Orissa High Court
BLAPL/4657/2018 on 23 July, 2018
Author: S. K. Sahoo
Bench: S. K. Sahoo
BLAPL No. 4657 of 2018
02. 23.07.2018 Heard learned counsel for the petitioner and the learned
counsel for the State.
This is an application under section 439 Cr.P.C. in
connection with S.T. Case No.84 of 2015 arising out of R.
Udayagiri P.S. Case No.16 of 2006 pending in the Court of
learned Addl. Sessions Judge, Gajapati, Parlakhemundi for
alleged commission of offences punishable under sections
147/148/396/332/333/342/307/427/454/120-B/149 of the
Indian Penal Code read with section 4 of the Explosive
Substances Act and sections 25 and 27 of the Arms Act.
The petitioner moved an application for bail before the
Court of Sessions Judge, Gajapati which was rejected on
13.02.2018.
Considering the submission made by the learned
counsel for the petitioner that the sessions trial is of the year
2015 and seven witnesses have already been examined and
the petitioner is in judicial custody 14.05.2015, I direct the
learned Addl. Sessions Judge, Gajapati, Parlakhemundi to
skb expedite the trial in S.T. Case No.84 of 2015 and if possible,
to conclude the same within a period of six months from the
date of receipt of the order of this Court.
Accordingly, the BLAPL is disposed of.
Let a copy of this order be communicated to the learned
Trial Court.
Urgent certified copy of this order be granted on proper
application.
.......................
S. K. Sahoo, J.
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