State vs Jibardhan Rana & Anr. ..... Opposite ...
2025 Latest Caselaw 10359 Ori

Orissa High Court

State vs Jibardhan Rana & Anr. ..... Opposite ... on 24 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLLP No.78 of 2011
            State                       .....         Petitioner
                                                        Represented By Adv. -
                                                        Standing Counsel

                                         -versus-
            Jibardhan Rana & Anr.               .....        Opposite Parties
                                                        Represented By Adv. -
                                                        M/s.partha Sarathi Nayak
                                                        S.s.mohapatra R.behera
                                                        J.sarkar U.samal

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

                                             ORDER

Order No.                                  24.11.2025



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

2. This is an application for condonation of delay in presentation of the application before this Court seeking leave to prefer an appeal against the judgment of acquittal at the instance of the State.

3. A notice issued in the limitation matter to the Opposite Parties represented by their counsel Mr. Parth Sarathi Nayak and his associates. However, none appears when the matter is called.

4. Taking into consideration the submissions made by the learned counsel for the State as well as on a careful examination

of the grounds taken in the application the delay of 127 days in presentation of the appeal is condoned subject to payment of cost of Rs.500/- by the Petitioner to the learned counsel for the Opposite Parties.

5. List this matter in the week commencing 5th January, 2026.

( A.K. Mohapatra )

Judge

Rubi