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Judgment
12 paragraphs · 241 wordsV. Narasingh, J
Heard learned counsel for the petitioner and learned counsel for the State.
The Petitioner is an accused in C.T. Case No.35 of 2022 pending in the Court of learned Additional District & Sessions Judge, Rayagada, arising out of Tikiri P.S. Case No.151 of 2021, for commission of alleged offence under Section 302 of IPC.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C by the learned Additional District & Sessions Judge, Rayagada, by order dated 03.04.2023 in the aforementioned case, the present BLAPL has been filed.
Perused the status report submitted by the learned Court in seisin dated 07.08.2023 indicating that the trial is lingering because of non-receipt of Chemical Examination report and the M.Os from R.F.S.L., Berhampur.
Learned counsel for the State, on instruction submits that the Chemical Examination report and the M.Os have already been submitted to the learned Court in seisin in the meanwhile.
Considering the same, this Court is not inclined to entertain the bail application at this stage.
Learned Court in seisin is called upon to conclude the trial by end of 30.09.2023.
Leave is granted to the petitioner to renew his prayer before the learned Court in seisin in the event trial is not concluded by the said date.
Registry is requested to communicate this order to the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
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