Muna @ Susanta Kumar vs State Of Odisha And
2025 Latest Caselaw 8848 Ori

Orissa High Court

Muna @ Susanta Kumar vs State Of Odisha And on 8 October, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLA No.1015 of 2025

              Muna @ Susanta Kumar                ....      Appellant
              Nayak

                                 Mr. T.P. Mohapatra,
                                 Advocate

                                       -versus-

              State of Odisha and                 ....   Respondents
              another
                                 Miss Suvalaxmi Devi,
                                 Addl. Standing Counsel

                             CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
            THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                   ORDER

Order No.                        08.10.2025

                            I.A. No.2373 of 2025
   01.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

None appears from both the sides due to resolution passed by the High Court Bar Association, Orissa.

This is an application for condonation of delay in preferring the appeal against the impugned judgment and order of conviction.

The Stamp Reporter has pointed out that there is a delay of seventy one days in filing this CRLA.

After going through the averments taken in the

interim application, since it is a case where the petitioner has been sentenced to life imprisonment, we are inclined to condone the delay in filing the CRLA.

Accordingly, the delay is condoned. I.A. is disposed of.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

02. Admit.

Call for the trial Court record. Since the offence under which the appellant has been convicted is under section 376DA of the Indian Penal Code, let an extra copy of the appeal memo along with the impugned judgment and copies of the interim applications be served on the learned counsel for the State by 10.10.2025, who shall send the same to the Inspector in-charge of Satyabadi police station for its service on the father of the informant in Satyabadi P.S. Case No.225 of 2022 and it will be intimated to him that the matter will be taken up in the week commencing from 27.10.2025 and if he so

likes, he can engage a counsel to oppose the prayer for bail. A written proof regarding service of notice be obtained from the father of the informant.

List this matter in the week commencing from 27.10.2025.

Let the learned counsel for the appellant supply the deposition copies of the witnesses to the learned counsel for the State in the meantime.

The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

( S.K. Sahoo) Judge

( Chittaranjan Dash) Judge

RKM

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Oct-2025 13:37:09