Kishori Nag vs State Of Odisha

S.K. Sahoo, J

This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the petitioner submitted that this is the forth successive bail application of the petitioner. In the first bail application i.e. BLAPL No.1648 of 2019, this Court vide order dated 26.03.2019 has been pleased to reject the bail application and directed the learned trial Court to expedite the trial and conclude the same within a period of six months from the date of receipt of the order and the petitioner’s second bail application in BLAPL No.6027 of 2019 was dismissed as per order dated 28.09.2021 and in the third bail application i.e. BLAPL No.1774 of 2020, though the bail was rejected as per order dated 09.12.2021, but the petitioner was granted interim bail for a period of four weeks in I.A. No.345 of 2020 as per order dated 19.08.2021. She further submitted that in the meantime, trial has commenced and nine witnesses have been examined and no clinching evidence has come on record against the petitioner and the case is based on circumstantial evidence.

Let the learned counsel for the petitioner supply the deposition copies of all the witnesses examined so far in the trial Court to the learned counsel for the State.

Let a status report be called for from the learned trial Court i.e. learned 2nd Additional Sessions Judge, Bhubaneswar in C.T. Case No.5/95 of 2018 and for such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and the status report shall be furnished through e-mail so as to reach this Court on or before 27.04.2023.

List this matter on 02.05.2023.

Learned counsel for the State shall obtain the case diary and also obtain instruction regarding criminal antecedents, if any, against the petitioner.

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