S. Balaji Achary vs State Of Odisha

S.K. Sahoo, J

I.A. No.374 of 2023

This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This is an application for interim bail on the ground that the marriage of the younger sister of the petitioner is going to be solemnized on 10.03.2023 and the presence of the petitioner is very much necessary. The marriage invitation card has been annexed to the interim application along with the certificate of the Sarapanch of Mundamarai Gram Panchayat.

Learned counsel for the State has obtained instruction from the Inspector in-charge of Dharakote police station that the averments taken in the interim application are correct and he has filed the written instruction dated 06.03.2023 of the Inspector in-charge of Dharakote police station, which is taken on record.

Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application and the instruction obtained by the learned counsel for the State, I am inclined to release the petitioner on interim bail. The interim bail period shall start from today i.e. 06.03.2023 and the petitioner shall surrender before the learned trial Court on 20.03.2023.

Let the petitioner be released on interim bail for the aforesaid period in connection with S.T. Case No.72 of 2021 pending before the learned Additional Sessions Judge, Balliguda on furnishing bail bond of Rs.50,000/- (rupees fifty thousand) with two local solvent sureties each for the like amount to his satisfaction with further terms and conditions as the learned Court may deem just and proper. While on interim bail, the petitioner shall not indulge in any criminal activities in any manner.

Violation of any terms and conditions shall entail cancellation of interim bail.

I.A. is accordingly disposed of.

A  copy  of  this  order  be  communicated immediately to the Court of learned Additional Sessions Judge, Balliguda by the learned Registrar (Judicial) of this Court and thereafter, if the bail bonds are filed, without waiting the certified copy of this order, learned Additional Sessions Judge, Balliguda shall do well to proceed to pass release order after verifying the documents in accordance with law and for such purpose, the file be placed before the learned Registrar (Judicial).

Learned counsel for the petitioner undertakes to file the certified copy of this order before the learned Additional Sessions Judge, Balliguda by 10.03.2023.

BLAPL No.1466 of 2023

List this matter in the week commencing from 27.03.2023. Learned counsel for the petitioner shall produce the surrender certificate of the petitioner on the next date.

Urgent certified copy of this order be granted on proper application during the course of day.

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