Yogendra Das vs State Of Odisha

D.Dash, J

This matter is taken up through hybrid arrangement (virtual/physical) mode.

This is the second journey of the Petitioner who is in custody in connection with Angul Town P.S. Case No.231 of 2018 corresponding to C.T.(S) Case No.26 of 2020 pending on the file of learned Additional Sessions Judge, Angul for alleged commission of offence under Section 395/342/454/120(B)/397 of the IPC and section 25/27 of Arms Act, in filling this application under section 439, Cr.P.C. for reconsideration of his prayer for grant of bail to the Petitioner in the above mentioned case.

Heard learned counsel for the Petitioner and learned counsel for the State.

Keeping in view the submissions made and the materials as placed being perused, it is seen that the Petitioner had last moved the Trial court on 14.11.2022 for his release on bail and in the meantime, a lot of developments are most likely to have taken place.

In that view of the matter, at this stage, while being not inclined to reconsider the prayer for grant of bail to the Petitioner; this application stands disposed of with the observation that the trial court would do well to take all such effective steps, as provided in law, for conclusion of the trial in accordance with law within a period of four months hence.

It is however, observed that in the event the trial is not concluded within the period prescribed, the Petitioner would be at liberty to renew his prayer for grant of bail before the Court in seisin of the case.

Issue urgent certified copy as per rules.

Free copy of the order be supplied to the learned Additional Standing Counsel so as to impart the instruction to all concern in this regard in cooperating with the Trial for its conclusion within the period prescribed.

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