Bidesi Pradhan vs State Of Orissa

S. K. Panigrahi, J.

This matter is taken up by video conferencing mode.

2. This Interim application has been filed by the appellant-petitioner for interim bail.

3. The appellant-petitioner is an accused in connection with G.R. Case No.21 of 2020 (Special Act) arising out of Sheragada P.S. Case No.148 of

2020 pending in the court of learned Additional Sessions Judge-Cum-special Judge, Aska, Ganjam for commission of offence under Section 405/376 of

the Indian Penal Code read with Section 3(2)(v)(va) of SC & S.T. ( Prevention of Atrocities) Act.

4. Learned counsel for the appellant-petitioner submits that the father of the appellant has expired on 12.06.2021 and the appellant-petitioner could

not attend funeral ceremony of his deceased father. Hence, interim bail has been prayed for in order to enable him to perform the obsequies of his

father. Some documents have been filed as a proof about the factum of the death of the father of the appellant-petitioner. The said document is

accepted without any objection for the counsel for the State.

5. Considering the submissions and the circumstances, it is directed that the appellant-petitioner be released on interim bail for a period of three

weeks(twenty one days) from the date of his release on interim bail on some stringent terms and conditions as deemed just and proper by the learned

court in seisin over the matter and shall surrender before the said court on completion of the twenty one days with further condition that the appellant

petitioner shall not misutilize his liberty in any manner whatsoever.

6. Violation of the aforesaid condition, shall entail cancellation of the interim bail granted to the appellant-petitioner.

7. The I.A. is accordingly disposed of.

8. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the appellant-petitioner may utilize a soft copy of this order

available in the High Court’s website or print out thereof at par with certified copy in the manner prescribed, vide Court’s Notice No.4587,

dated 25th March 2020.