Prafulla Kumar Sarangi vs State of Odisha

S.K. Panigrahi, J

I.A. No.1115 of 2021

This matter is taken up through hybrid arrangement.

Heard learned counsel for the parties.

The Petitioner, in this Interim Application, prays for extension of interim bail granted vide order dated 07.07.2021 passed in BLAPL No.3495 of 2021.

It appears that the interim was bail granted vide the aforesaid order and was again extended for another period of two months with the conditions as stipulated in the original order.

Learned counsel for the Petitioner submits that the extended interim bail period is going to be expired on 13.11.2021. He further submits that the petitioner is an old man of 63 years suffering from acute stage of diabetes with a chronic medical history of high blood pressure. He also submits he is under treatment due to serious multiple injuries on his left leg and spinal injury for which he needs assistance to attend to his personal needs and daily chores. Even the treating Doctor advised the Petitioner to use CPAP (Oxygen Machine) as he is suffering from severe OSA. He further submits that due to prostate problem and severe pain in the lower abdomen, the Petitioner was advised for ultrasound and ultrasound was done on 22.08.2021 and it was found that there is Enlarged Prostate, Significant Postvoid Residual Urine. So, he seeks extension of interim bail period for a further period of two months for his better treatment.

Considering the submissions and the health condition of the Petitioner, prayer is allowed. The interim bail period granted to the Petitioner vide order dated 07.07.2021, which was extended vide order dated 30.09.2021, is extended for another period of two months with the conditions stipulated in the earlier order dated 07.07.2021. This order shall be read as a part of the original order.

Accordingly, the I.A. is disposed of.

Urgent certified copy of this order be granted on proper application.

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