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Judgment
15 paragraphs · 272 wordsI.A. No. 613 of 2022
Heard Mr. Rakesh Kumar Sinha, learned counsel appearing for the appellant and Ms. Nehala Sharmin, learned APP for the respondent-State assisted
by Mr. D. K. Chakraverty, learned counsel for the informant.
The appellant has prayed for provisional bail during the pendency of this appeal through the present interlocutory application as his son died on
22.01.2022 by committing suicide and his last rites is to be performed tomorrow. In support of his contention, learned counsel for the appellant has
brought on record the receipt of Parvati Ghat as well as the certificate, which indicates that post-mortem was conducted upon the son of the appellant.
On consideration of the aforesaid fact, during pendency of this appeal, the appellant above named is directed to be released on provisional bail for a
period of one week from today to attend the last rites of his son, on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of
the like amount each to the satisfaction of learned District and Additional Sessions Judge-I, Seraikella-Kharsawan in connection with S. T. No. 41 of
2017/S.T. No. 31 of 2018.
The appellant must surrender before the learned trial Court on or before 11.02.2022.
Let the case be listed on 16.02.2022 under the heading “For Orders†by which time learned counsel for the appellant must file an affidavit along
with a copy of the surrender certificate showing that the appellant has complied the order passed by this Court.
Accordingly, I.A. No. 613 of 2022 stands allowed and disposed of.
Let a copy of this order be sent through FAX to the concerned Court immediately.