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Judgment
I.A. No.599 of 2021
Mr. Das, learned Additional Standing Counsel appearing for the State-Opposite Party states on telephonic instructions that Petitioner No.2 has died on 19th October 2021 and the 10th and 11th day ceremony falls on 28th and 29th October, 2021 respectively.
In that view of the matter, it is directed that Petitioner No.1- Manu Rout be released on interim bail for a period of two weeks from the date of his release in connection with S.T. Case No.37/217 of 2014 of the court of learned Assistant Sessions Judge, Udala with appropriate conditions to be incorporated by the trial court in its order apart from fixing the amount for personal bond and sureties and further subject to his surrendering immediately on completion of interim bail period and placing on record before this Court the surrender certificate.
The I.A. is disposed of.
An urgent certified copy of this order be issued as per rules.