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Judgment
7 paragraphs · 213 wordsSavitri Ratho, J
Mr.Tapas Kumar Dutta, learned counsel has appeared from the Virtual High Court at Baripada, Mayurbhanj.
This application under Section 439 of Cr.P.C. has been filed in connection with Bangiriposi P.S. Case No.129 of 2022 corresponding to C.T. Case No.79 of 2022, pending in the Court of the learned P.O., Special Court under POCSO Act, Mayurbhanj, Baripada where trial is proceeded against under Sections 363, 366, 294, 506, 376 (2) (n), 376 (3) of IPC read with Section 6 of the POCSO Act.
Pursuant to issue of notice to the informant, Mr. Tapas Kumar Dutta, learned counsel appears from the Virtual High Court at Baripada, Mayurbhanj and opposes the prayer for bail.
Mr.S.P.Dash, learned counsel for the petitioner submits that as trial has begun and out of 33 chargesheeted witnesses, 14 witnesses have been examined, he does not want to press the prayer for bail of the petitioner and submits that a direction may be issued for expeditious disposal of the trial as the petitioner is in custody since 24.06.2022.
Considering the said submission, the BLAPL is disposed of requesting the learned P.O., Special Court under POCSO Act, Mayurbhanj, Baripada to make an endeavour to dispose of the trial by the end of January, 2024.
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