Orissa High Court
CRLA/197/2017 on 19 October, 2020
Author: S. K. Mishra
Bench: S. K. Mishra
CRLA No.197 of 2017
02. 19.10.2020 I.A. No.371 of 2020
This matter is taken up through Video conferencing.
Filing of certified copy of the judgment dated 02.02.2017
passed by the learned Sessions Judge, Kalahandi, Bhawanipatna
is dispensed with for the time being.
The I.A. is disposed of.
............................
S. K. Mishra, J.
................................ Savitri Ratho, J.
03. 19.10.2020 Misc. Case No.511 of 2017 Heard learned counsel for the appellant and the learned Additional Government Advocate.
This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 25 days in filing the CRLA.
It is borne out from the records that the appellant is in custody and, therefore, he could not prefer the appeal in time.
In that view of the matter, the application for condonation of delay is allowed. Delay of 25 days in filing the CRLA is condoned.
The Misc. Case is disposed of.
............................ S. K. Mishra, J.
................................ Savitri Ratho, J.
204. 19.10.2020 CRLA No.197 of 2017 This matter is taken up through Video conferencing. Heard. Admit.
Call for the L.C.R. Sessions Judge, Kalahandi, Bhawanipatna is also directed to send soft copy of the L.C.R. ............................ S. K. Mishra, J.
................................... Savitri Ratho, J.
05. 19.10.2020 Misc. Case No.513 of 2017 List this I.A. for bail filed under Section 389 of the Cr.P.C. after receipt of the L.C.R. ............................. S. K. Mishra, J.
................................... Savitri Ratho, J.
06. 19.10.2020 Misc. Case No.512 of 2017 Heard.
Realization of the fine amount shall remain stayed till disposal of the appeal.
The Misc. Case is disposed of.
3As restrictions due to COVID-19 are continuing, learned counsel for the parties may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587, dated 25.03.2020.
............................. S. K. Mishra, J.
................................... Savitri Ratho, J.