Babul @ Chinmaya Mangaraj & Another vs State Of Odisha

V. Narasingh, J

I.A. No.443 of 2023

Heard learned counsel for the petitioners and learned counsel for the State.

This I.A. has been filed seeking for interim release of the petitioner No.1 (Babul @ Chinmaya Mangaraj) in connection with T.R. Case No.58 of 2023 pending in the Court of learned Sessions Judge, Bhubaneswar, arising out of Dhauli P.S. Case No.13 of 2023. Registry is requested to number this I.A.

Learned counsel for the petitioners, submits by way of memo certificate issued by the Institute of Business & Computer Studies, Faculty of Management Sciences, Siksha ‘O’ Anusandhan indicating that the petitioner No.1 (Babul @ Chinmaya Mangaraj) is a student of the said institution having Registration No.2261301257.

In Annexure-3, learned counsel for the petitioners has annexed the notice indicating the schedule of examination. On a perusal of the same, it is seen that the exam is scheduled to start on 20.03.2023 and will continue till 24.03.2023.

Considering that the petitioner No.1 (Babul @ Chinmaya Mangaraj) is a student prosecuting his studies and will lose an opportunity to appear in the Mid-sem Examination-2023 (MBA & MBA in HA), this Court on humanitarian grounds directs the petitioner No.1 (Babul @ Chinmaya Mangaraj) to be released on interim bail for a period of ten days till 27.03.2023 on production of authenticated copy of order of this Court.

Learned Court in seisin is called upon to act on the production of the authenticated copy of this order and fix the terms for release.

It is needless to state that on expiry of the interim bail period, the petitioner No.1 shall surrender on 28.03.2023.

Accordingly, the I.A. stands disposed of.

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