Alok Dehury vs State Of Odisha
2021 Latest Caselaw 8242 Ori

Citation : 2021 Latest Caselaw 8242 Ori
Judgement Date : 6 August, 2021

Orissa High Court

Alok Dehury vs State Of Odisha on 6 August, 2021

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          BLAPL No.6947 of 2020

              Alok Dehury                           ....      Petitioner

                                     Mr. P.C. Das, Advocate

                                        -versus-
              State of Odisha                       ....     Opp. Party

                                     Mr. D.K. Pani,
                                     Addl. Standing Counsel


                                      CORAM:

                             JUSTICE S.K. SAHOO
                                      ORDER

Order No.                            06.08.2021


   03.             This   matter       is   taken    up   through   Hybrid

Arrangement (Video Conferencing/Physical Mode).

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application under section 439 of Cr.P.C. in connection with Special G.R. Case No.13 of 2016 arising out of Baramba P.S. Case No.26 of 2016 pending in the Court of learned Additional Sessions Judge -cum- Special Court under POCSO Act, Cuttack for offences punishable under sections 363/366-A/376 of the Indian Penal Code read with section 4 of the POCSO Act.

The petitioner moved an application for bail before the Court of learned Additional Sessions Judge -cum- Special Court under POCSO Act, Cuttack which was // 2 //

rejected on 12.06.2020.

Since the petitioner is in judicial custody since 23.02.2016 and the case is now posted for argument, at this stage, I am not inclined to release the petitioner on bail.

If the statement made by the learned counsel for the State is correct, then the learned trial Court shall make every endeavour to pronounce the judgment within a period of two months from the date of receipt of the copy the order.

Accordingly, the BLAPL stands disposed of. A copy of the order be communicated to the learned trial Court for compliance.

Issue urgent certified copy as per Rules.

( S.K. Sahoo) Judge RKM