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Judgment
20 paragraphs · 286 wordsSashikanta Mishra, J
I.A. No.203 of 2022
This matter is taken up through hybrid mode.
Heard Mr. S.K.Dash, learned counsel for the Petitioner and Mr. P.K.Maharaj, learned Addl. Standing Counsel for the State.
The present I.A. has been filed seeking interim bail on the ground of death of the father of the Petitioner on 31st January, 2022. It is submitted that
the Petitioner may be granted interim bail to enable him to perform the rituals connected to the death of his father.
Learned Addl. Standing Counsel fairly submits that having regard to the ground on which the prayer for interim bail is made, the Court may pass
appropriate orders.
Having considered the submissions made and the ground on which the prayer for interim bail is made, I am inclined to allow the same. Let the
Petitioner be released on interim bail for a period of two weeks from the date of his release on such terms and conditions as may be fixed by the court
in seisin over the matter in G.R. Case No.16/2022 arising out of Khordha Model P.S. Case No.5/2022 including the condition that he shall not misuse
the liberty granted to him.
After expiry of the aforesaid period of two weeks, 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 in course of the day.
BLAPL No.1001 of 2022
 List this matter on 3rd March, 2022. Learned Addl. Standing Counsel for the State shall obtain the case diary in the mean time for perusal of the
Court.
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