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Judgment
A.K. Mohapatra, J
I.A. No.592 of 2024
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel appearing for the State-Opposite Party.
This interlocutory application has been filed by the Petitioner seeking her release on interim bail.
Learned counsel for the Petitioner submitted that the Petitioner is ailing and she has undergone a surgery recently and for her post-operative care, she requires attention of her family members. Pursuant to the order passed by this Court, a report has also been furnished by the Superintendent, District Jail, Jagatsinghpur on 20.05.2024.
On perusal of the report submitted by the Medical Officer, District Jail, Jagatsinghpur, it appears that the Petitioner had undergone a surgery on 09.05.2024 while she was in jail custody. The report further reveals that the UTP is conscious, oriented and without any fresh complaints and that she is currently under post-operative medications as advised by the doctors at SCB MCH, Cuttack.
Taking into consideration the aforesaid report and the health condition of the Petitioner, this Court directs that the Petitioner be released on interim bail for a period of four weeks starting from the date of release from judicial custody in the G.R. Case No.132 of 2024 on furnishing bail bond of Rs.30,000/-(Rupees thirty thousand) with two local solvent sureties each for the like amount to the satisfaction of the Court in seisin over the matter. The release of the Petitioner on interim bail shall also be such terms and conditions as would be fixed by the Court in seisin over the matter.
It is further made clear that the release of the Petitioner on interim bail for the purpose of post-operative care of the Petitioner by her family members.
It is also made clear that on expiry of interim bail period, the Petitioner shall surrender before the court below positively.
The I.A. is disposed of accordingly.
Urgent certified copy of this order be granted on proper application.
BLAPL No.3008 of 2024
List this matter in the week commencing 1st July, 2024. Surrender certificate be filed by the next date positively.