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Judgment
11 paragraphs · 224 wordsSashikanta Mishra, J
I.A. No.1568 of 2022
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
The present I.A. has been filed seeking interim bail on the ground of death of the Petitioner’s daughter.
Learned Addl. Standing Counsel for the State submits that having regard to the ground on which the prayer for interim bail is made, the Court may pass appropriate orders.
Having considered the submissions made and the ground on which the prayer for interim bail is made, I am inclined to allow the same. Let the Petitioner be released on interim bail for a period of four weeks from the date of his actual release on such terms and conditions as may be fixed by the court in seisin over the matter in G.R. Case No.86/2021 arising out of R. Udayagiri P.S. Case No.102/2021 including the condition that he shall not misuse the liberty granted to him.
After expiry of the aforesaid period of four weeks, the Petitioner shall surrender before the court in seisin over the matter, failing which appropriate warrant may be issued for his production
The I.A. is disposed of.
Urgent certified copy of this order be granted on proper application in course of the day.
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