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Judgment
14 paragraphs · 260 wordsSashikanta Mishra, J
I.A. No.472 of 2023
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
The present I.A. has been filed for interim bail. Learned State counsel has obtained instructions that the mother of the Petitioner is in fact suffering from blood cancer and is treatment.
Taking into account such fact, I am inclined to take a lenient view in the matter. Let the Petitioner be released on interim bail for a period of one month from the date of his actual release on such terms and conditions as may be fixed by the court in seisin over the matter in T.R. Case No.47/2021 arising out of Semiliguda P.S. Case No.54/2021 including the following conditions;
(i) He shall furnish bond of Rs.1,00,000/-(Rupees One Lakh) with two solvent sureties one of whom shall be his family member.
(ii) He shall furnish his Mobile Number and other contact details in the Court below.
(iii) He shall intimate his whereabouts to the I.I.C. of Semiliguda P.S. over telephone every week.
(iv) In case of violation of any of the conditions, it shall be open to the prosecution to seek cancellation of the interim bail.
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 disposed of.
Urgent certified copy of this order be granted on proper application.
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