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Judgment
Dr. Sanjeeb K Panigrahi, J
This matter is takenup through hybrid arrangement
The present interim application has been filed by the Appellant seeking his release on interim bail on the ground that, due to an accident, his right leg was fractured and an iron rod was implanted in the said leg. Due to his judicial custody, the said rod could not be removed, as a result of which the Appellant’s leg has become infected and he is suffering from severe pain. Copies of the medical reports and prescriptions have been annexed to this I.A.
Heard.
Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application and on the humanitarian ground, this Court is inclined to release the Appellant on interim bail for a period of one (1) month from the date of his actual release and the Appellant shall surrender before the learned trial Court immediatelyon expiry of the said period.
For the above period, let the Appellant be released on interim bail in connection with Spl. (POCSO) Case No.62 of 2016/FTSC Trial No.99 of 2021, pending in the Court of learned Ad-hoc Addl. Sessions Judge (FTSC), Bhadrak on furnishing bail bond of Rs.20,000/-(rupees twenty thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter and with further terms and conditions as the learned Court may deem just and proper including the condition that he shall not indulge in any criminal activity while on interim bail.
Violation of any of the terms and conditions shall entail cancellationof interim bail.
Accordingly, the I.A. is disposed of.
Issue urgent certified copy of this order in course of the day as per Rules.
CRLA No.664 of 2025
List this matter on 29th April, 2026 for final hearing.
The Registry shall prepare the paper book in the meantime.
Learned counsel for the Appellant shall file the surrender certificate of the Appellant by the next date.