Sandhyarani Majhi vs State Of Odisha

S.K. Sahoo, J

I.A. No.406 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 son of the petitioner is to appear the Annual H.S.C. Examination on 10.03.2023 and the presence of the petitioner is very much necessary.

Learned counsel for the State has obtained written instruction from the Inspector of Excise, Athagarh Range, Cuttack dated 04.03.2023 which indicates that the son of the petitioner is to appear 10th Examination from 10.03.2023 to 20.03.2023 and he has also annexed the Admit Card of the Examination with the written instruction. The written instruction 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 27.03.2023.

Let the petitioner be released on interim bail for the aforesaid period in connection with Special Case No.03 of 2019 of the Court of the learned Additional Sessions Judge -cum- Special Judge, Athagarh 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 -cum- Special Judge, Athagarh 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 -cum- Special Judge, Athagarh or the Judge in-charge of the said Court 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 -cum- Special Judge, Athagarh by 10.03.2023.

CRLA No.770 of 2021

List this matter in the week commencing from 03.04.2023. Learned counsel for the appellant shall produce the surrender certificate of the appellant on the next date.

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

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