Amit Tiwari vs State Of Odisha

S.K. Sahoo, J

This matter is taken up by video conferencing mode. Heard learned counsel for the petitioner and the learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with G.R. Case No.332 of 2019 arising out of Dharuadihi P.S. Case No.20 of 2019

pending in the Court of learned S.D.J.M., Sundargarh for alleged commission of offences punishable under section 394 of the Indian Penal Code read

with sections 25/27 of the Arms Act.

The petitioner moved an application for bail before the Court of learned Addl. Sessions Judge -cum- Special Judge (Vigilance), Sundargarh which was

rejected on 03.03.2021.

The earlier bail application of the petitioner in BLAPL No.3641 of 2020 was rejected as per order dated 09.02.2021 mainly on the ground that the

petitioner has got fourteen criminal antecedents.

The petitioner has filed this application for bail in the month of March 2021.

Since there is no change in the circumstances, I am not inclined to reconsider the prayer for bail.

Accordingly, prayer for bail stands rejected.

However, taking into account the submission made by the learned counsel for the petitioner that the petitioner is in judicial custody in connection with

this case since 21.08.2019, the learned trial Court shall do well to expedite the trial of the case and make every endeavour to conclude the same by the

end of September 2021.

Let a copy of the order be sent to the learned trial Court for compliance.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available

in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s

Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.