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Judgment
1.Admit. LCR be requisitioned.
Paper books be prepared within eight weeks and supplied to the learned counsel for the parties. Thereafter the appeal be included in the list of final hearing matters.
I.A. No.1266 of 2022
It is acknowledged in the report submitted by the IIC, Rayagada PS that the Applicant’s wife is indeed suffering from an ailment for which she needs to an USG to be conducted of the abdomen/pelvis.
Learned counsel for the Applicant states that she is unable to do so because there is no male member of the family to accompany her.
In the circumstances, the Applicant/Appellant is directed to be released on interim bail for a period of three weeks beginning the date of his actual release subject to terms that will be fixed by the trial court. The surrender certificate should be placed on record immediately on the expiry of the interim bail period.
The I.A. is disposed of.
I.A.No.1031 of 2019
There shall be stay of fine realization in C.T. Case No.21(A)/2017 in the court of learned District & Sessions Judge Rayagada.
The I.A. is disposed of.
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