Dillip Kumar Pradhan vs State Of Odisha

A.K. Mohapatra, J

I.A. NO.1160 OF 2023

This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

It is submitted by learned counsel for the Petitioner that earlier the Petitioner was allowed to go on interim bail. Accordingly, the Petitioner was released in the meantime. The Petitioner had surrendered on 19.08.2023.

This Interlocutory Application has been filed seeking further release of the Petitioner on interim bail on the ground stated in the application.

Learned counsel for the State, on the other hand objected to release of the Petitioner on interim bail. However, he further submitted that in the event, this Court is inclined to release the Petitioner on Interim bail then the Petitioner be directed to surrender before on expiry of the interim bail positively.

Considering the submissions made by the learned counsel for the respective parties and keeping in view the ground taken in the interim application and further also taking into consideration the fact that the petitioner had surrendered in time, it is directed that let the Petitioner be released on interim bail further for a period of four weeks from the date of his release on furnishing bail bond of Rs.50,000/- (Rupees Fifty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned court in seisin over the matter. It is made clear that the release of the Petitioner shall be subject to the condition that the Petitioner shall not misutilise the liberty and shall not make any attempt to threaten, harass, influence or terrorise any of the prosecution witnesses or tamper with the prosecution evidence. He shall surrender before the court below on expiry of the interim bail period.

Further, the Petitioner be released on bail subject to the condition that he shall cooperate with early conclusion of the trial and shall appear before the trial court on each and every date fixed by the trial court without fail and shall not make any attempt to tamper with prosecution evidence and shall not also threaten, influence any of the prosecution witnesses while on bail.

BLAPL NO.1022 OF 2023

List this matter in the 1st week of November, 2023.

Urgent certified copy of this order be granted on proper application in course of the day.

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