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Judgment
11 paragraphs · 252 wordsS.K. Panigrahi, J
I.A. No.650 of 2021
1.This matter is taken up by hybrid mode.
This is an application for extension of period of interim bail granted to the petitioner.
Heard.
It is submitted that the petitioner who is an accused in C.T. Case No.34 of 2020 arising out of Phiringia P.S. Case No. 49 of 2020 pending in the court of learned District and Sessions Judge-cum- Special Judge, Phulbani, Kandhamal for commission of offence under Sections 20(b(ii)(C) and 25 and 29 of the NDPS Act was granted with interim bail for a period of forty five days to remain present during treatment of his mother with a direction to surrender before the concerned court after completion of the aforesaid period including the condition that the petitioner shall not misutilize his liberty in any manner whatsoever.
It is further submitted that the health condition of the mother of the petitioner is being deteriorated day by day, for which the petitioner wants three months of time to arrange money for the treatment of his mother. It is further submitted that the period of interim bail granted to the petitioner is going to be expired today.
Considering the submissions and the circumstances, the period of interim bail granted to the petitioner is extended for another period of fifteen days hence with the conditions as stipulated earlier.
Accordingly, the I.A is disposed of.
Issue urgent certified copy of the order in course of day as per Rules.
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