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Judgment
17 paragraphs · 249 wordsSashikanta Mishra, J
I.A. No. 76 of 2022
This matter is taken up through virtual mode.
This is an application for interim bail filed by the petitioner on the ground of death of his father.
It is submitted that the father of the petitioner expired on 16.01.2022 and therefore, he may be released to perform the obsequies and other rituals.
Learned Additional Standing Counsel for the State has obtained instructions to the effect that the submission made by petitioner are correct,
inasmuch as the petitioner’s father has in fact expired on 16.01.2022.
Having regard to the submissions as above, I am inclined to allow the prayer of the petitioner. Let the petitioner be released for a period of one
month from the date of his actual release.
After expiry of the aforesaid period of one month, the petitioner shall surrender before the court in seisin over the matter, failing which appropriate
warrant may be issued for his production.
The I.A. is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021, and Court’s Office Order circulated
vide Memo Nos. 514 and 515 dated 7th January, 2022.
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