Aamir Khan vs State Of Odisha

Sashikanta Mishra, J

I.A. No. 1058 of 2023

This matter is taken up through hybrid mode.

Learned State Counsel has obtained instructions from the Medical Officer, Special Sub Jail, Bonaigarh that the petitioner has been suffering from some dental problems and is required to undergo root canal treatment on 15th November, 2023.

Mr. D. Panda, learned counsel for the petitioner submits that the petitioner can also get himself treated by any other doctor without waiting for treatment at SCB Medical College and Hospital, Cuttack.

Learned State Counsel submits that though the jail doctor has certified that the petitioner is suffering from dental ailment, the same is not serious in nature as to release him on bail.

Mr. P.S. Mohanty, learned counsel appearing for the informant has opposed the prayer for bail by submitting that if released, the petitioner may abscond and also tamper with the evidence.

This Court has heard the counsel appearing for the parties and have also gone through the case record. There is material on record duly certified by the Medical Officer of the Jail, who suggests that the petitioner requires root canal treatment but then as rightly pointed out by the State Counsel, the same is not so serious as to release him on bail for a long time.

Taking into consideration all these facts, I am inclined to allow the prayer for interim bail. Let the petitioner be released on interim bail for a period of eight days from the date of his actual release subject to the following conditions.

(i) He shall not approach, threaten, coerce or pressurize the informant in any manner whatsoever.

(ii) He shall furnish his contact address and mobile numbers to the Court as well as the I.O.

After expiry of the aforesaid period of eight days, the petitioner shall surrender before the Court in seisin over the matter, failing which appropriate warrant may be issued for his production.

I.A. is disposed of.

Issue urgent certified copy as per rules.

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