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Judgment
12 paragraphs · 253 wordsS.K. Panigrahi, J
BLAPL NO.7112 OF 2020 & I.A. NO.985 OF 2021
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Heard learned counsel for the petitioners and learned counsel for thhe State.
Learned counsel for the petitioner no.2 has filed an Interlocutory Application for extension of interim bail for a period two months.
Learned coounsel for the petitioners submits that the petitioner no.2 is suffering from kidney disease and is now being treeated at Christian Hospital, Nabarrangpur. The doctor has advised him for operation of kiddney and to that effect he has annexed the copies of the medical certificates. He further submits that there is no male member in the family to look after the petitionner no.2 and he prayys for extension of interim bail earlier granted by thhis Court on 30.07.2021.
Learned counsel for the State vehemently opposes the prayer for extension of interim bail.
Considerinng the above facts and circumstannces, the prayer for extension of interim bail period of the petitioner no.2 is allowed for a period of sixty daays from the date of prroduction of certified copy of this order.
Violation of any of the conditions shalll entail cancellation of the interim bail.
It is made clear that the petitioner no.2 shall surrender before the court below on or before completion of the said interim bail period.
The I.A. is accordingly disposed of.
Urgent certified copy of this order be graanted on proper appliccation in course of the day.