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Judgment
10 paragraphs · 189 wordsS.K. Sahoo, J
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard learned counsel for the petitioner and learned counsel for the State.
This is an application under section 439 of Cr.P.C. in connection with Tusura P.S. Case No.32 of 2017 corresponding to S.C. No.48 of 2017 pending in the Court of learned Sessions Judge, Balangir for offences punishable under sections 302/201 of the Indian Penal Code.
The prayer for bail of the petitioner was rejected by the learned Sessions Judge, Bolangir vide order dated 16.08.2022.
Since after examination of all the prosecution witnesses, the case is now at the stage of accused statement, while not inclining to release the petitioner on bail, but taking into account the period of detention of the petitioner in judicial custody, I direct the learned trial Court to conclude the trial within a period of two months from the date of receipt of a copy of the order.
Accordingly, the BLAPL is disposed of.
A copy of the order be communicated to the learned trial Court for compliance.
Urgent certified copy of this order be granted on proper application.
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