Orissa High Court
CRLA/221/2017 on 19 October, 2020
Author: S. K. Mishra
Bench: S. K. Mishra
CRLA No.221 of 2017
02. 19.10.2020 I.A. No.373 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 as it is stated that it has been filed in CRLA
No.218 of 2017. This appeal shall be heard with CRLA No.218 of
2017 as both arise out of the same impugned judgment.
The I.A. is disposed of.
............................
S. K. Mishra, J.
................................ Savitri Ratho, J.
03. 19.10.2020 Misc. Case No.581 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.
TUDU The Misc. Case is disposed of.
............................ S. K. Mishra, J.
................................ Savitri Ratho, J.
204. 19.10.2020 CRLA No.221 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.583 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.582 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.