Prasant Naik And Another vs State Of Odisha

I.A. No.880 of 2023

This matter is taken up through hybrid mode.

Heard Ms. B. Mohanty, learned counsel appearing for the applicant on instruction of Mr. P.K. Sahoo, learned counsel and also heard Ms. S. Patnaik, learned Additional Government Advocate appearing for the State.

By the order dated 21.02.2023, we allowed the applicant, namely, Pranabandhu Naik interim bail for a period of two months from the date of his release with a direction that before expiry of two months, he shall surrender before court of the Additional Sessions Judge, Dhenkanal.

Ms. Mohanty, learned counsel has submitted that the applicant comes of a very poor family and he could not mobilize the required finance for treatment of his wife. His wife has been treated in the SCB Medical College and Hospital, Cuttack and advised to follow a protocol of treatment, for which the applicant is required to stand by his wife. A copy of the medical certificate, which has been issued by the Assistant Professor of Nephrology, SCB, Medical College and Hospital, Cuttack, has been placed for our perusal.

Having regard to the exigency as shown by the applicant, we extend the period of bail by another one month w.e.f. 03.05.2023 on the same terms and conditions. For taking the benefit of the said bail for extended period, no fresh bail bond is required to be filed. But the applicant shall file a personal bond in the Court of the Additional Sessions Judge, Dhenkanal that he would surrender before expiry of the extended period in the manner as reflected in the order dated 21.02.2023.

Ms. Patnaik, learned Additional Government Advocate has not raised any serious objection.

It is made absolutely clear that, no further extension would be provided. Further prayer for bail will only be considered after the surrender certificate is placed in the proceeding.

In terms of the above, this application stands allowed and disposed of.

Urgent certified copy of this order be granted as per rules.

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