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Sampad Kumar Jogania vs The State Of Odisha on 14 September, 2020

Bench: N.V. Ramana, Surya Kant, Hrishikesh Roy

     ITEM NO.24               Court 2 (Video Conferencing)           SECTION II-B

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.) No(s).3724/2020

     (Arising out of impugned final judgment and order dated 03-01-2020
     in BLAPL No.8687/2019 passed by the High Court of Orissa at
     Cuttack)

     SAMPAD KUMAR JOGANIA                                          Petitioner(s)

                                                VERSUS

     THE STATE OF ODISHA                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.77164/2020-EXEMPTION FROM FILING
     AFFIDAVIT)

     Date : 14-09-2020 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)             Mr. Ranjay Kumar Dubey, Adv.
                                   Mr. Krishna Kumar Singh, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Heard learned counsel for the petitioner and carefully perused the record.

The application for exemption from filing affidavit is allowed.

We find no ground to interfere with the impugned order passed by the High Court dismissing the bail application of the petitioner herein.

The special leave petition is, accordingly, dismissed. However, we direct the trial court to expedite the trial.

(RAJ RANI NEGI) (SATISH KUMAR YADAV) ASSISTANT REGISTRAR DEPUTY REGISTRAR