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Judgment
17 paragraphs · 223 wordsB. P. Routray, J
I.A. No.51 of 2022
1.  The matter is taken up through video conferencing mode.
Heard Mr. A.K. Das, learned counsel for the Petitioner and Mr. G. Rout, learned Additional Standing Counsel.
In this application the Petitioner has prayed for his release on interim bail on the ground that his mother-in-law died on 9th January, 2022 and he
requires to attend the obsequies being the only son-in-law.
After hearing learned State counsel, it is directed to release the Petitioner on interim bail in connection with Kasinagar P.S. Case No.120 of 2021
corresponding to G.R. Case No.115 of 2021 for a period of seven days from the date of his release on such terms and conditions as deemed just and
proper by the learned court in seisin over the matter.
It is made clear that the petitioner shall surrender himself before the court below on or before 31st January, 2022.
The I.A. is accordingly disposed of.
BLAPL No.11317 of 2021
7.  List on 7th February, 2022.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, in the manner prescribed vide Court’s Notice No.514 dated 7th January,
2022.
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