Orissa High Court
This Is An Application For Interim Bail ... vs Unknown on 16 May, 2018
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 8481 of 2017
03. 16.05.2018 Misc. Case No.1209 of 2017.
This is an application for interim bail filed by the
petitioner Basanta Biswal.
Heard learned counsel for the petitioner and
learned Counsel for the State.
This is an application for interim bail in
connection with S.T. Case No.172 of 2015 arising out
of Kodala P.S. Case No.75 of 2015 pending in the
Court of learned Addl. Sessions Judge, Chatrapur,
Ganjam for offences punishable under Sections 498-
A/302/304-B of the Indian Penal Code read with
section 4 of the D.P. Act.
Learned counsel for the petitioner submits
that the father of the petitioner is suffering from
cardiac problem. The medical documents of the
Government Hospital have been annexed to the
interim bail application.
Considering the submission made by the
learned counsel for the respective parties, the
averments taken in the interim bail application and
the medical documents annexed to the interim bail
application and hearing the learned counsel for the
State, I direct that the petitioner shall be released on
interim bail and the interim bail period shall start
from 18th May 2018 and he will surrender before the
learned Addl. Sessions Judge, Chatrapur, Ganjam in
S.T. Case No.172 of 2015 on 18th June 2018.
The petitioner shall be released on interim bail
for the aforesaid period on furnishing a bail bond of
-2-
Rs.50,000.00 (rupees fifty thousand) with two
solvent local sureties for the like amount to the
satisfaction of the Court in seisin over the matter
with further terms and conditions as the learned
Court may deem just and proper.
List this matter on 26th June 2018. On that
date, the learned counsel for the petitioner is directed
to produce the surrender certificate of the petitioner.
The Misc. Case is disposed of.
Urgent certified copy of this order be granted
on proper application in course of the day.
A free copy of the order be handed over to the
learned counsel for the State.
.............................
S.K. Sahoo, J.
P