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Judgment
15 paragraphs · 206 wordsSashikanta Mishra, J
I.A. No. 146 of 2022
This matter is taken up through hybrid mode.
It is submitted that the petitioner who had sustained a gun-shot injury has a bullet still lodged in his thigh which requires to be removed. However,
proper facilities for such surgery are not available at Burla and therefore it is prayed that he may be released on interim bail to enable him to be
treated at other specialized hospitals at Cuttack or Bhubaneswar.
Learned Additional Standing Counsel for the State fairly submits that having regard to the grounds on which the payer for interim bail is made, the
Court may pass appropriate order.
Considering the submissions made and the grounds on which the petitioner seeks interim bail, I am inclined to allow the same. Let the petitioner be
released on interim bail for a period of six weeks from the date of his actual release.
After expiry of the aforesaid period of six weeks, the petitioner shall surrender before the court in seisin over the matter, failing which appropriate
warrant may be issued for his production.
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application.
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