Iswar Chandra Behera vs State Of Orissa
2021 Latest Caselaw 596 Ori

                    CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                   BLAPL No.2390 of 2018

                             Iswar Chandra Behera ...         Petitioner
                                             - Versus -
                             State of Orissa            ...   Opp. Party

                                        ORDER

12. 18.01.2021 In the wake of the pandemic Covid-19, the case is taken up through V.C.

Evidence of the prosecution having been closed and since Sessions Trial No.6/117 of 2016 is posted for accused statement, I am not inclined to release the petitioner on bail on the ground of delay in disposal of the case particularly when the same amounts to review of my earlier order of rejection of his such prayer on merit without any justifiable reason.

Accordingly, the BLAPL stands dismissed. Learned trial court is directed to conclude the trial and deliver the judgment in the aforesaid case within two weeks hence.

The parties may utilize the copy of this order as per the High Court's Notice No.4587 dated 25.03.2020.

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PKS                                                          S.Pujahari, J.