Tanmaya Behera vs State Of Odisha
2025 Latest Caselaw 9265 Ori

Orissa High Court

Tanmaya Behera vs State Of Odisha on 22 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.1021 of 2025
            Tanmaya Behera             .....        Appellant
                                                              Represented By Adv. -
                                                              Ms. S. Sahoo



                                            -versus-
            State Of Odisha                       .....                 Respondent
                                                             Represented By Adv. -

                                                             Ms. S. Nayak, ASC

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

                                           ORDER

22.10.2025

Order No.

01. I.A. No.2316 of 2025

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

2. Heard learned counsel for the parties.

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 46 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 46 days in filing the appeal is hereby condoned, subject to deposit of a sum of Rs.400/- (Rupees four hundred) in the Advocates' Welfare Fund of the Orissa High Court Bar Association within fifteen days hence and furnishing money receipt thereof as proof of deposit.

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

9. List this Appeal on 17.11.2025 for admission.

( A.K. Mohapatra) Judge

Sisir

Designation: Personal Assistant