Dhabala @ Dhaneswar Majhi vs State Of Odisha
2025 Latest Caselaw 10275 Ori

Orissa High Court

Dhabala @ Dhaneswar Majhi vs State Of Odisha on 20 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLA No.1247 of 2025

                 Dhabala @ Dhaneswar Majhi               .....               Appellant
                                                                  Represented By Adv. -
                                                                  Sasmita Nanda

                                              -versus-

                 State Of Odisha                     .....                 Respondent
                                                                 Mr. C.M. Singh, ASC


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

                                              ORDER

20.11.2025 Order No.

01. I.A. No.2992 of 2025

1. This matter is taken up through Hybrid mode.

2. This is an application for condonation of delay of 31 days.

3. Heard learned counsel for the Appellant as well as learned counsel for the State.

4. Learned counsel for the Appellant at the outset contended that the Appellant is in custody. He further contended that although the judgment of conviction was delivered, but due to his custody and none available of any male person he could not arrange a lawyer for preparation of appeal memo. In view of the aforesaid position, learned counsel for the Appellant contended that there was a difficult on the part of the Appellant to arrange a lawyer to preparation of the appeal memo.

5. Having heard the learned counsels appearing for both sides, on a careful consideration of the submission made by the learned counsels from both sides, further taking into consideration the fact that the Appellant was languishing in custody, the delay of 31 days as pointed out by the stamp reporter is condoned.

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

7. List this matter for admission in the next week.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack