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Judgment
16 paragraphs · 234 wordsS. K. Panigrahi, J
This matter is taken up by video conferencing mode.
Heard, learned counsel for the parities.
This Interlocutory Application has been filed by the petitioner for modification of order dated 10.06.2021 passed by this Court to reduce the cash
security amount imposed by it.
4 Learned counsel for the petitioner submits that due to poor financial condition, the petitioner has not deposited the cash security of 20,000. He
further submits to reduce the said cash security to 5000 without prejudice to his defence and the amount shall be kept in fixed deposit in any
nationalized bank renewing from time to time.
Considering the submission made, this Court is hereby inclined to modify the order dated 10.06.2021 by reducing the cash security of 20,000 to 5000
and the said amount be deposited in the form of Demand Draft within 10 days from the date of his release on bail in the aforesaid case.
The rest part of the said order dated 10.06.2021 shall remain intact.
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.4798, dated 15th April, 2021.
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