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Judgment
12 paragraphs · 280 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with C.T. Case No.162 of 2021, pending in the Court of the learned 5th Additional District Judge, Bhubaneswar arising out of Khandagiri P.S. Case No.215 of 2019, for alleged commission of offences under Sections 307/34 of IPC.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 5th Additional District Judge, Bhubaneswar, by order dated 05.06.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel for the State that affidavit as directed of the IIC was submitted in the Registry on 12.02.2024. The same be placed on record.
The direction for submission of such affidavit was passed keeping in view that the injured Bhagaban Sarangi died in the meanwhile.
From the tenor of the affidavit produced by the learned counsel for the State, it comes to the fore that the death of the said Bhagaban Sarangi is not on account of the injuries suffered for which the Petitioner is an accused in the case at hand.
It is submitted at the Bar that till date though the Petitioner has been remanded in the case at hand on 16.10.2019, there is no progress in trial.
Registry is requested to call for a report from the learned Court in seisin regarding the stage of trial.
List this matter on 01.03.2024 along with such report.
In the meanwhile, learned counsel for the Petitioner is called upon to file the affidavit regarding the stage of the criminal antecedents..
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