Pintu Pradhan vs State Of Odisha

A.K. Mohapatra, J

This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

Heard learned counsel for the Petitioner and learned counsel for the State. Perused the F.I.R. and other relevant documents as well as statements.

This is an application under Section 439 of the Criminal Procedure Code.

The Petitioner is an accused in Special N.D.P.S. Case No.39 of 2024 arising out of Boudh Town P.S. Case No. 110 of 2024 pending in the court of learned District and Sessions -cum- Special Judge, Boudh for commission of offence punishable under Section 20(b)(ii)(C) of N.D.P.S. Act.

Learned counsel for the Petitioner submitted that the Petitioner does not want to pray for regular bail, however, he wants to interim bail for a period of six weeks in medical ground.

Considering such ground, this Court is inclined to release the Petitioner on interim bail for a period of four weeks. Therefore, this Court directs that let the Petitioner be released on interim bail for a period of four weeks by furnishing a bail bond of Rs.30,000/-(Rupees Thirty Thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter subject to the condition that he shall surrender before the learned court below on completion of interim bail positively on or before 29.06.2024 without fail and surrender certificate be filed by the next date.

Release of the Petitioner shall be subject to condition that the Petitioner shall not misuse the liberty of the interim bail. It is open for the Court in seisin over the matter to impose any other conditions as may be deemed just and proper. Violation of any other conditions shall entail cancellation of the bail application.

List this matter in the week commencing 01.07.2024. Surrender Certificate of the Petitioner be filed positively on the said date.

……………………………