. Swain, AGA
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

19.06.2025 I.A. No.370 of 2025 Order No.

01. 1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant petition is filed under Section 5 of the Limitation Act by the petitioner for condonation of delay.

3. The revision is filed with the delay challenging thee impugned judgment as at Annexure-2 in Criminal Appeal No.30 of 2004 corresponding to S.T. Case No.45/95 of 2003 arising out of Dhusuri P.S. Case No.30 of 2003 for him having been convicted for an offence under Section 376 IPC.

4. A delay of 129 days is reported as per the SR. The Court is inclined to consider the response of the State.

5. Hence, it is ordered.

6. Notice.

7. Mr. Swain, learned AGA for the State accepts notice for the State. Objection, if any, shall be filed by the State before the next date.

8. List on 10th July, 2025.

(R.K. Pattanaik) Judge

1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant petition is filed seeking release of the petitioner on bail upon suspension of sentence in terms of Section 389 Cr.P.C. Since objection to the I.A. under Section 5 of the Limitation Act is directed to be filed by the State, this Court, as an interim measure, pending such response, directs that there shall be no coercive action taken against the petitioner till the next date.

3. List on the date fixed.

(R.K. Pattanaik) Judge

1. List on the date fixed for orders.

(R.K. Pattanaik) Judge

1. An extra copy of the revision petition with all annexures is requested to be served on Mr. Swain, learned counsel for the State.

2. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik)

Designation: Junior Stenographer Judge Reason:Rojina Authentication Location: OHC, CTC Date: 20-Jun-2025 11:44:48