Orissa High Court

Amaresh Pradhan vs State Of Odisha on 8 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLA No.520 of 2018

              Amaresh Pradhan                   ....         Appellant/
                                                            Petitioner

                                 Mr. Bikash Kumar Dash,
                                 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 MR. JUSTICE S.S. MISHRA
                                   ORDER

Order No. 08.05.2025

03. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Perused the prisoner's petition at flag 'D', in which request has been made for engagement of Mr. Bikash Kumar Dash as his Advocate in place of Mr. Arun Kumar Acharya, learned counsel.

Mr. Dash, learned counsel has already filed vakalatnama on behalf of the appellant.

The prayer made in the prisoner's petition is accepted.

Except the names of Mr. Bikash Kumar Dash, learned counsel and his associates, other names of earlier

engaged counsel shall not be reflected in the cause list henceforth.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

04. 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 five years and sixty one 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 delay is condoned. I.A. is disposed of.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge

05. Heard.

Admit.

( S.K. Sahoo) Judge

( S.S. Mishra) Judge RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-May-2025 19:41:49