Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

D. Kesava Rao @ Dunna Kesava Rao @ Azad vs The State Of Orissa on 29 June, 2021

Bench: D.Y. Chandrachud, R. Subhash Reddy, S. Ravindra Bhat

                                                    1


     ITEM NO.37                        Court 5 (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

                          SPECIAL LEAVE PETITION (CRIMINAL) Diary No.11903/2021

     (Arising out of impugned final judgment and order dated                   09-01-2019
     in BLAPL No. 554/2018 09-01-2019 in BLAPL No. 555/2018                    09-01-2019
     in BLAPL No. 556/2018 09-01-2019 in BLAPL No. 558/2018                    09-01-2019
     in BLAPL No. 560/2018 09-01-2019 in BLAPL No. 561/2018                    09-01-2019
     in BLAPL No. 562/2018 passed by the High Court Of                         Orissa At
     Cuttack)


     D. KESAVA RAO @ DUNNA KESAVA RAO @ AZAD                             Petitioner(s)

                                                   VERSUS

     THE STATE OF ORISSA                                                 Respondent(s)

     (With appln.(s) for I.R. and IA No.65112/2021-CONDONATION OF DELAY
     IN FILING and IA No.65115/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 29-06-2021 This petition was called on for hearing today.


     CORAM :
                                  HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                  HON'BLE MR. JUSTICE R. SUBHASH REDDY
                                  HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Petitioner(s)                 Mr. Mohd. Irshad Hanif, AOR
                                       Mr. Rizwan Ahmad, Adv.
                                       Mr. K.D. Rao, Adv.
                                       Mr. Mujahid Ahmad, Adv.
                                       Mohd. Wasiq Khan, Adv.

     For Respondent(s)


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

1 Delay condoned.

2 Mr Irshad Hanif, learned counsel appearing on behalf of the petitioner states that despite the order of the High Court dated 19 January 2019 directing the trial court to conclude the trials within a period of four months, the trials are still pending in view of the non appearance of police witnesses. The trials are as follows:

1. S.T case No. 47 of 2012, arising out of G.R. case No. 92/2008, Nyaygarh P.S. case No. 42/08.

2. S.T. case No. 26 of 2012, arising out of G.R. Case No. 94/2008, Nyaygarh P.S. Case No. 44/2008.

3. S.T. case No. 46 of 2012, arising out of G.R. Case No. 93/2008, Nyaygarh P.S. Case No. 43/2008.

4. §.T. case No.136 of 2015, arising out of G.R. Case No. 22/2008, J.M.F.C., Daspalla.

5. S.T. case No.137 of 2015, arising out of G.R. Case No. 23/2008, J.M.F.C. Daspalla.

6. S.T. case No.135 of 2015, arising out of G.R. Case No. 21/2008, J.M.F.C. Daspalla vide Daspalla P.S., Case No. 14 of 2008.

7. S.T. case No.134 of 2015, arising out of G.R. Case No. 20/2008, J.M.F.C. Daspalla vide Daspalla P.S., Case No. 13 of 2008.

3 In the facts and circumstances of this case, while we are not inclined to grant bail at this stage, we order and direct that the trials be completed on or before 31 December 2021. The learned trial Judge shall furnish a report to the Registrar (Judicial) of this Court once the trials are concluded within the time indicated above.

4 The Special Leave Petitions are accordingly disposed of.

5 Pending applications, if any, stand disposed of.

         (CHETAN KUMAR)                                (SAROJ KUMARI GAUR)
          A.R.-cum-P.S.                                    Court Master