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Judgment
24 paragraphs · 421 words A.K. Mohapatra, J
This matter is taken up through Video Conferencing Mode.
Heard learned counsel for the Parties.
This is an application for interim bail on the ground that the marriage of the daughter of the Petitioner has been fixed to 06.02.2022.
It is submitted by learned counsel for the Petitioner that the marriage of the daughter of the Petitioner has been fixed to 06.02.22 for which the
presence of the petitioner is necessary for the said purpose. It is also submitted that the Petitioner is in custody since 21.12.2021. Further, he submits
that the Petitioner may be released on interim bail for a period of two weeks.
The Petitioner is an accused in C.T. Case No.6889 of 2021 pending in the court of learned S.D.J.M., Bhubaneswar of for the offences punishable
under Sections 341/376-D/506/34, I.P.C.
Learned Additional Standing Counsel on instruction submits that it is fact that the marriage of the daughter of the Petitioner is going to take place on
06.02.2022 and he has no objection, if the Petitioner is released on interim bail for a short duration.
Having heard learned counsel for the parties and considering the purpose of the interim bail, it is directed that let the Petitioner be released on
interim bail for a period of two weeks by furnishing a bail bond of Rs.30,000/- (rupees thirty thousand) with one local solvent surety for the like amount
to the satisfaction of the learned court in seisin over the matter subject to conditions that the Petitioner shall not be involved in any offence of similar
nature, he shall not tamper with the prosecution evidence or try to threaten or influence the witnesses in any manner whatsoever, further he shall not
misutilize his liberty while he is released on interim bail and he shall surrender before the learned court below on or before 21st February, 2022
positively.
It is open for the court in seisin over the matter to impose other conditions as may deem just and proper.
The I.A. is disposed of accordingly.
As the restrictions due to resurgence of COVID -19 situation are continuing, learned counsel for the parties may utilize a print out 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 and Office Order dated 7th
January, 2022.
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