BLAPL/4749/2020
2021 Latest Caselaw 4861 Ori

                                     BLAPL No.4749 of 2020




    05. 08.04.2021         This matter is taken up through video conferencing
                     mode.
                           This is the second journey of the petitioner, who is in
                     custody in connection with Gochhapada P.S. Case No.28 of
                     2015 corresponding to C.T. Case No.42 of 2015 pending on the
                     file of learned Additional Sessions Judge-cum-Special Judge,
                     Phulbani, Kandhamal, running for the alleged commission of
                     offence under section 20(b)(ii)(c)/29 of the NDPS 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    orders    dated   15.05.2019,   28.01.2020   and
                     12.06.2020, passed by this Court in BLAPL Nos.3778 and
                     7478 of 2019 and BLAPL No.1845/2020 respectively as well
                     as the materials on record including the quantity of contraband
                     involved in the case as placed, finding no such change in the
                     circumstances; I am not inclined to reconsider the prayer for
                     grant of bail to the Petitioner.
                           However, it is observed that the trial court would do well
                     to take all such effective steps as provided in law for early
                     conclusion of the trial.
\                          The BLAPL is disposed of 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