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Judgment
10 paragraphs · 238 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 Mathili P.S. Case No.212 of 2021 corresponding C.T. Case No.53 of 2022 pending in the Court of learned Assistant Sessions Judge (Women’s Court), Malkangiri for offences punishable under sections 493/417/506 of the I.P.C.
Perused the status report furnished by the I.I.C., Mathili Police Station which indicates that the victim gave birth to a female child, who is now aged about one year and ten months.
After going through the evidence of the victim (P.W.3), while not inclining to release the petitioner on bail, but taking into account the submission made by learned counsel for the petitioner that the petitioner is in judicial custody since 20.12.2021 and out of 33 charge sheet witnesses, only three witnesses have been examined, let the learned trial Court expedite the trial and try to conclude the same within a period of six months from the date of receipt of copy of this order. The petitioner is at liberty to renew his prayer for bail, if the trial is not concluded within the said period.
Copy of this order be communicated to the learned trial Court by the Registrar (Judicial) through e-mail.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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