State Of Orissa (Ga Deptt.) vs Chakradhar Padhi ..... Opp. Party
2025 Latest Caselaw 9758 Ori

Orissa High Court

State Of Orissa (Ga Deptt.) vs Chakradhar Padhi ..... Opp. Party on 7 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLLP No.54 of 2009
            State Of Orissa (GA Deptt.)     .....     Petitioner
                                                              Represented By Adv. -

                                           -versus-
            Chakradhar Padhi                          .....              Opp. Party
                                                               Represented By Adv. -

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

                                           ORDER

07.11.2025

CRLLP No.54 of 2009 & Misc. Case No.34 of 2009 Order No.

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

2. None appears for the Petitioner as well as for the Opposite Party.

3. The present leave application was filed on 15.06.2009 at the instance of the State through the GA Department seeking leave to prefer an appeal against the judgment of acquittal dated 20.07.2007 passed in T.R case No.88/76 of 2007/1998 by the learned Special Judge, Vigilance, Cuttack, arising out of Cuttack Vigilance P.S case No.80 dt.30.9.96.

4. By virtue of the impugned judgment, the Opposite Party- accused, who was facing trial for commission of an offence punishable under Section 7/13(2) read with 13(1)(d) of the P.C Act, 1988, has been acquitted by the learned trial court.

5. On perusal of the application it appears that such application seeking leave has been filed with a delay of 2339 days as has been pointed out by the Stamp Reporter of this Court. A Misc. case No.34 of 2009 has been filed with a prayer for condonation of delay.

6. Perused the application for condonation of delay.

7. On perusal of such application, this Court observes that there are only 3 paragraphs and that the explanation given for condonation of delay is not at all satisfactory.

8. Accordingly, this Court is not inclined to condone the delay of 2339 days in filing this leave application. Hence the I.A stands rejected. As a consequence thereof, the leave application also stands dismissed.

( A.K. Mohapatra) Judge

Anil

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 12-Nov-2025 18:22:31