AJAYA KHATUA Vs. STATE OF ODISHA

JUDGEMENT

(1.) CRLA No.70 of 2022 AND I.A. No.138 of 2022 : This matter is taken up through hybrid arrangement (virtual/physical) mode.

(2.) This is an application filed under Sec. 5 of the Limitation Act, 1963 for condonation of delay of 845 days, i.e., 2 years, 3 months and 15 days in preferring the Appeal.

(3.) Learned counsel for the Appellant submits that after pronouncement of the impugned judgment on 7/8/2019, the Appellant is languishing in jail custody. He submits that the Appellant is ignorant about filing of Appeal for which he was not able to contact any Lawyer in time. Therefore, delay has been caused in filing the Criminal Appeal beyond the statutory period which is neither deliberate nor intentional. He, therefore, prays condoning the delay taking a liberal view in the matter.