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Judgment
14 paragraphs · 223 wordsS.K. Sahoo, J
I.A. No. 390 of 2023
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This is an application for extension of the interim bail order dated 10.02.2023 passed in I.A. No.2311 of 2022.
It appears that by order dated 10.02.2023 passed in I.A. No.2311 of 2022, the petitioner was granted interim bail for a period of one month.
In this application, grounds have been taken that the illness of the father of the petitioner is continuing and he is completely bed-ridden and the presence of the petitioner is very much essential and some medical documents and photographs have been filed along with the interim application.
Mr. Panda, learned counsel for the petitioner submitted that during the interim bail period, the petitioner is appearing before the learned trial Court on the date fixed and he has not misutilized his liberty.
Learned counsel for the State, who has received a copy of the interim application, seeks some time to obtain instruction on the interim application.
List this matter on 21st March 2023.
Instruction shall be obtained in the meantime.
The interim order dated 10.02.2023 passed in I.A.No.2311 of 2022 is extended till the next date.
Let the Registrar (Judicial) communicate the order to the Court concerned in course of the day.
Issue urgent certified copy as per Rules.
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