Orissa High Court
Lallu Kumar Yadav vs State Of Orissa .... Opp. Party on 22 September, 2022
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.10126 of 2021
Lallu Kumar Yadav .... Petitioner
M/s. A.P.Bose, Advocate
-versus-
State of Orissa .... Opp. Party
M/s. S.R.Roul, A.S.C.
CORAM:
JUSTICE G. SATAPATHY
ORDER
Order No. 22.09.2022
I.A. Nos. 761 and 1224 of 2022
08. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. The petitioner by way of these two Interlocutory Applications seeks for interim bail in connection with Mohana P.S. Case No. 32 of 2021 corresponding to G.R. Case No. 33 of 2021 pending before the learned Addl. Sessions Judge-cum-Special Judge, Gajapati, Paralakhemundi for alleged commission of offence U/Ss. 20(b)(ii)(C)/25/29 of the N.D.P.S. Act on different grounds of illness of his parents but these two applications were being filed in the month of May and July.
3. Learned counsel for the petitioner however, could not satisfy the grounds taken in the Interlocutory Applications for the purpose of release of the petitioner on interim bail.
4. Accordingly, both the Interlocutory Applications stands dismissed.
( G. Satapathy) Judge // 2 // Kishore BLAPL NO. 10126 of 2021 09
5. Learned counsel for the petitioner prays for Passover till lunch for hearing of the bail application. Accordingly, the bail application shall be taken up as a first item after lunch.
( G. Satapathy) Judge 10 BLAPL NO. 10126 of 2021
1. Learned counsel for the petitioner in course of hearing of bail application by filing a memo submits to not press the bail application with a limited prayer to expedite the trial of this case. The memo be kept on record. Learned counsel for the petitioner craves leave of the Court to renew the prayer for bail of the petitioner after examination of the informant.
2. In view of such prayer, the bail application is disposed of as not pressed and the learned trial Court is, accordingly, requested to expedite the trial and make all endeavours to dispose of the case as expeditiously as possible. The petitioner is at liberty to renew his prayer for bail after examination of the informant.
( G. Satapathy) Judge