BLAPL/2137/2020
2021 Latest Caselaw 4862 Ori

                                     BLAPL No.2137 of 2020




    04.   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 Laxmisagar P.S. Case No.234 of
                       2013 corresponding to C.T. Case No.39 of 2014 pending on the
                       file of learned 3rd Additional Sessions Judge, Bhubaneswar,
                       running for the alleged commission of offence under section
                       302/34 of the IPC, 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 27.07.2018 passed by this Court in
                       BLAPL No.648 of 2018 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.
                             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