Rakesh Sethi @ Raka vs State Of Odisha

S.K. Sahoo, J

I.A. No. 787 of 2021

1.  This matter is taken up by video conferencing mode.

Heard the learned counsel for the petitioner and learned counsel for the State.

This is an application for interim bail on the ground of death of the father of the petitioner, namely, Bijay Kumar Sethi @ Biji Sethi on 21.07.2021.

It is submitted by the learned counsel for the petitioner that in order to perform the obsequies ceremony, the presence of the petitioner is necessary

and therefore, he may be directed to be released on interim bail for some period. Some documents have been annexed to the interim application.

Learned counsel for the State was asked to obtain instruction on the interim application from the concerned police station.

Mr. S.S. Pradhan, learned Addl. Govt. Advocate for the State on receiving the written instruction from the Inspector in-charge of Chandanpur

Police Station submitted that the averments taken in the Interim Application are correct. The copy of the written instruction be kept on record.

Considering the submissions of the learned counsel for the respective parties, the averments taken in the interim application and the written

instruction received from the concerned Inspector in-charge of the police station, I am inclined to release the petitioner on interim bail. The interim bail

period of the petitioner shall start from 28th July 2021 and the petitioner shall surrender before the learned trial Court on 16th August, 2021.

The learned Court in seisin over the matter shall release the petitioner on interim bail for the aforesaid period in connection with Chandanpur P.S.

Case No. 215 of 2020 corresponding to T.R. No. 19 of 2021 pending before the learned Addl. Sessions Judge -cum- Special Court under POCSO

Act, Puri on furnishing bail bond of Rs.50,000.00 (fifty thousand) with two solvent sureties each for the like amount to his satisfaction with further

terms and conditions as the learned Court may deem just and proper including the conditions that while on bail, the petitioner shall not try to keep any

contact with the prosecution witnesses and shall not try to tamper with the evidence, he shall not indulge in any criminal activities and shall not leave

the jurisdiction of the learned trial Court without seeking prior permission of the Court concerned. Violation of any of the terms and conditions shall

entail cancellation of bail.

Let a copy of this order be provided to the learned counsel for the State, who shall send the same to the Inspector in-charge of Chandanpur Police

Station and instruct him to keep a close vigil over the activities of the petitioner while on interim bail.

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. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.

BLAPL No. 1427 of 2021

List this matter on 23rd August 2021.

Learned counsel for the petitioner shall produce the surrender certificate of the petitioner.