MANAS RANJAN PANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This order arises out of an application under Sec. 14(A) of SC and ST (PoA) Act for grant of bail to the Appellant Manas Ranjan Pani in connection with Mahanga P.S. Case No.236 of 2018 corresponding to C.T. Case No.158 of 2018 pending in the court of learned Presiding Officer, Special Court under SC and ST (PoA) Act, Cuttack for alleged commission of offence under Ss. 147/148/302/149 of the I.P.C. read with Sec. 3(1)(r)(s) and 3(2)(v) of SC and ST (PoA) Act.

(2.) The submissions made on behalf of the Appellant are that he is languishing inside custody since 19/12/2018 and despite investigation being completed since long, trial is yet to commence. It is further submitted that no direct overt act has been attributed against the present Appellant by any of the eye-witnesses.

(3.) Ms. Mishra, learned ASC submits upon instruction that notice of the bail application could not be served on the informant since he is absconded being involved in another case.