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Judgment
1.Admit. LCR be requisitioned.
Paper books be prepared within eight weeks and supplied to the learned counsel for the parties. Thereafter the appeal be included in the list of final hearing matters.
I.A. No.1339 of 2022
A report has been received from the IIC, Chendipada PS dated 8th September, 2022 that the wife of the Appellant is an advanced stage of pregnancy and her expected date of delivery is 24th October, 2022.
In that view of the matter, the Applicant/Appellant is directed to release on interim bail on 10th October, 2022 for a period of three weeks from the date of his release subject to terms that will be fixed by the trial court. The surrender certificate should be placed on record immediately on the expiry of the interim bail period.
The I.A. is disposed of.
I.A.No.1340 of 2022
There shall be stay of fine realization in Special (POCSO) Case No.08 of 2014 in the court of learned ad hoc Additional District & Sessions Judge (FTSC), Angul.
The I.A. is disposed of.
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