Orissa High Court
Krishna Pradhan @ Khatei vs State Of Orissa .... Opposite Party on 4 August, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 5282 of 2023
Krishna Pradhan @ Khatei .... Petitioner
Mr. J. Sahoo, Advocate
-versus-
State of Orissa .... Opposite Party
Mr. A. Pradhan, ASC
Mr. S.K. Sahu, Adv.(Informant)
CORAM: JUSTICE V. NARASINGH
ORDER
04.08.2023 Order No.
04. 1. Heard learned counsel for the petitioner and learned counsel for the State and learned counsel for the informant.
2. The petitioner is an accused in connection with G.R. Case No. 105 of 2020 pending before the Court of the learned Ad Hoc Addl. District & Sessions Judge(FTSC) under POCSO Act arising out of Dharakote P.S. Case No. 167 of 2020 for alleged commission of offences under Sections 363/366/376(3)/376(2)(n)/323 IPC.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Ad hoc Addl. Dist. & Sessions Judge(FTSC) under POSCO Act, Berhampur, by order dated 06.05.2023 in the aforementioned case, the present BLAPL has been filed.
4. It is submitted by the learned counsel that the Petitioner is in custody since 05.11.2020 and trial has commenced.
Page 1 of 25. Perused the report of the learned Court in seisin, which unequivocally indicates that the case is lingering because of the repeated adjournment sought for by the defence.
6. This Court perused the statement of victim P.W. 2.
7. On consideration, this Court is not inclined to entertain this bail application.
8. Learned Court in seisin is called upon to conclude the trial within the period of one month from the date of receipt of copy of this order.
9. Registry is requested to do the needful.
10. Accordingly, the BLAPL stands disposed of.
(V. NARASINGH) Judge Soumya Signature Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa Date: 05-Aug-2023 12:43:36 Page 2 of 2