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Judgment
5 paragraphs · 144 wordsM.S.Sahoo, J
Under Section 439 of Cr.P.C., the BLAPL has been filed by the petitioner, now in jail custody in connection with Titilagarh PS Case No.82 of 2024 corresponding to G.R. Case No.103 of 2024 pending in the court of the learned SDJM, Titilagarh for alleged commission of offences under Section 420/409/471/468 of the IPC.
Learned counsel for the petitioner has moved the I.A. No.621 of 2024 praying for interim bail. The copy of the I.A. has been served on the learned Additional Standing Counsel who shall obtain instruction from the jail authorities as well as the Doctor regarding the present health condition of the petitioner and the treatment administered to him, by the next date.
List in the week commencing 18.06.2024 before the assigned Bench/moved by the petitioner.
Learned Additional Standing Counsel shall also obtain up-to-date instruction/case diary/status of investigation.