Paramananda Subudhi vs State Of Odisha .... Opposite Party
2024 Latest Caselaw 10658 Ori

Orissa High Court

Paramananda Subudhi vs State Of Odisha .... Opposite Party on 26 June, 2024

Author: V. Narasingh

Bench: V. Narasingh

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     BLAPL No. 3277 of 2024

                 Paramananda Subudhi             ....                   Petitioner
                                                      Mr. D.K. Rath, Advocate

                                           -versus-

             State of Odisha                     ....             Opposite Party
                                                         Mr. T.K. Praharaj, SC

                               CORAM: JUSTICE V. NARASINGH

                                         ORDER

26.06.2024 Order No.

02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is an accused in connection with T.R. Case No.90 of 2022 pending on the file of learned 2nd Addl. Sessions Judge, Bhubaneswar, arising out of Tamando P.S. Case No.59 of 2022 for commission of offence alleged under Sections 20(b)(ii)C of the NDPS Act.

3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 2nd Addl. SJ, BBSR by order dated 07.11.2023 in the aforementioned case, the present BLAPL has been filed.

4. It is stated at the Bar that in the case at hand I.O. has been examined but the judgment is not being pronounced though, the Petitioner is in custody since 09.03.2022.

5. Considering the same, Registry is requested to call for a report from the learned Court in seisin regarding the stage of trial.

6. List this matter on 15.07.2024 along with such report.

(V. NARASINGH) Judge Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa Date: 28-Jun-2024 10:41:41