AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 264 wordsB. P. Routray, J
The matter is taken up through Hybrid mode.
Mr.Mohanty, learned counsel submits that despite the Petitioner is inside custody since 13th August 2021, charge has not been framed yet. It is further submitted that his father is admitted in the hospital and the Petitioner may be released on interim bail for some period to facilitate treatment of his father.
Considering the submissions, it is directed to release the Petitioner on interim bail in T.R. Case No.349 of 2021 corresponding to Sahidnagar P.S.Case No.315 of 2021 pending before the learned 5th Additional District and Sessions Judge, Bhubaneswar for a period of two months from the date of his release on such terms and conditions as the learned 5th Additional District and Sessions Judge, Bhubaneswar may deem fit and proper, including the conditions that the Petitioner shall furnish two sureties (with proper identity proof) out of which one shall be his relative and that, the Petitioner shall not be involved in any other offence while on interim bail and he shall attend the trial court on each date fixed.
It is made clear that the Petitioner shall surrender before the court below on or before 10th July, 2023, failing which learned court below shall take all necessary steps including issuance of NBW of arrest, to apprehend him.
The Trial Court is directed to submit a report with regard to the stage of trial before next date.
List on 10th July, 2023.
Urgent certified copy of this order be granted in course of the day.
……………………………