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Judgment
22 paragraphs · 347 wordsD.Dash, J
 I.A. NO.777 OF 2021
This matter is taken up through video conferencing mode.
2. This application has been filed for grant of interim bail to the Petitioners, who are in custody in connection with Remuna P.S. Case No.55 of 2021
corresponding to C.T. Case No.342 of 2021 pending on the file of the learned J.M.F.C.(R), Balasore running for the alleged commission of offence
under sections 341/294/325/354/506/34 of the IPC.
3. Learned counsel for the Petitioners submits that the mother of Petitioner No.1 and grandmother of Petitioner Nos.2 and 3 having expired on
17.07.2021, now they are required to remain present at home for performing the obsequies ceremony as also to make all necessary arrangements in
that regard. In this connection, he has invited the attention of this Court to the certificate given by the Sarpanch mf Mandarpur Grama Panchayat in
the District of Balasore. He therefore prays for grant of interim bail to the Petitioners.
4. Learned counsel for the State submits to have not received any instruction in the matter.
5. Considering the submissions made and further keeping in view the surrounding circumstances, it is directed that the Petitioners be released on
interim bail in the aforesaid case for a period of two weeks from the date of their actual release on such terms and conditions as the learned court in
seisin of the case deems just and proper with further conditions that they will appear in person in the said court on the date/s fixed during the period
and will positively surrender on expiry of the interim bail period.
The I.A. is accordingly disposed of.
 BLAPL NO.4737 OF 2021
1. List this matter on 16.08.2021.
2. 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.
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