Babu @ Bibhu Jally @ Jali vs State Of Odisha

B. P. Routray, J

The matter is taken up through hybrid mode.

Heard Mr. J. Sahoo, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party - State.

This order arises out of an application filed under Section 439 Cr.P.C. for grant of bail to the Petitioner Babu @ Bibhu Jally @ Jali in connection with Khallikote P.S. Case No.67 of 2017 corresponding to S.T. Case No.57 of 2018 (G.R. Case No.171 of 2017) pending in the court of learned Assistant Sessions Judge, Khallikote for alleged commission of offences under Sections 376/307/506 of I.P.C.

Upon hearing both parties and going through the evidence of the victim (P.W.13) as well as the doctor (P.W.17), I am not inclined to release the Petitioner on bail. Accordingly his prayer for bail is rejected.

However, as prayed for, learned trial court is directed to take steps for expeditious disposal of trial, preferably within a period of four months from the date receipt of copy of this order.

The copies of depositions produced by Mr. Sahoo in course of hearing are kept on record.

The BLAPL is disposed of accordingly.

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