Jagan Samal vs State Of Odisha
2025 Latest Caselaw 10063 Ori

Orissa High Court

Jagan Samal vs State Of Odisha on 17 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.1251 of 2025
            Jagan Samal                .....         Appellant
                                                              Represented By Adv. -
                                                              Janmejaya Katikia

                                           -versus-
            State Of Odisha                      .....                  Respondent
                                                          Represented By Adv. -
                                                          B.K. Sahu, A.G.A.

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

                                           ORDER

17.11.2025 Order No.

01. I.A. No.2961 of 2025

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

2. The present I.A has been filed at the instance of the appellant with a prayer for condonation of delay of 129 days in presentation of the appeal before this Court.

3. Heard learned counsel for the appellant as well as learned counsel for the Respondent-State.

4. Learned counsel for the appellant-petitioner at the outset contended that the appellant is in custody since the date of judgment i.e. 23.04.2025. He further contended that the present appeal has been preferred against the judgment dated 23.04.2025 whereby the appellant has been convicted for commission of an offence punishable under Section 376(2)(f)/376(2)(n)/363/365/

366 of IPC read with Section 6 of the POCSO Act and he has been sentenced to undergo the maximum period of R.I for 20 years.

5. Considering the aforesaid fact and further taking into consideration the fact that the Petitioner is in custody, this Court is inclined to condone the delay. Accordingly, the delay is condoned.

6. Accordingly, the I.A stands disposed of.

7. List this matter in the next week under the heading "For Admission".

( A.K. Mohapatra) Judge

Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 18-Nov-2025 15:54:22