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Judgment
9 paragraphs · 231 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody in connection with Hinjili P.S. Case No.527 of 2021 corresponding to S.T. Case No.4 of 2022 pending in the Court of learned Addl. Sessions Judge, Chhatrapur for the alleged commission of offence under Sections 364/302/201/34 of IPC.
Learned counsel for the petitioner submits that the petitioner was earlier granted interim bail as per order passed by this Court and he had surrendered to custody in time without abusing the liberty so granted. It is further submitted that trial has not concluded as yet and in the meantime certain domestic problems have cropped up in the family of the petitioner, which require his personal attention. He therefore, prays that the petitioner may at least be released on interim bail.
Having regard to the submissions as above, I am inclined to take a lenient view. The BLAPL is disposed of directing the Court below to release the petitioner on interim bail for a period of two months from the date of his actual release on such terms and conditions as he may deem fit and proper to impose.
After expiry of the interim bail, the petitioner shall surrender to custody.
BLAPL is disposed of accordingly.
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