Padman Mahanandia vs State Of Orissa And Another

S.K. Panigrahi, J

I.A. No.796 of 2021.

This matter is taken up by video conferencing mode.

Heard, learned counsel for the petitioner and learned counsel for the State.

Learned counsel for the petitioner has filed this Interlocutory Application for releasing the petitioner on interim bail.

The petitioner is an accused in S.T.Case No.26 of 2017 arising out of Hemgir P.S.Case No.127 of 2016 corresponding to G.R.Case No.848 of 2016

pending in the court of the learned District & Sessions Judge, Sundargarh.

Learned counsel for the petitioner submits the 1st daughter, namely Bishnupriya Mahanandia, aged about 10 years is suffering from traumatic

contras. Accordingly, when they contacted with the Eye Specialist in the Sundargarh Hospital, the concerned doctors referred the patient to L.V.

Prasad Eye Institute which is in Patia, Bhubaneswar for her treatment. Therefore, he prays for two months time for interim bail to attend the medical

treatment of his 1st daughter.

Learned counsel for the State submits that the fact of such medical treatment of the petitioner’s 1st daughter has been messaged by the

Investigating Officer to him.

Considering the above facts and circumstances, the prayer for interim bail of the petitioner is allowed for a period of 45 days from the date of his

release by the learned District and Sessions Judge, Sundargarh in S.T. No.26 of 2017 on such terms and conditions as deemed fit and proper including

the condition that he shall not misuse the liberty granted to him during the said interim bail.

8 Violation of any of the conditions shall entail cancellation of the interim bail.

It is made clear that the petitioner shall surrender before the court below on or before completion of the said interim period.

The I.A. is accordingly disposed of.

Urgent certified copy of the order be issued on proper application..

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