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Judgment
11 paragraphs · 262 wordsRongon Mukhopadhyay, J
Heard the parties.
Defect No. 9 (i), as pointed out by the office, is ignored.
The petitioner is an accused in connection with Seraikella P.S. Case No. 120 of 2020 arising out of Vigilance Case No. 5 of 2021.
An interlocutory application being I.A. (Cr.) No.6574 of 2021 has been preferred by the petitioner for grant of provisional bail to him in view of the fact that the marriage of the daughter of the petitioner has been fixed for 29.11.2021 and the ceremonies with respect to the said marriage has already commenced.
The marriage card has been brought on record from which it appears that the marriage has been fixed on 29.11.2021 and from 24.11.2021, the rituals with respect to the said marriage have started.
In view of the aforesaid facts, the petitioner, named above, is directed to be released on provisional bail for a period of one week starting from today (26.11.2021), on furnishing bail bond of Rs.10,000/- (Ten thousand only), with two sureties of the like amount each to the satisfaction of learned Special Judge, A.C.B., at Chaibasa in connection with Seraikella P.S. Case No. 120 of 2020 arising out of Vigilance Case No. 5 of 2021.
The petitioner must surrender before the learned court below on 4th December, 2021 and a surrender certificate must be filed by 6th December, 2021.
Let this case be listed on 7th December, 2021 under the heading For Orders.
I.A. (Cr.) No.6574 of 2021 stands disposed off.
Let a copy of the order be sent through Fax to the court concerned.