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Judgment
14 paragraphs · 384 wordsDr.Sanjeeb K Panigrahi, J
This matter is takenup through hybrid arrangement
This interim application has been filed by the Appellant on the ground that his elder mother, named, Amulya Dei, died on 05.03.2026 and since she has no son, the presence of the Appellant beside her is highly necessary for attending the post-funeral ceremonies. A copy of the certificate issued by the Sarpanch of Sagarguan G.P. regarding death of Appellant’s elder mother has been annexed to the I.A. as Annexure-A/1.
Heard.
Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application and on the humanitarian ground, this Court is inclined to release the Appellant on interim bail for a period of one (1) month from the date of his actual release and the Appellant shall surrender before the learned trial Court immediatelyon expiry of the said period.
For the above period, let the Appellant be released on interim bail in connection with T.R. Case No.545 of 2023, arising out of Bolagarh P.S. Case No.260 of 2023, pending in the Court of learned Special Judge (POCSO)-cum-Addl. Sessions Judge, Bhubaneswar on furnishing bail bond of Rs.20,000/-(rupees twenty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter and with further terms and conditions as the learned Court may deem just and proper including the condition that he shall appear before the I.I.C. of the concerned Police Station once in a week in between 9:00 a.m. to 11:00 a.m. to mark his presence and that he shall not indulge in any criminal activity while on interim bail.
Violation of any of the terms and conditions shall entail cancellationof interim bail.
Accordingly, the I.A. is disposed of.
Issue urgent certified copy of this order in course of the day as per Rules.
CRLA No.1180 of 2024
List this matter on 27th April, 2026 for final hearing.
The Registry shall prepare the paper book in the meantime.
The names of earlier engaged counsel Mr. Amitav Tripathy and his associates shall not be reflected in the cause list henceforth.
Learned counsel for the Appellant shall file the surrender certificate of the Appellant by the next date.