S.K. Sahoo
I.A. NO.840 OF 2024
This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This interim application has been filed by the petitioner on the ground of ailment of the mother of the petitioner, who is stated to be suffering from
dysfunctional uterine bleeding (DUB) with urinary tract infection and leucorrhoea.
Learned counsel for the State was asked to obtain instruction on the interim application.
Today, learned counsel for the State has produced the written instruction dated 26.07.2024 received from the Inspector in-charge of Mathili police
station to the effect that the mother of the petitioner was admitted at S.L.N.M.C.H., Koraput for her sickness and taking medicine as prescribed by
the treating Medical Officer and she was advised her for better treatment at higher medical centre. The instruction is taken on record.
Learned counsel for the petitioner submitted that the presence of the petitioner is very much necessary for the treatment of his mother at a higher
medical centre and the petitioner is the only male member in the family.
Considering the submissions made by the learned counsel for the respective parties, the averments taken in the interim application and the medical
documents annexed thereto and written instruction obtained by the learned counsel for the State, I am inclined to release the petitioner on bail for a
period of two months from the date of release and the petitioner shall surrender before the learned trial Court immediately on expiry of the two months
period.
For the above period, let the petitioner be released on interim bail for a period of two months in connection with C.T. Case No.53 of 2022 pending in
the Court of learned Asst. Sessions Judge (Women’s Court), Malkangiri on furnishing bail bond of Rs.50,000/-(rupees fifty
thousand) with two local solvent sureties each for the like amount to the satisfaction of the learned Court in seisin over the matter with further terms
and conditions that while on interim bail, the petitioner shall not try to tamper with the evidence, he shall not indulge in any criminal activities while on
interim bail period.
Violation of any terms and conditions shall entail cancellation of interim bail.
Accordingly, the I.A. is disposed of.
BLAPL NO.4332 OF 2024
List this mater in the week commencing from 7th October 2024.
Learned counsel for the petitioner shall file the surrender certificate of the petitioner for consideration of the bail application on merit before the next
date.
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