Gangadhar Pandka vs State Of Odisha

V. Narasingh, J

I.A. No.315 of 2023

Heard learned counsel for the petitioner and learned counsel for the State.

This I.A. has been filed seeking for interim release of the petitioner in connection with T.R. No.18/03 of 2019-21 pending in the file of the learned 1st Additional Sessions Judge-cum-Special Judge, Sambalpur, arising out of Rengali P.S. Case No.93 of 2019.

Learned counsel for the petitioner has placed on record the order sheet of the learned Court in seisin, which indicates that eight prosecution witnesses have been examined out of twenty two cited and case at hand is now posted to 27.04.2023.

It is submitted by the learned counsel for the petitioner that the petitioner is in custody since 22.06.2019.

It is apt to note here that by order dated 09.12.2021, this Court in I.A. No.30 of 2020, in the earlier bail application of the petitioner i.e. BLAPL No.7860 of 2019, directed for interim release of the petitioner for a period of two months and the petitioner had surrendered by the due date.

On going through the recitals in the present I.A., which refers to the illness of the petitioner’s father aged about 74 years, this Court on humanitarian grounds directs the petitioner to be released on interim bail till 21.06.2023. Learned Court in seisin shall fix the terms.

It is needless to state that on expiry of the interim bail period, the petitioner shall surrender on 22.06.2023.

Additionally, it is directed that during the period of interim bail, the petitioner shall appear before the learned trial Court on the date fixed and shall appear before the jurisdictional police station once every week on such date and time as fixed by the learned Court in seisin. Any violation shall entail cancellation of interim bail.

Accordingly, the I.A. stands disposed of.

Urgent certified copy of this order be granted as per rules.

BLAPL No.12331 of 2022

List this matter on 26.06.2023.

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