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Judgment
11 paragraphs · 333 wordsS.K. Sahoo, J
I.A. No. 695 of 2022
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This is an application for interim bail on the ground that the petitioner has to appear at the 2nd Mid-semester Examination, 2022 for UG first year Science (2021) admitted batch regular and back and an affidavit to that effect has been filed by the mother of the petitioner.
Learned counsel for the State was asked to obtain instruction on this application as per order dated 13.05.2022.
Today, learned counsel for the State submits that he has not yet obtained any instruction.
Since the examination is supposed to commence from tomorrow (18.05.2022), I am inclined to release the petitioner on interim bail, which shall start from today and the petitioner shall surrender before the learned trial Court on 30th May 2022.
The learned Court in seisin over the matter shall release the petitioner on interim bail for the aforesaid period in connection with Rajgangpur P.S. Case No. 174 of 2020 corresponding to Special G.R. Case No. 107 of 2020 pending in the Court of learned Addl. Sessions Judge -cum- Presiding Officer, Children’s Court, Sundargarh on furnishing bail bond of Rs.50,000.00 (rupees fifty thousand) with two solvent local sureties each for the like amount to his satisfaction with further terms and conditions as the learned Court may deem just and proper including the conditions that while on interim bail, the petitioner shall not indulge in any criminal activities and shall not tamper with the prosecution evidence.
Accordingly, the I.A. is disposed of.
The order be communicated immediately by the Registrar (Judicial) through e-mail to the Court of learned Addl. Sessions Judge -cum- Presiding Officer, Children’s Court, Sundargarh and the Court concerned without awaiting the certified copy of the order can rely on the order of this Court forwarded by the Registrar (Judicial) of this Court and accept the bail bonds and direct release of the petitioner on interim bail in terms of the aforesaid order.
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