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Judgment
23 paragraphs · 362 wordsSavitri Ratho, J
 I.A. No.230 of 2022 & BLAPL No.5450 of 2021
This matter is taken up by hybrid mode.
Though this matter was mentioned on 10.02.2022, as the father of the petitioner died on 04.02.2022 and the memo had been allowed to list the same to
today (11.02.2022). But as the matter was not listed, it was mentioned by the learned counsel for the petitioner today in the first hour and the same
has been listed through Special Notice.
The aforesaid I.A. has been filed by the petitioner for releasing him on interim bail for performing the Sudhikriya of his father, Sri Kripal Singh who
has died on 04.02.2022. Copy of the petition has been served on learned State Counsel yesterday, i.e., on 10.02.2022. Copy of the death certificate
has been filed alongwith this I.A. for interim bail which indicates that Shri Kripal Singh, son of Harbans Singh has died on 04.02.2022 at Bargarh.
As the 10th day ceremony of the father of the petitioner will be held on 14.02.2022, there is no time to direct the learned Addl. Government Advocate
to obtain instructions. Therefore while directing for release of the petitioner- Kamaljit Singh on interim bail for a period of two weeks from today to
enable him to perform the obsequies of his late father in connection with EOW Bhubaneswar P.S. Case No.07 of 2021 corresponding to C.T. Case
No.424 of 2021 pending in the court of learned S.D.J.M., Bargarh on such terms and conditions as the learned court below may deem fit and proper
including the following conditions:
(i) He shall not indulge in any criminal activity while on bail.
(ii) He shall surrender before the learned court below on or before 28.02.2022.
(iii) He shall not try to tamper with evidence or influence prosecution witnesses.
It is further directed that the learned S.D.J.M., Bargarh shall release the petitioner on interim bail after satisfying himself through the local police that
the father of the petitioner-Kripal Singh has died on 04.02.2022.
Violation of any condition will entail in cancellation of interim bail.
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application.
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