AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 197 wordsS.K. Sahoo, J
This matter is taken up by video conferencing mode.
The petitioner approached this Court last time in BLAPL No. 2855 of 2019, which was disposed of on 16. 07.2019 granting interim bail to the
petitioner for a period of three months from the date of release and it was specifically observed that the petitioner shall surrender before the learned
trial Court after expiry of the three months period.
Since it is stated at the Bar that the petitioner is in judicial custody since 10.08.2015, let a status report be called for from the learned trial Court and
while submitting the status report, the learned trial Court shall specifically indicate as to whether the petitioner has surrendered at right time or not
after availing the interim bail period as per the order dated 16.07.2019 passed in BLAPL No. 2855 of 2019.
The file be placed before the learned Registrar (Judicial) of this Court to send an e-mail to the concerned Court for obtaining such report. The
report in e-mail should reach this Court on or before 7th July 2021.
List this matter in the week commencing from 13th July 2021.