Orissa High Court
BLAPL/4581/2019 on 29 June, 2020
Author: A.K. Mishra
Bench: A.K. Mishra
BLAPL No.4581 of 2019
12. 29.6.2020 I.A. No.400 of 2020
In view of extra-ordinary situation arose out of
COVID-19 Lockdown, the matter is taken up through video
conferencing.
Heard learned counsel for the petitioner and learned
Addl. Standing Counsel.
This is an application filed for interim bail by the
petitioner - Abhimanyu Kumbhar in connection with
Bargarh Sadar P.S. Case No.161 of 2016 corresponding to
C.T. Case No.864 of 2016 pending in the court of learned
District & Sessions Judge, Bargarh for the offence
punishable under Sections 302/307/341/34 of the IPC.
It is submitted by the learned Addl. Standing
Counsel that instruction has been received from the OIC.
Bargarh Sadar P.S. that the mother of the petitioner is
bedridden and sick. The bail rejection order dated
16.04.2019 reveals that by then 13 (thirteen) witnesses
were examined. The trial has been stalled due to pandemic
situation.
Having regard to the above fact and requirement of
the petitioner for her mother's treatment, let the above
named petitioner be released on interim bail by the learned
District & Sessions Judge, Bargarh in Bargarh Sadar P.S.
Case No.161 of 2016 corresponding to C.T. Case No.864 of
2016 for a period of 4 (four) weeks to be reckoned from the
RJ
date of his release on such terms and conditions as
deemed just and proper by him.
After expiry of interim bail period, the appellant shall
surrender himself before the learned District & Sessions
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Judge, Bargarh, failing which appropriate warrant shall be
issued for his production.
Accordingly, the I.A. is disposed of.
Parties may access copy of this order in Court's
official website and utilize the same as per the Notice
No.4587 dtd.25.03.2020 and Notice dtd.15.04.2020 issued
by the Registrar General of this Court. Copies of the
aforesaid notices are available in Court's Official Website.
.........................
Dr. A.K. Mishra, J.
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