BLAPL/498/2020
2021 Latest Caselaw 4750 Ori

                                     BLAPL No.498 of 2020




    04. 07.04.2021           This matter is taken up through video conferencing mode.
                             This is the second journey of the petitioner, who is in custody
                     in connection with Nabarangpur P.S. Case No.102 of 2019
                     corresponding to C.T. Case No.42 of 2019 pending on the file of
                     learned Sessions Judge-cum-Special Judge, Nabarangpur, running
                     for the alleged commission of offence under section 498-A/302-
                     304-B of the IPC read with section 4 of D.P. Act, in filing this
                     application under section 439, Cr.P.C., has prayed for his release on
                     bail.
                             Heard learned counsel for the Petitioner and learned State
                     Counsel.
                             Considering the submissions made and on going through the
                     earlier order dated 25.11.2019 passed by this Court in BLAPL
                     No.5731 of 2019 as well as the materials on record as placed,
                     finding no such change in the circumstances; I am not inclined to
                     reconsider the prayer for grant of bail to the Petitioner.
\                            The BLAPL is dismissed accordingly.
                             As the restrictions due to the COVID-19 situation are
                     continuing, learned counsel for the parties may utilize a soft copy of
                     this order/judgment available in the High Court's website or print
                     out thereof at par with certified copy in the manner prescribed, vide
                     Court's Notice No.4587 dated 25th March, 2020.

                                                .......................
                                                 D. Dash,J.

Basu