Orissa High Court
Asis Kumar Biswal @ Munu vs State Of Odisha .... Opposite Party on 3 August, 2021
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.498 of 2021
Asis Kumar Biswal @ Munu .... Petitioner
Mr. Basudev Mishra, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. Soubhagya Ketan Nayak, AGA
CORAM:
MR. JUSTICE D.DASH
ORDER
03.08.2021 Order No.
02. 1. The matter is taken up through hybrid arrangement (virtual/physical) mode.
2. This is the second journey of the Petitioner who is in custody in connection with Banpur P.S. Case No.311 of 2014 corresponding to S.T. Case No.59 of 2014 arising out of G.R. Case No.469 of 2014 on the file of learned 1st Additional Sessions Judge, Khurda for alleged commission of offence under section 147/148/294/323/307/302/506/149 of the IPC read with Section-9B of Explosive Act, in filing this application under section 439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Considering the submissions made and on going through the earlier orders passed by this Court as well as the materials on record as placed, finding no such change in the Page 1 of 2 // 2 // circumstances; this Court is not inclined to reconsider the prayer for grant of bail to the Petitioner. It is however observed that the Trial Court would do well to take all such effective steps as provided in law for conclusion of the trial as expeditiously as possible in accordance with law.
5. The BLAPL is accordingly dismissed.
6. Issue urgent certified copy as per rules.
(D. Dash), Judge.
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