Kedar Majhi vs State Of Odisha

A.K. Mohapatra, J

I.A. No.796 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 his release on interim bail.

Learned counsel for the Petitioner submitted that the wife of the Petitioner is in advance stage of her pregnancy and the expected date of delivery as per the treating physician is 24.07.2024. He further submitted that the presence of the Petitioner with his wife is highly required in this stage, as there is no other male member in the family and no one to look after his wife as she stay alone. He further contended that earlier the Petitioner was released on interim bail by the trial court and he has surrendered before the court below in due time.

Learned counsel for the State, on the other hand, submitted that in the event this Court is inclined to release the Petitioner on interim bail, then stringent conditions be imposed on him.

Considering the submissions made by the learned counsels appearing for the respective parties and the grounds taken in the interlocutory application, this Court directs that the Petitioner be released on interim bail for a period of four weeks from the date of his actual release in C.T. Case No.221 of 2023 of the court of learned J.M.F.C., Tigiria on such terms and conditions as the trial court may deem it just and proper.

It is further 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.6796 of 2024

List this matter in the week commencing 27th August, 2024. Surrender certificate be filed by the next date positively.

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