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Judgment
18 paragraphs · 329 wordsS. K. Sahoo, J
This matter is taken up through video conferencing Mode.
Heard learned counsel for the petitioners and learned counsel for the State.
This is an application for interim bail on the ground of death of the father of the petitioners.
Learned counsel for the State on instruction submitted that the averments taken in the interim application is correct.
Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application and the instruction
obtained by the learned counsel for the State, I am inclined to release the petitioners on interim bail. The interim bail period of the petitioners shall start
from 11.06.2021 and they will surrender before the learned trial Court positively on 21.06.2021.
Let the petitioners be released on interim bail for the aforesaid period in connection with Puri Town P.S. Case No.244 of 2020 corresponding to T.R.
No. 63 of 2021 pending before the learned Special Judge, Puri on furnishing bail bond of Rs.50,000/- (rupees fifty thousand) each with two local
solvent sureties each for the like amount to his satisfaction with further terms and conditions as the learned Court may deem just and proper. While on
bail the petitioners shall not try to keep any contact with any of the prosecution witnesses and shall not try to tamper with the evidence. Violation of
any terms and conditions shall entail cancellation of interim bail.
I.A. is accordingly disposed of.
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, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s
Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.
List this matter in the week commencing from 28.06.2021. Learned counsel for the petitioners shall produce the surrender certificate on the next date.