Orissa High Court
Bibekananda Behera @ Bibek vs State Of Odisha .... Opposite Party on 12 December, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 10686 of 2023
Bibekananda Behera @ Bibek .... Petitioner
Behera
Mr. K.C. Tripathy, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. P.K. Maharaj, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
12.12.2023 Order No.
04. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with C.T. Case No.970 of 2021, pending in the Court of the learned J.M.F.C., Betnati, arising out of Betnati P.S. Case No.336 of 2021, for alleged commission of offences under Sections 417/419/420/467/468/471/ 120-B of IPC.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum- Special Judge (Vigilance), Baripada, by order dated 09.08.2023 in the aforementioned case, the present BLAPL has been filed.
4. A report be called for from the learned Court in seisin regarding the stage of trial and the time frame within which the same can be concluded. The statement of the witnesses examined after P.W.2 be also transmitted to this Court.
Page 1 of 25. List this matter on 19.12.2023 along with such report.
6. Registry is requested to do the needful.
(V. NARASINGH) Judge Ayesha Signature Not Verified Digitally Signed Signed by: AYESHA ROUT Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 13-Dec-2023 18:56:07 Page 2 of 2