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Judgment
15 paragraphs · 229 wordsA.K.Mohapatra, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is an application under Section 439 Cr.P.C. filed by the Petitioner for bail in connection with Bisoi P.S. Case No.8 of 2021, corresponding to
C.T. Case No.59 of 2021 in S.T. No.34 of 2021, pending in the file of learned Additional Sessions Judge, Rairangpur, for commission of alleged
offences under Sections 498-A/302/304-B I.P.C.
Heard learned counsel for both the parties. Perused the case records.
During course of hearing, learned counsel for the Petitioner seeks leave to withdraw the bail application with liberty to renew his prayer at a later
stage.
In such view of the matter, the bail application is disposed of as withdrawn. However, this Court directs that the trial court to make an endeavor to
expedite the trial of the aforesaid case and conclude the same preferably within a period of six months from the date of this order. In the event trial of
the case has not been completed within the aforesaid time, it is open to the Petitioner to file fresh bail application. In such event, the trial court shall
consider the prayer of the Petitioner in accordance with law without being influenced by any other factor.
The BLAPL is disposed of with liberty as prayed for.
Issue urgent certified copy as per rules..
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