Orissa High Court
BLAPL/4014/2018 on 22 June, 2018
Author: J.P. Das
Bench: J.P. Das
BLAPL No.4014 of 2018
02. 22.06.2018 Heard learned counsel for the petitioner and learned
counsel appearing for the State.
This is an application for interim bail.
The petitioner is an accused in C.T. Case No.380 of
2014 on the file of learned J.M.F.C., Khariar registered
under Sections 409/468/471/34, I.P.C.
It is submitted by learned counsel for the petitioner
that the petitioner had prayed before the learned trial court
for interim bail for a limited period for observation of
Shradha of his late father by order dated 07.05.2018. It is
further submitted that the petitioner was granted with bail
by this Court in BLAPL No.407 of 2016 by order dated
18.12.2017 subject to furnishing cash security and
property security of different valuations but since the
petitioner has not able to furnish the security still he is in
custody. It is also submitted that he is continuing in
custody since 03.09.2014. Hence, interim bail has been
prayed for.
Considering the submissions, it is directed that the
petitioner be released on interim bail for a period of fifteen
days by furnishing bond of Rs.25,000/-(rupees twenty-five
thousand) with two sureties for the like amount to the
satisfaction of the learned J.M.F.C., Khariar in C.T. Case
2
No.380 of 2014 with the conditions that he shall not mis-
utilize the liberty and shall surrender before the said court
on or before after completion of twenty days from the date
of his release.
This order shall remain in force for a week hence.
The BLAPL is disposed of accordingly.
Urgent certified copy of this order be granted on
proper application.
....................
J.P. Das, J.
JB