Kabu @ Ashok Das And vs State Of Odisha
2025 Latest Caselaw 8485 Ori

Orissa High Court

Kabu @ Ashok Das And vs State Of Odisha on 19 September, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.1040 of 2025

              Kabu @ Ashok Das and                 ....        Appellants/
              another                                         Petitioners

                                     Mr. Rakesh Kumar Das,
                                     Advocate

                                        -versus-

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

                                     Mr. P.S. Nayak,
                                     Addl. Government Advocate

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

Order No. 19.09.2025

I.A. No.2367 of 2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard learned counsel for the appellants and learned counsel for the State.

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 one hundred sixty days in filing this CRLA.

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 the petitioners have 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

( S.S. Mishra) Judge

02. Heard.

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 appellants 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

( S.S. Mishra)

RKM Signed Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 20-Sep-2025 17:47:00