Orissa High Court
Narayan @ Lambu Tarini vs State Of Odisha .... Opp. Party on 22 September, 2023
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.2335 of 2022
Narayan @ Lambu Tarini .... Petitioner
Mr. Ashok Das, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. Manoranjan Mishra
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 22.09.2023 07. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
Heard the learned counsel for the petitioner and the learned counsel for the State.
This is an application for bail under section 439 of Cr.P.C. in connection with Aska P.S. Case No. 231 of 2017 corresponding to S.T. Case No. 60 of 2021 pending in the Court of learned Addl. Sessions Judge, Aska for alleged commission of offences under sections 302,120-B/34 of the Indian Penal Code and sections 25(1-B)(a)/27 of the Arms Act.
The prayer for bail of the petitioner has been rejected by the learned Addl. Sessions Judge, Aska by order dated 05.03.2022.
// 2 // In view of availability of thirty six criminal antecedents against the petitioner as submitted by the learned counsel for the State, while not inclining to release the petitioner on bail, but taking into account the period of detention of the petitioner in judicial custody since 14.11.2019 and further submission that only eight witnesses have been examined out of forty eight charge sheet witnesses, I direct the learned trial Court to expedite the trial and conclude the same by the end of December 2023 resorting to the provision under section 309 of Cr.P.C. The petitioner is at liberty to renew his prayer for bail if the trial is not concluded within the said period.
The BLAPL is accordingly disposed of. Copy of the order be communicated to the learned trial Court forthwith.
( S.K. Sahoo) Judge PKSahoo Signature Not Verified Digitally Signed Signed by: PRAMOD KUMAR SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Date: 25-Sep-2023 14:08:54 Page 2 of 2