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Judgment
S.K. Sahoo, J
This matter is taken up by video conferencing 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 Raikia P.S. Case No.28 of 2020 corresponding to C.T. Case No.18 of 2020
pending in the file of learned Special Judge â€"cum- Addl. Sessions Judge, Balliguda for alleged commission of offences under sections 20(b)(ii)(C)/29
of the N.D.P.S. Act.
The prayer for bail of the petitioner was rejected by the learned Special Judge -cum- Addl. Sessions Judge, Balliguda vide order dated 18.02.2021.
The earlier bail application of the petitioner in BLAPL No. 4262 of 2020 was rejected on 02.02.2021 and the petitioner was given liberty to renew
his prayer for bail after examination of the material witnesses or if the trial is not concluded within the period of six months from the date of receipt of
this order. The order was communicated on 05.02.2021 and before expiry of the said period and examination of the material witnesses, the petitioner
has again approached this Court by filing this bail application on the self-same ground. Therefore, this bail application is disposed of giving liberty to the
petitioner to renew the prayer for bail after examination of the material witnesses in the learned trial Court as per the order passed in BLAPL
No.4262 of 2020.
Accordingly, the BLAPL is disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March 2020 as modified by Court’s Notice No.4798 dated 15th April 2021.