Orissa High Court
Kailash Gouda vs State Of Odisha .... Opposite Party on 9 August, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 6144 of 2023
Kailash Gouda .... Petitioner
Mr. A.R. Panda, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. A. Pradhan, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
09.08.2023 Order No.
03. 1. Heard learned counsel for the petitioner and learned counsel for the State.
2. The petitioner is an accused in connection with G.R. Case No.20 of 2020(N), pending in the file of learned Additional District & Sessions Judge-cum-Special Judge, Aska, arising out of Dharakote P.S. Case No.172 of 2020 for alleged commission of offences under Sections 20(b)(ii)(C) of the NDPS Act.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Aska by order dated 18.05.2023 in the aforementioned case, the present BLAPL has been filed.
4. Taking into account the criminal proclivity of the petitioner that he being an accused in a case under Section 302 of IPC, this Court is not inclined to entertain this bail application at this stage.
5. Learned Court in seisin is called upon to conclude the trial expeditiously, since it is submitted that the petitioner is in custody from 16.11.2020 and the co-accused have been released on bail.
6. Registry is requested to communicate this order.
Page 1 of 27. Accordingly, the BLAPL stands disposed of.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa Date: 10-Aug-2023 12:57:52 Page 2 of 2