Trinath Behera vs State Of Orissa

S.K. Sahoo, J

I.A. No.31 of 2022

This matter is taken up by video conferencing mode.

This is an application for interim bail on the ground to perform the first Sradha ceremony of the father of the petitioner, who died on 29.01.2021.

Learned counsel for the petitioner submitted that the petitioner was released on interim bail for a period of ten days in I.A. No.119 of 2021 arising out

of BLAPL No.7380 of 2020 as per order dated 03.02.2021 and after availing the interim bail period, he has surrendered and the presence of the

petitioner is very much necessary in the first Sradha ceremony and therefore, the interim application may be favourably considered.

Learned counsel for the State has no serious objection.

Learned counsel for the informant opposed the prayer for interim bail.

Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application, I am inclined to

release the petitioner on interim bail. The interim bail period shall start from 13.01.2022 and the petitioner shall surrender before the learned trial Court

on 24.01.2022.

Let the petitioner be released on interim bail for the aforesaid period in connection with Pipili P.S. Case No.175 of 2017 corresponding to S.T. Case

No.7/144 of 2019 pending before the learned 2nd Additional Sessions Judge, Puri on furnishing bail bond of Rs.50,000/- (rupees fifty thousand) with

two local solvent sureties each for the like amount to his satisfaction with further terms and conditions as the learned Court may deem just and proper.

While on interim bail, the petitioner shall not try to come in contact with any of the prosecution witnesses or tamper with the evidence and he shall not

indulge in any criminal activities in any manner. The Inspector in-Charge of Pipili police station shall keep close vigil over the activities of the petitioner

while on interim bail.

Violation of any terms and conditions shall entail cancellation of interim bail.

Accordingly, the I.A. is disposed of.

A free copy of the order be handed over to the learned counsel for the State, which will be forwarded to the Inspector in-charge of Pipili police station

to do the needful.

Parties may utilize the soft copy of this order available in the High Court’s website or print out thereof at par with certified copy in the manner

prescribed vide Office Order dated 7th January 2022.

BLAPL No.6967 of 2021

List this matter on 28.01.2022. Learned counsel for the petitioner shall produce the surrender certificate of the petitioner on the next date..

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