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Judgment
I.A. No.12 of 2021
Pursuant to the order passed by this Court on 11th December, 2021 a report has been sent by Officer-in-Charge (OIC), Oupada Police Station on 15th December, 2021 verifying that no criminal activity has been detected and the Appellant has maintained an honest livelihood and a normal life in the locality.
It is mentioned that none of the people in the locality has any personal grudge against the Appellant. Mrs. Saswata Patnaik, learned Additional Government Advocate further informs the Court on instructions that the Appellant has completed more than seven years in custody.
In that view of the matter, in continuation of the orders dated 5th March, 2021 and 11th December, 2021 and noting the fact that the present appeal is unlikely to be heard in the near future, the Court directs that during pendency of the present appeal the Appellant be enlarged on bail subject to satisfaction of the trial Court.
The I.A. disposed of.
I.A. No.92 of 2015
The fine amount imposed against the Appellant by the trial Court shall remain stayed till disposal of the present appeal.
The I.A. is disposed of.
An urgent certified copy of this order be issued as per rules.
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