Raju @ Raj Kishore Bhol vs State Of Odisha

 I.A. No.732 of 2021 in CRLA No.142 of 2020 &  I.A. No.725 of 2020 in CRLA No.249 of 2020

The present appellants are both brothers. The prayer in both the applications for interim bail is on account of the death of their mother.

Counsel for State confirms that their mother died on 11th August, 2021. In that view of the matter it is sufficient that one of two brothers is present

for the rituals.

Counsel for the informant points out that both the Appellants are considered to be hardcore criminals and therefore stringent conditions may be

imposed while releasing one of them on interim bail for a limited period.

Mr. Dayananda Mohapatra, on the other hand states that his client, i.e. Raju @ Raj Kishore Bhol who is the elder of the two brothers was earlier

released on interim bail for his daughter’s marriage and did not violate the conditions.

Taking into account all of the above submissions, I.A. filed by appellant Raju @ Raj Kishore Bhol being I.A. No.732 of 2021 is allowed by directing

that he be released on interim bail for a period of seven days from the date of his release subject to condition that he shall not in any manner try and

contact the informant or anyone related to him directly or indirectly and shall promptly surrender on expiry of the interim bail period and suubject to

further conditions deemed fit by the trial court. The surrender certificate shall be placed before this Court immediately thereafter.

I.A. No.725 of 2021 filed by appellant Ganga @ Gangadhar Bhol is dismissed.

An urgent certified copy of this order be issued in course of the day, as per rules..

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