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Judgment
15 paragraphs · 234 wordsI.A. No.01 of 2022
This matter is taken up through hybrid mode.
Heard Mr. S.Mishra, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.
The present I.A. has been filed seeking interim bail on the ground of death of the father of the Petitioner. Copy of a certificate to such effect issued
by one Jharana Khuntia, Sarpanch, Manapur G.P. has been enclosed to the I.A., which mentions that the Petitioner’s father namely, Sukadev
Palei died on 2nd January, 2022 due to illness.
Learned Addl. Standing Counsel for the State submits, on instructions, that the fact is true.
Having regard to the above facts, let the Petitioner-Pitabas Palei be released on interim bail for a period of fifteen days from the date of his release
on such terms and conditions as may be fixed by the court in seisin over the matter in G.R. Case No.135/2021 arising out of Raghunathpur P.S. Case
No.142/2021 including the condition that he shall not misuse the liberty granted to him.
After expiry of the aforesaid period of fifteen days, the Petitioner- Pitabas Palei shall surrender before the court in seisin over the matter, failing
which appropriate warrant may be issued for his production
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application in course of the day.
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