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Judgment
11 paragraphs · 278 wordsSashikanta Mishra, J
I.A. NO.473 OF 2023
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
Learned State counsel has obtained instructions that the medical document enclosed to the I.A. is genuine. The present I.A. has been filed seeking interim bail on the ground that the father of the Petitioner is suffering from serious neurological problems and has been advised specialized treatment. It is submitted that there is no one to attend to the Petitioner’s father as also to arrange for the required treatment. Certain medical documents have been enclosed to the bail application.
Learned Addl. Standing Counsel for the State submits that having regard to the ground on which the prayer for interim bail is made, the Court may pass appropriate orders.
Having considered the submissions made and the ground on which the prayer for interim bail is made, I am inclined to allow the same. Let the Petitioner be released on interim bail for a period of two months from the date of his actual release on such terms and conditions as may be fixed by the Court in seisin over the matter in C.T. Case No.39/2022 arising out of Kalimela P.S. Case No.299/2021 including the condition that he shall not misuse the liberty granted to him.
After expiry of the aforesaid period of two months, the Petitioner shall surrender before the Court in seisin over the matter, failing which appropriate warrant may be issued for his production
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application.
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