Orissa High Court
Indramani Sahu @ Bibek vs State Of Odisha ........ Opp.Party on 28 August, 2020
Author: S.Pujahari
Bench: S.Pujahari
CORAM :- HON'BLE SHRI JUSTICE S.PUJAHARI
BLAPL NO.6100 OF 2019
Indramani Sahu @ Bibek.
........ Petitioner
-Versus-
State of Odisha ........ Opp.party
ORDER
04. 28.08.2020 In the wake of the Pandemic Covid-19, the case is taken up through Video Conferencing.
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner being in custody in Sessions Case No.9 of 2019, arising out of Tusura P.S. Case No.138 of 2018, pending in the Court of the learned Sessions Judge, Bolangir, has filed this petition for his release on bail. The offences alleged against him are punishable under Sections 457 and 395 of I.P.C. and Sections 25 and 27 of the Arms Act.
It appears that the earlier prayer for bail of the petitioner was rejected by this Court vide order dated 25.01.2019 in BLAPL No.7811 of 2018 by a reasoned order looking into the materials on record.
Needless to say that this Court after scanning the materials available on record and looking into the nature of accusation and gravity of the offence and role 2 played by the petitioner, had refused to release the petitioner on bail. Since then, there is no change in circumstances. Therefore, allowing this petition would tantamount to review of the earlier order passed without any apparent or cogent reason which is not permissible. Hence, the prayer for bail of the petitioner on the ground of delay in disposal of the case stands rejected as the delay is not an inordinate one.
Accordingly, the BLAPL stands disposed of being dismissed.
As lock-down period is continuing for COVID-19, learned counsel for the petitioner may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587, dated 25.03.2020.
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S.Pujahari, J.
MRS 3 4