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Judgment
19 paragraphs · 311 wordsS.K. Panigrahi, J
I.A. No.1383 of 2021
This matter is taken up through hybrid mode.
This interim application has been filed by the Petitioner for grant of interim bail in order to enable him to attend the obsequies ceremony of his
mother who died on 27th December, 2021 at 05.25 P.M.
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is in custody in connection with Spl. G.R. Case No.56 of 2020, arising out of Sohela P.S. Case No.161 of 2020, pending in the court
of the learned Additional District and Sessions Judge-cum- Special Judge, Padampur for commission of offences under Sections 21(C)/ 25/ 29 of the
N.D.P.S. Act and Sections 120B/ 274/ 275/ 34 of the I.P.C.
Learned counsel for the Petitioner submits that the mother of the Petitioner passed away on 27th December, 2021 at 05.25 P.M. He further
submits that being a son, the Petitioner has to perform the last ritual of his mother as per the Hindu tradition.
In view of the prayer made by the Petitioner and the emergent situation caused by the death of his mother, it is directed that the Petitioner be
released on interim bail for a period of twenty days from the date of his release on interim bail by the court in seisin over the matter in the aforesaid
case on such terms and conditions as deemed just and proper with further condition that he shall surrender before the court in seisin over the matter
on or before the date of completion of interim bail period.
Violation of the aforesaid condition may entail consideration for cancellation of the interim bail granted to the Petitioner.
Accordingly, 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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