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Judgment
10 paragraphs · 209 wordsDr. S. Muralidhar, CJ
I.A. No. 1036 of 2022
This is an application at the instance of Petitioner seeking interim bail in connection with Machhakund P.S. Case No.75 of 2019 corresponding to TR Case No.37 of 2019 pending in the Court of learned Additional Sessions Judge-cum-Special Judge, Koraput.
Mr. P.K. Muduli, learned Additional Government Advocate has produced the written instructions confirming that the father of the Applicant is ill and bedridden and undergoing treatment at Sahid Laxman Nayak Medical College and Hospital, Koraput. The documents enclosed with this application are confirmed to be genuine.
In that view of the matter, the Petitioner is directed to be enlarged on interim bail for a period of three weeks from the date of his release subject to the satisfaction of and the terms and conditions to incorporated by the learned trial Court in the order.
The learned trial Court shall fix the date of surrender immediately after the expiry of the period of interim bail. The surrender certificate shall also be placed on record of this Court forthwith.
The I.A. is disposed of. An urgent certified copy of this order be issued as per rules.
BLAPL No. 5734 of 2022
List on 12th August, 2022.
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