KAMAL KUMAR JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) WE have heard the learned counsel for the petitioner and Mr. N. C. Panigrahi, the learned Additional Government Advocate. The petitioner is accused of an offence of murder. Earlier he had unsuccessfully moved this Court for his release on bail. Now be has made a fresh application on the ground that his mother is suffering from anaemia and bronchitis for which his presence is necessary. It has come to our notice that a number of such applications are now being made by persons accused of serious and heinous offences after their applications for bail are rejected. The Court should be very careful and circumspect while considering such applications even if they are supported by medical certificates. Having carefully considered the matter, we see no reason to admit the petitioner to bail even for some period. The application is rejected. The Miscellaneous case is accordingly dismissed.

(2.) THE trial be expedited and may be disposed of within three months, if possible.