Citation : 2025 Latest Caselaw 8850 Ori
Judgement Date : 8 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.1078 of 2025
Diptiman Sahu .... Appellant
Mr. Gourav Mohanty,
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.2521 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 forty two 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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!