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Judgment
11 paragraphs · 226 wordsB. P. Routray, J
I.A. No.1282 of 2021
The Petitioner has prayed for his release on interim bail on the ground of death of his father and to attend his obsequies.
Mr. S.N. Mishra, learned Additional Standing Counsel submits upon instructions that the father of the Appellant - Petitioner died on 1st December, 2021.
Considering the urgency, the Appellant is directed to be released on interim bail in connection with Spl. G.R. Case No.09 of 2019 (SC/ST) corresponding to Jagannath Prasad P.S. Case No.111 of 2019 for a period of seven days from the date of his release on such terms and conditions to be fixed by the learned court in seisin over the matter including the condition that he shall not dissuade any witness directly or indirectly by way of inducement, threat or promise acquainted with the facts of the case from disclosing such facts before the Court or tamper with the evidence.
It is made clear that the Appellant shall surrender himself before the court below on or before 17th December, 2021 failing which the learned trial court shall take appropriate steps including issuance of NBWA against the Appellant for his apprehension.
The I.A. is accordingly disposed of.
CRLA No.265 of 2021
6.List this matter on 21st December, 2021.
7.Urgent certified copy in course of the day.
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