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Judgment
15 paragraphs · 215 wordsB. P. Routray, J
I.A.No.619 of 2021
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner has prayed to release him on interim bail on the ground of illness of his mother.
Mr.Das, learned Additional Standing Counsel for the State, on instructions, submits that mother of the Petitioner is bed-ridden and suffering from
various old diseases.
Considering the submissions of the learned counsel for the parties, it is directed that the Petitioner be released on interim bail by the learned
Additional Sessions Judge, Chatrapur, Ganjam in S.T.Case No.07 of 2020 arising out of Chamakhandi P.S.Case Case No.07 of 2019 for a period of
twenty one days from the date of his release on such terms and conditions as the learned Additional Sessions Judge may deem fit and proper,
including the condition that the Petitioner shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with
the facts of the case from disclosing such facts before the court or tamper with the evidence. It is made clear that the Petitioner shall surrender
before the court below on or before 21st September, 2021.
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application.
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