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Judgment
S. K. Panigrahi, J
CRLA No.428 of 2021 & I.A.No.831 of 2021
This matter is taken up by video conferencing mode.
Heard learned counsel for the appellant-petitioner and learned counsel for the State.
3.Issue notice to respondent no.2- informant/victim. Learned counsel for the appellant-petitioner is directed to serve one extra copy of the brief on learned counsel for the State within one week to notify the informant/victim regarding hearing of the CRLA through the concerned Investigating Officer.
List this matter on 30.09.2021.
Learned counsel for the appellant-petitioner has filed this Interlocutory Application for release of the appellant-petitioner on interim bail.
Learned counsel for the appellant-petitioner submits that the mother of the appellant-petitioner has died on 04.09.2021 and to perform his obsequies ceremony, the presence of the appellant-petitioner is necessary. Hence, the appellant-petitioner has prayed for interim bail.
Considering the above facts and circumstances, the prayer for interim bail of the appellant-petitioner is allowed for a period of ten days from the date of his release by the learned Sessions Judge-cum-Special Judge, Kendrapara in T.R. Case No.86 of 2021 arising out of Marsaghai P.S. Case No.275 of 2021 on such terms and conditions as deemed fit and proper.
Violation of any of the conditions shall entail cancellation of the interim bail.
It is made clear that the appellant-petitioner shall surrender before the court below on or before completion of the said interim bail period.
The I.A. is accordingly disposed of.
This present order be uploaded on the Orissa High Court's website and be treated at par with the certified copy..
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