Orissa High Court
This Matter Is Taken Up Through Video vs Unknown on 5 August, 2020
Author: S. K. Mishra
Bench: S. K. Mishra
CRLA No. 85 of 2019
03. 05.08.2020 I.A. No.239 of 2019
This matter is taken up through Video
Conferencing.
Heard.
This is an application filed under Section 5 of the
Limitation Act for condonation of delay of 73 days in preferring the
CRLA.
Keeping the view the fact that the appellant/ petitioner
is in custody, prayer is allowed. Delay in filing the CRLA is hereby
condoned.
This I.A. is disposed of.
............................
S. K. Mishra, J.
................................ Savitri Ratho, J.
04. 05.08.2020 CRLA No. 85 of 2019 This matter is taken up through Video Conferencing.
Heard.
Admit.
Call for the L.C.R. Learned Sessions Judge, Angul is also directed to send soft/scanned copy of the L.C.R. ............................ S. K. Mishra, J.
................................ Savitri Ratho, J.
05. 05.08.2020 I.A. No. 241 of 2019 List this I.A. for bail after receipt of the L.C.R. ............................. S. K. Mishra, J.
................................... Savitri Ratho, J.
206. 05.08.2020 I.A. No. 240 of 2019 Heard.
Realization of the fine amount shall remain stayed till disposal of the appeal.
This I.A. is disposed of.
............................. S. K. Mishra, J.
............................... Savitri Ratho, J.
07. 05.08.2020 I.A. No. 745 of 2020 This application for interim bail has been filed on the ground that the mother of the appellant is suffering from septic ulcer enclosing some documents.
Mr. G.N. Rout, learned Addl. Standing Counsel shall take instruction regarding veracity of the averments made in the I.A. List this matter on 19.08.2020. As lock-down period is continuing for COVID-19, learned counsel for the appellant 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.
.............................
Bichi S. K. Mishra, J.
................................... Savitri Ratho, J.