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Judgment
8 paragraphs · 182 wordsI.A. No.996 of 2021
Learned counsel for the Appellant states that mother of the Appellant expired on 2nd October, 2021 in the Capital Hospital, Bhubaneswar. A copy of the hospital discharge certificate has been attached.
It is stated that the obsequies of mother of the Appellant is going to be held on 11th and 12th October, 2021.
In view of the above circumstances, subject to verification by the Inspector-in-Charge of the concerned Police Station, the Court directs that the Appellant be released on interim bail for a period of two weeks from the date of his release subject to the terms and conditions to be incorporated by the trial Court in the interim bail order with further condition that the Appellant shall surrender immediately upon expiry of the interim bail period.
The Petitioner shall surrender immediately on the expiry of the period of interim bail and the surrender certificate shall be placed on record before this Court forthwith.
The I.A. is disposed of.
An urgent certified copy of this order be issued as per rules.
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