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Judgment
16 paragraphs · 248 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
As directed by this Court, on the last occasion, Mr. S.P. Sarangi, learned counsel for the petitioner submits, on instructions from the wife of the
client (petitioner) that he is ready and willing to settle the dispute amicably and for such purpose he may be released on interim bail for a reasonable
period to enable him to arrange the required funds. Mr. Sarangi, further submits that the petitioner shall pay a sum of Rs.5,50,000/- to the informant
within a week and thereafter, the rest amount in installments.
Mr. Nayak, learned counsel appearing for the informant submits that the petitioner may be asked to pay some more amount having regard to the
quantum of money involved, which is nearly Rs.60,00,000/-.
Having regard to the submissions as above, this Court is inclined to allow the prayer of the petitioner for grant of interim bail so as to prove his
bonafides. Let the petitioner be released on interim bail for a period of four weeks from the date of his actual release.
After expiry of the aforesaid period of four weeks, the petitioner shall surrender before the court in seisin over the matter, failing which appropriate
warrant may be issued for his production.
Considering the submissions made, both parties are directed to cooperate with each other to arrive at a mutually acceptable settlement, as early as
possible.
List this matter on 14.03.2022.
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