BLAPL/9277/2020
2021 Latest Caselaw 445 Ori

                                     BLAPL NO.9277 OF 2020




    02.   12.01.2021           The matter is taken up through video conferencing
                       mode.
                               Heard.
                               Learned counsel for the petitioner is directed to file
                       the certified copy of the judgment passed in first round of
                       the trial of the case wherein three co-accused persons have
                       been acquitted and one has been convicted, by the next
                       date.
                               Learned counsel for the State prays for grant of time
                       to examine as to if this petitioner is similarly situated with
                       those co-accused, who have been acquitted in the first
                       round of trial.
                               Prayers are allowed.
                               List this matter after three weeks.



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

H