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Judgment
I.A. No.2677 OF 2026
Heard Mr. S.S. Ray (2), learned counsel appearing for the appellant-petitioner and Mr. Sonak Mishra, learned Additional Standing Counsel for the State
This is an application filed by the appellant seeking interim bail to enable him to attend the first death anniversary of his mother which falls on 25th October, 2026.
Mr. Ray submits that the appellant is the only male member of his family and is required to conduct the necessary rituals of the death anniversary.
Mr. Mishra, learned ASC, though opposes the prayer for interim bail, fairly submits that considering the ground raised by the appellant, the Court may pass appropriate order.
After hearing learned counsel for both parties, we are inclined to take a lenient view, particularly considering the ground on which the prayer for interim bail is sought.
The I.A. is allowed.
Let the appellant-petitioner (Badi Mukudu) be released on interim bail for a period of three (3) weeks calculated from the date of his actual release on such terms and conditions as the convicting Court feels just and proper to impose including the conditions that appellant-petitioner shall not misuse such liberty while on bail and shall surrender to custody upon expiry of the period of three (3) weeks without fail.
Violation of any terms and conditions shall entail cancellation of interim bail.
The I.A. is accordingly disposed of.
CRLA No.1079 of 2024
List this matter on 20th November, 2026.
Learned counsel for the appellant shall produce the surrender certificate of the appellant on the next date.
Issue urgent certified copy as per rules in course of the day.