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Judgment
6 paragraphs · 127 wordsI.A. No.861 of 2021
Mrs. S. Pattnaik, learned Additional Government Advocate on behalf of the State confirms that the first death anniversary of the Appellant's late father falls on 20th September, 2021.
In that view of the matter, it is directed that the Appellant shall be released on interim bail for a period of three weeks from the date of his release subject to the conditions incorporated by the learned trial Court.
The Applicant shall surrender immediately after the expiry of the period of interim bail. The surrender certificate shall also be placed on record of this Court thereafter forthwith.
The I.A. is disposed of.
An urgent certified copy of this order be issued as per rules in course of the day.