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Judgment
13 paragraphs · 295 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with S.T. Case No.36/18 of 2022-23, pending before the Court of the learned Addl. Dist. & Sessions Judge, Nuapada, arising out of KHARIAR P.S. CASE NO.201(21) OF 2010, for alleged commission of offences under Sections-302/34 of IPC.
Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. Case is pending in any other Court.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned ADJ, Nuapada by order dated 02.05.2023 in the aforementioned case, the present BLAPL has been filed.
Perused the status report received from the learned Addl. District & Sessions Judge, Nuapada indicating that the trial is likely to be concluded within a period of 2 months hence.
Taking note of the same, this Court is NOT INCLINED to entertain the bail application at this stage.
Learned Court in seisin is called is requested to conclude the trial by end of February, 2024. In the event the trial is not concluded within such time period, it shall open for the Petitioner to renew his prayer before the learned Court in seisin, which shall consider on its own merit.
Registry is requested to communicate this order.
Learned counsel for the State is called upon to ensure the presence of official witnesses on the date fixed, so that the trial can be concluded by the time fixed or even earlier.
Copy of this order be made over to the learned counsel for the State to do the needful.
Accordingly, the BLAPL stands disposed of..
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