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Judgment
17 paragraphs · 313 wordsS.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 Nuapada P.S. Case No.17 of 2020 corresponding to S.A. Case No.11 of
2020 pending in the file of learned Sessions Judge -cum- Special Judge Nuapada for alleged commission of offences under section 21(c) of the
N.D.P.S. Act and sections 27 (b)(ii) and 28 of the Drugs and Cosmetics Act and section 25 of the Arms Act.
The prayer for bail of the petitioner was rejected by the learned Special Judge, Nuapada vide order dated 8.03.2021.
The earlier bail application of the petitioner in BLAPL No. 2086 of 2020 was rejected on merit on 01.02.2021 and liberty was granted to the
petitioner to renew his prayer for bail after examination of the material witnesses in the learned trial Court.
As it appears, there is no change in the circumstances and the learned counsel for the petitioner submits that the petitioner intends to move an
application for interim bail before the learned trial Court on the ground of ailment of the son of the petitioner.
In view of such submission, this bail application is disposed of giving liberty to the petitioner to approach the learned trial Court for interim bail taking
such ground which will be considered in accordance with law expeditiously.
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.