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Judgment
17 paragraphs · 252 wordsSashikanta Mishra, J
I.A. No. 156 of 2022
This matter is taken up through virtual mode.
The I.A. has been filed seeking interim bail on the ground of death of the elder mother (Bada Maa) of the petitioner, in support of such contention
certificate issued by the Sarapanch of Dhumuchhai Gram Panchayat 29.01.2022 as also the local Angan wadi worker has been filed.
Learned Additional Standing Counsel for the State has obtained instructions from IIC, Aska Police Station to the effect that the contention of the
petitioner is correct.
Having regard to the above facts and the ground on which the prayer for interim bail is made, the same is allowed. Let the petitioner be released on
interim bail for a period of three weeks from the date of his actual release.
After expiry of the aforesaid period of three 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.
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, modified by Notice No.4798, dated 15th April, 2021, and Court’s Office Order circulated
vide Memo Nos. 514 and 515 dated 7th January, 2022.
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