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Judgment
14 paragraphs · 371 wordsS.S. Mishra, J
I.A. No. 183 of 2024
This is an application filed by the petitioner for interim bail on the ground for appearing in the +3 Final Year Arts 6th Semester Examination March, 2024.
The petitioner is an accused in connection with Khajuripada P.S. Case No.5 of 2024 corresponding to C.T. Case No.26 of 2024 for the offences under Sections 341/376/(2)(n)/506 of the I.P.C. pending in the Court of the learned S.D.J.M., Phulbani.
Heard learned counsel for the petitioner and learned counsel for the State.
Learned counsel for the petitioner submits that the petitioner is a student of +3 Final Year Arts and his 6th Semester Examination is scheduled to be held from 15.03.2024 to 23.03.2024. The petitioner is in custody since 11.01.2024. Therefore, the petitioner may be granted interim bail for a period of three months to appear in the +3 Final Year Examination.
Mr. Maharaj, learned Additional Government Advocate has verified the aforesaid fact and filed the written instruction received from the Principal, Panchayat Degree College, Phiringia, which reads as under:
“With reference to the subject cited above, I would like to draw your kind attention to the fact that the student by name Rajat Ranjan Pradhan, bearing Roll No.PC2110727/Regd. No.-17350/2020 appear in +3 Final Year Arts 6th Semester Examination March, 2024 & examination will be held on 15.03.2024, 18.03.2024, 20.03.2024, 22.03.2024 & 23.03.2024 in Panchayat Degree College, Phiringia examination centre.”
The written instruction is taken on record.
Considering the aforementioned facts and the submissions made at the bar, I am inclined to enlarge the petitioner on interim bail for a period of 25 (twenty five) days from the date of his release.
The petitioner be released on interim bail on furnishing bail bond of Rs.50,000/-(rupees fifty thousand) with one local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter including the condition that the petitioner shall not leave the jurisdiction of the concerned police station. After completion of the interim bail period, the petitioner shall surrender before the Court below.
Violation of any of the conditions shall entail cancellation of the interim bail.
The I.A. stands disposed of.
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