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Judgment
16 paragraphs · 222 wordsHeard on I.A. No. 01/2021, application for grant of interim bail.
The applicant has been arrested in connection with Crime No. 35/2020 for an alleged offence punishable under Sections 120-B, 419, 420, 467, 468 &
471 of the IPC.
Learned counsel for the applicant submitted that father of the applicant namely Adhir Ranjan Das has died on 11.05.2021 due to the Pandemic disease
Covid-19. The applicant has to perform last rituals of his father, therefore, in the interest of justice, applicant may be granted interim bail. The
applicant has filed his father's death certificate.
Conversely, learned State counsel opposes the interim bail of the applicant.
I have heard learned counsel for the parties. Considering the facts and circumstances of the case, I am inclined to release the applicant on temporary
bail.
Accordingly, I.A. No.1/2020 is allowed.
It is directed that the applicant shall be released on temporary bail for a period of one month, on his furnishing a personal bond in sum of Rs. 50,000/-
with one surety in like sum to the satisfaction of the concerned trial Court. The applicant shall positively surrender himself before the concerned trial
Court on 11.06.2021 by 11.00 AM.
Certified copy today itself.
List this case for final hearing in its chronological order.
In the meanwhile, counsel for the applicant is directed to remove the default.