Lokanath Mallick vs ) State Of Odisha
2026 Latest Caselaw 9 Ori

Orissa High Court

Lokanath Mallick vs ) State Of Odisha on 5 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLA No.1443 of 2025
            Lokanath Mallick             .....       Appellant
                                                               Represented by Adv. -
                                                               Gorekhanath Das

                                            -versus-
            1) State Of Odisha                    .....                 Respondents
            2) Informant                                      Represented by Adv. -Mr.
                                                              U.R.Jena, A.G.A.

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

                                           ORDER

05.01.2026

Order No.

01. I.A. No.3501 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 30 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 30 days in filing the appeal is hereby condoned subject to payment of cost of Rs.300/- to the Advocates' Welfare Fund of Orissa High Court Bar Association.

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

9. List this Appeal next week under the heading of "for admission".

( A.K. Mohapatra) Judge

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