Chandan Mallik @ Chandia Mallik vs State Of Odisha

S.K. Sahoo, J

I.A. No.737 of 2021

This matter is taken up through video conferencing mode.

Heard learned counsel for the petitioner and learned counsel for the State.

This is an application for interim bail on the ground that the mother of the petitioner namely Parbati Malik has expired on 14.07.2021 and the presence

of the petitioner is necessary to perform the obsequies ceremony.

Learned counsel for the State was asked to obtain instruction from the concerned police station about the averments taken in the interim bail

application. Mr. S.S. Mohapatra, learned counsel appearing for the State on instruction submitted that the averments taken in the interim application

are correct.

Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application, the documents

annexed to the application and instruction obtained by the learned counsel for the State, I am inclined to release the petitioner on interim bail. The

interim bail period of the petitioner shall start from 19.07.2021 and he will surrender before the learned trial Court positively on 02.08.2021.

Let the petitioner be released on interim bail for the aforesaid period in connection with Kuakhia P.S. Case No.04 of 2019 corresponding to C.T.

Special (POCSO) Case No. 03 of 2019 pending before the learned Additional Sessions Judge -cum- Special Judge, Jajpur on furnishing bail bond of

Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to his satisfaction with further terms and conditions as the

learned Court may deem just and proper. While on bail the petitioner shall not try to keep any contact with any of the prosecution witnesses and shall

not try to tamper with the evidence. Violation of any terms and conditions shall entail cancellation of interim bail.

I.A. is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available

in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s

Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.

List this matter on 06.08.2021. Learned counsel for the petitioner shall produce the surrender certificate on the next date.