Orissa High Court
Bijaya Kumar Naik vs State Of Odisha & Another .... Opposite ... on 17 October, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.10626 of 2023
Bijaya Kumar Naik .... Petitioner
Mr. B.P. Pradhan, Advocate
-versus-
State of Odisha & another .... Opposite Parties
Mr. A. Pradhan, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
17.10.2023 Order No.
02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. The Petitioner is an accused in connection with C.T. Case No.30 of 2022, pending before the Court of the learned Addl. District Judge-cum-Special Court under POCSO Act, Bargarh, arising out of Bhatli P.S. Case No.146 of 2022 for alleged commission of offences under Sections 376/506 IPC and Section 4 of the POSCO Act and Section 6 of the Odisha Prevention of With Hunting Act.
3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Addl. District Judge-cum-Special Court under POCSO Act, Bargarh, by order dated 17.08.2023 in the aforementioned case, the present BLAPL has been filed.
4. Learned counsel for the Petitioner wants to withdraw this bail application with a liberty to renew his prayer at a later stage.
5. Since the Petitioner is in custody from 12.07.202s and 10 witnesses including the victim have been examined out of 27 witnesses in the meanwhile, learned Court in seisin is requested to expedite the trial.
Page 1 of 26. The BLAPL is accordingly disposed of.
7. Issue urgent certified copy of this order as per rules.
(V. NARASINGH) Judge PKS Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Designation: A.R.-cum-Sr. Secy.
Reason: Authentication Location: Orissa High Court, Cuttack Date: 19-Oct-2023 18:53:25 Page 2 of 2