Bulu @ Dasharatha Sethi vs State Of Odisha

S.K. Sahoo, J

I.A. No.404 of 2022

This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for interim bail on the ground that the father of the appellant-petitioner has expired during the intervening night of 20/21.03.2022 and in order to perform the obsequies ceremony, the presence of the petitioner is very much necessary.

Learned counsel for the State after obtaining instruction from the Inspector in-charge of Khajuripada police station submitted that the averments taken in the interim application relating to the death of the father of the petitioner is correct.

Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application, the documents annexed thereto and instruction obtained by the learned counsel for the State, I am inclined to release the petitioner on interim bail. The interim bail period shall start from 23.03.2022 and the petitioner shall surrender before the learned trial Court on 11.04.2022.

For the aforesaid period, let the appellant-petitioner be released on interim bail on furnishing bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the Court in seisin over the matter with further terms and conditions as the learned Court may deem just and proper subject to condition that while on interim bail, the petitioner shall not indulge in any criminal activities in any manner.

Violation of any terms and conditions shall entail cancellation of interim bail.

I.A. is accordingly disposed of.

Urgent certified copy of this order be granted on proper application in course of the day.

CRLA No.942 of 2019

List this matter in the week commencing from 18.04.2022. Learned counsel for the appellant shall produce the surrender certificate of the appellant on the next date.

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