G. Satyam Subham Das vs State Of Orissa

A.K. Mohapatra, J

I.A. No.616 of 2023

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

Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Party.

This interlocutory application has been filed seeking release of the Petitioner on interim bail.

It is submitted by the learned counsel for the Petitioner that the Petitioner is a student of Saraswati Science Degree College and he is pursuing his 6th Semester of +3 Science Course in the aforesaid College. He further submitted that final examination has been notified by the Utkal University which will be held from 4th May 2023 to 20th May, 2023. Considering the fact that the Petitioner is a young boy and student pursuing his career, learned counsel for the Petitioner contended that the Petitioner be released on interim bail subject to terms and conditions so that he can appear in the University Examination that is going to be conducted starting from 4th May, 2023.

Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, although has no objection to release of the Petitioner on interim bail for the purpose of enabling him to appear in the examination, however, submits that stringent conditions be imposed so that the Petitioner does not indulge in similar offence while on bail.

Considering the submissions made by the learned counsel appearing for the parties and upon a careful examination of the materials placed before this Court including the Notification dated 17th April, 2023 of the Utkal University notifying the date and schedule of the examination, this Court in the interest of justice deems it proper to release the Petitioner on interim bail for a period of four weeks starting from date of his release by the Court in seisin over the matter in 2(a)C.C. Case No.75/2023. Further release of the Petitioner on interim bail shall also be subject to such terms and conditions as would be fixed by the learned Court in seisin over the matter.

It is further made clear that on expiry of interim bail period, the Petitioner shall surrender before the court below positively. In the event the date of surrender happens to be a holiday for the Court, then the Petitioner shall surrender on the next working day positively.

The I.A. is disposed of accordingly.

Urgent certified copy of this order be granted on proper application.

BLAPL No.4373 of 2023

List this matter in the week commencing 21st June, 2023. Surrender certificate be filed by the next date positively.

Case Diary and criminal antecedent of the Petitioner be obtained in the meanwhile.

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