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Judgment
I.A. NO.64 OF 2022
This matter is taken up through Video Conferencing Mode.
This is an application for interim bail.
Heard Mr. Mohapatra, learned counsel for the Appellant and Mr. Katkia, learned Additional Government Advocate.
Mr. Mohapatra, learned counsel for the Appellant submits that the Appellant be allowed to go on interim bail for the purpose of conducting
obsequies at Allahabad in connection with death of his father who died on 11.1.2022. Opposing such prayer, Mr. Katkia, learned Additional
Government Advocate submits that the Appellant has committed a heinous offence of doing away with the life of his sister-in-law and moreover, the
brother of the Petitioner who has sworn affidavit in this interlocutory application can conduct the obsequies ceremony at Allahabad. Lastly, he submits
that the matter has been fixed for final hearing on 10.02.2022. Accordingly, he prays that the present I.A. be rejected.
Considering such submissions and in view of the fact that the brother of the Appellant can conduct the obsequies, we are not inclined to enlarge the
Petitioner on interim bail.
Accordingly, interlocutory application is rejected.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587 dated 25th March, 2020, modified by Notice No.4798 dated 15th April, 2021, and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January, 2022.
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