Bapun Sahoo @ Bapi vs State Of Orissa And Another
2023 Latest Caselaw 9157 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.324 of 2022

      Bapun Sahoo @ Bapi                    ...                         Appellant
                                            .      Mr. S.S. Pattanaik, Advocate



                                       Versus
      State of Orissa and another          ...                      Respondents
                                           .              Mr. J. Katikia, AGA
                                                    Mr. P.K. Pradhan, Advocate
                                                                (for O.P. No.2)

                       CORAM
                       JUSTICE SAVITRI RATHO

                                       ORDER

11.08.2023 Order No.

07. (Through hybrid mode)

1. This criminal appeal has been filed by the appellant challenging

the order dated 27.01.2022 passed by the learned Additional Sessions

Judge, Athmallik in C.T. (Spl.) Case No.23 of 2020 arising out of

Kiakata P.S. Case No.40 of 2020, rejecting the prayer of the appellant

for bail.

2. The earlier prayer for bail of the appellant had been rejected by

this court by order dated 30.10.2021 passed in Criminal Appeal No.87

of 2021.

3. Considering the submission that the appellant was in custody

since 02.09.2020 and trial was lingering, notice had been sent to the

informant and reports had been called from the learned trial court vide

// 2 //

order dated 16.03.2023 and 13.07.2023 regarding status of the trial.

Report dated 20.07.2023 received from the Additional Sessions Judge,

Athmallik reveals that all the prosecution witnesses have been examined

and the case was posted to 25.07.2023 for defence evidence.

4. Learned counsel for the appellant has fairly submitted that the

case is now posted for delivery of judgment on 28.08.2023, but prays

that the appellant may be released on bail on any terms and conditions.

5. In view of the fact that the hearing of the case is over and the case

is posted for delivery of judgment on 28.08.2023, I am not inclined to

entertain the prayer for bail.

6. The CRLA is accordingly dismissed.

............................

(Savitri Ratho) Judge

Murmu

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 14-Aug-2023 17:30:48