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Judgment
9 paragraphs · 245 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 07.02.2021 in connection with Binjharpur P.S. Case No.306 of 2020 corresponding to C.T. (Sess.) Case No.34 of 2021 pending in the Court of learned District and Sessions Judge, Jajpur for the alleged commission of offence under Section 302 of IPC.
The petitioner was granted interim bail for a period of three months as per order passed by this Court in BLAPL No. 5026 of 2023. It is submitted that the petitioner surrendered to custody in time and there is no allegation of misuse of liberty. It is further submitted that only one more witness since the date of grant of previous order by this Court has been examined. In view of the delay in conclusion of trial, the petitioner is being harassed and therefore, he may at least be released on interim bail in order to look after his family issues.
Considering the submissions, the bail application is disposed of directing the Court below to release the petitioner on interim bail for a period of six weeks from the date of his actual release on such terms and conditions as he may deem fit and proper to impose.
It is made clear that no further extension shall be granted.
Issue urgent certified copy as per Rules.
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