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Judgment
11 paragraphs · 200 wordsS. K. Panigrahi, J
I. A. No. 870 of 2021
This matter is taken up by video conferencing mode.
Learned counsel for the Appellant has filed this Interlocutory Application for extension of the interim bail period.
Learned counsel for the Appellant submitted that the wife of the Appellant has been suffering from gynac problems. A tumor has developed in the ovaries of the Appellant and she needs immediate medical intervention. The Appellant is the only member in the family to take care of her. Hence, learned counsel prays for extension of the said interim bail for a period of another 30 days.
Considering the above facts and circumstances, the interim bail period granted to the Appellant stands extended till 18.10.2021 with the conditions that he shall surrender before the court below on or before 18.10.2021 and shall not mis-utilize the liberty granted to him.
Violation of any of the conditions shall entail cancellation of the interim bail.
The I.A. is accordingly disposed of.
List this matter immediately after surrender of the petitioner before the court below.
Urgent certified copy of this order be granted on proper application in course of day.
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