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Judgment
I.A. No.1348 of 2023
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Learned counsel for the Appellant-Petitioner No.3 at the outset submitted that this interim application has been filed for interim bail of the Appellant-Petitioner No.3 on his health ground, but, inadvertently in the prayer portion it is mentioned for grant of interim bail for a period of twelve weeks, so that the Appellant-Petitioner No.3 “would be able to take proper care and treatment of his mother, as per the advice of the doctor” and submitted that instead of “of”, the word “by” be read. Learned counsel for the Appellant-Petitioner No.3 submits that the mother of the Appellant-Petitioner No.3 is not ailing, but it is the Appellant-Petitioner No.3, who is now hospitalized as an indoor patient in SCB Medical College & Hospital, Cuttack in the Department of Neurosurgery allotted with Bed No.13 and on 04.06.2023 MRI has been conducted. Learned counsel for the Appellant-Petitioner No.3 fairly submitted that there is no negligence on the part of the jail authorities or the Government in providing free treatment to the Appellant-Petitioner No.3-Santosh Kumar Pradhani.
Learned counsel for the State seeks some time to obtain instruction on the interim application.
List this matter on 13.06.2023 before the vacation Bench.
A free copy of this order be handed over to the learned counsel for the State for compliance.
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