Orissa High Court
Ananta Swain vs State Of Odisha .... Opposite Party on 12 September, 2023
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL NO.12109 OF 2022
Ananta Swain .... Petitioner
Mr. Sidhartha Das, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. P.K. Mohanty, ASC.
CORAM:
MR. JUSTICE D.DASH
ORDER
12.09.2023 Order No.
03. 1. This matter is taken up through hybrid arrangement (virtual / physical) mode.
2. The Petitioner being in custody in connection with Aska P.S. Case No.198 of 2018 corresponding to S.T. Case No.91 of 2018 on the file of learned J.M.F.C., Aska for commission of offence under Section-302/120-B/34 of the IPC, has filed this application under section-439 of the Cr.P.C. for his release on bail in the above mentioned case.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Considering the submissions made and on going through the materials on record as placed, while being not inclined to grant bail to the Petitioner, this application stands disposed of with the observation that the Trial Court would do well to take all such effective steps as provided in law for early Page 1 of 2 // 2 // conclusion of the trial as expeditiously as possible, preferably, within a period of two months hence in accordance with law.
It is made clear that in the event the trial is not completed within the above stipulated period, it would be open for the Petitioner to renew his prayer for grant of bail.
5. The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
Narayan Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 14-Sep-2023 14:38:26 Page 2 of 2