DINABANDHU PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard learned counsel for the appellant and learned counsel for the State.

(3.) This is a successive application for bail in the appeal filed by the appellant on the ground that the trial of the T.R. Case No.97 of 2019 arising out of Nayagarh P.S. Case No.121 of 2019 has not been yet been concluded within the stipulated period by the court in seisin of the matter as fixed in the earlier rejection order dtd. 12/8/2021 of this Court.