Sagar Malik vs State Of Odisha
2025 Latest Caselaw 8254 Ori

Orissa High Court

Sagar Malik vs State Of Odisha on 15 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLA No.1033 of 2025

                                   Sagar Malik                        .....        Appellant/
                                                                                 Petitioner

                                                                Sk. Zafarulla,
                                                                Advocate

                                                                 -versus-
                                   State of Odisha                    .....      Respondent/
                                                                                 Opp. Party

                                                                 Mr. Jateswar Nayak,
                                                                 Addl. Govt. Advocate

                                                                CORAM:
                                         THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA

                                                                ORDER

     Order No.                                                15.09.2025

               03.                         This    matter       is   taken    up    through    Hybrid

arrangement (video conferencing/physical mode).

Heard Sk. Zafarulla, learned counsel for the petitioner and Mr. J. Nayak, learned Addl. Govt. Advocate for the State.

This is an application for dispensing with the filing of certified copy of the impugned judgment of the

learned trial Court.

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Sep-2025 10:52:11 Sk. Zafarulla, learned counsel for the petitioner submits that in the connected criminal appeal i.e. CRLA

No.538 of 2025, free copy of the impugned judgment has been filed and since both the matters are to be heard together, filing of the certified copy of the impugned judgment be dispensed with.

Considering the submissions made by the learned counsel for the respective parties, since the petitioner has filed the xerox true copy of the impugned judgment and in the connected criminal appeal, the free copy of the impugned judgment is available, we are inclined to dispense with the filing of the certified copy of the impugned judgment.

Accordingly, the I.A. stands disposed of.

( S.K. Sahoo) Judge

( S. S. Mishra) Judge

04. This is an application under section 5 of the Limitation Act for condonation of delay.

The Stamp Reporter has pointed out that there is a delay of ninety five days in preferring the appeal.

After going through the averments taken in the interim application and on hearing the learned counsel for both the parties, since it is a case where petitioner has been sentenced to imprisonment for life, we are

inclined to condone the delay in filing the CRLA. Accordingly, delay is condoned. I.A. is accordingly disposed of.

( S.K. Sahoo) Judge

( S. S. Mishra) Judge

05. Heard.

Admit.

Since the trial Court record has already been received in CRLA No.538 of 2025, there is no need to call for the trial Court record.

List this matter along with CRLA No.538 of 2025, CRLA No.723 of 2025 & JCRLA No.90 of 2025 in the week commencing from 13.10.2025.

( S.K. Sahoo) Judge

( S. S. Mishra) Judge Sipun