Sabir 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 earlier the petitioner approached this Court for bail in BLAPL No.4619 of 2022 which was disposed of on 21.06.2023 and while not inclining to release the petitioner on bail, the learned trial Court was directed to make every endeavour to conclude the trial within a period of six months from the date of framing of charge and the petitioner was given liberty to renew the prayer for bail, if the trial is not concluded within the said period.

Learned counsel for the petitioner is unable to say when the charge was framed.

In view of such submission, let a status report be called for from the learned trial Court i.e. 3rd Addl. Sessions Judge -cum- Special Judge, Berhampur, Ganjam in 2(a)C.C. Case No.16 of 2022(N) which arises out of P.R. No.02 dated 01.04.2022 of Sub-Inspector of excise E.I & E.B, Unit- II (SD), Berhampur.

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 status report shall be furnished through e-mail so as to reach this Court on or before 28.03.2024. While submitting the status report, the learned trial Court shall specifically indicate the date of framing of charge and number of witnesses examined.

Learned counsel for the petitioner seeks permission of the Court to mention the name of the State of the petitioner in the cause title of the bail application.

Permission is granted.

The necessary incorporation be made before the Registry.

Learned counsel for the State submitted that he has received the case diary and seeks some time to obtain the instruction regarding criminal antecedents, if any, against the petitioner. However, he further submitted that the petitioner is a man from the district of Mewat in the State of Haryana and he may be given some time to verify whether the address given by the petitioner in the cause title of the bail application is correct or not.

For such purpose, the Superintendent of Excise, Ganjam at Berhampur make necessary communication with the Superintendent of Police of Mewat in the State of Haryana for ascertaining the correctness of the address furnished by the petitioner in the cause title of the bail application and submit a report by the next date.

Put up this matter along with BLAPL No.726 of 2024 in the week commencing from 08.04.2024.

A free copy of the order be handed over to the learned counsel for the State..

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