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Sujan Senapati vs State Of Odisha
2025 Latest Caselaw 8849 Ori

Citation : 2025 Latest Caselaw 8849 Ori
Judgement Date : 8 October, 2025

Orissa High Court

Sujan Senapati vs State Of Odisha on 8 October, 2025

Bench: S.K. Sahoo, Chittaranjan Dash
              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1101 of 2025

              Sujan Senapati                     ....       Appellant

                                   Ms. Sasmita Nanda,
                                   Advocate

                                      -versus-

              State of Odisha                    ....      Respondent
                                   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.2591 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 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. The interim applications for bail and stay realization of fine shall be considered after receipt of the trial Court record.

List this matter in the week commencing from 27.10.2025.

Learned counsel for the appellant shall supply the deposition copies of all the witnesses examined in the trial Court to the learned counsel for the State in the meantime.

( S.K. Sahoo) Judge

( Chittaranjan Dash)

Judge Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant RKM Authentication Reason:

Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Oct-2025 13:37:09

 
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