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Judgment
12 paragraphs · 244 wordsDeepak Roshan, J
I.A. No. 8323 of 2023
1.Heard learned counsel for the parties.
The instant interlocutory application has been preferred by the petitioner for grant of provisional bail for specified period to attend the Shradh Ceremony of his father-Jagdish Kumar Paul who died on 07.09.2023 during pendency of this case.
Learned counsel for the petitioner submits that the father of the petitioner has died on 07.09.2023 and last rites and ritual are going on and he is the only son of his deceased father who has to do the rituals.
Learned A.P.P. does not have any objection.
Having regard to the submissions made by the parties and also after going through the averments made in the interlocutory application, I am inclined to enlarge the petitioner on provisional bail for a period of 12 days from today. Accordingly, the petitioner is directed to be released on provisional bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Additional Judicial Commissioner-IV-cum-Special Judge, POCSO, Ranchi, in connection with Jagarnathpur, P.S. Case No. 235 of 2023
It is made clear that the petitioner shall surrender before the court below on 26.09.2023 positively.
With the aforesaid direction the instant interlocutory application stands disposed of.
B.A. No. 7926 of 2023
Let this case be listed on 11.10.2023.
In the meantime, learned Addl. P.P. is directed to file counter-affidavit.