Pabitra Mudrika@Dalabandhu vs ) State Of Odisha
2025 Latest Caselaw 9825 Ori

Orissa High Court

Pabitra Mudrika@Dalabandhu vs ) State Of Odisha on 10 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.1240 of 2025

            Pabitra Mudrika@dalabandhu                     .....             Appellant
                                                                    Represented By
                                                                    Adv. - Suryakanta
                                                                    Dash

                                            -versus-
            1) State Of Odisha                     .....                 Respondents
            2) Informant                                       Represented By Adv. -

                                                               Mr. U.C. Jena, ASC

                                  CORAM:
                   MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

10.11.2025

Order No.

01. I.A. No.2944 of 2025

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

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

3. This I.A. has been filed by the Appellant-Petitioner seeking condonation of delay.

4. On perusal of the Stamp Report it appears that there is a delay of 13 days in preferring the appeal before this Court.

5. Learned counsel for the Petitioner-Appellant submitted that since the date of judgment, the Petitioner is in custody. He further contended that since the Petitioner-Appellant is in custody, he could not arrange funds to engage a counsel to prefer the appeal within the period of

limitation.

6. Learned counsel for the State objected to the condonation of delay.

7. Considering the submissions made by the learned counsels appearing for the parties, the delay of 13 days in filing the appeal is hereby condoned.

8. Accordingly, the I.A. stands allowed.

9. List this Appeal next week for admission.

( A.K. Mohapatra) Judge

Sisir

Designation: Personal Assistant