Orissa High Court
This Is An Application For Interim Bail ... vs Unknown on 9 May, 2018
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 3214 of 2017
10. 09.05.2018 Misc. Case No.250 of 2018.
This is an application for interim bail filed by the
petitioner Santosh Sahu on the ground of ailment of
the father of the petitioner.
Heard learned counsel for the petitioner and
learned Counsel for the State.
This is an application for interim bail in
connection with C.T. Case No.39 of 2017 arising out
of Phiringia P.S. Case No.36 of 2017 pending in the
Court of learned Sessions Judge -cum- Special Judge,
Kandhamal, Phulbani for offence punishable under
section 20(b)(ii)(C) of the N.D.P.S. Act.
It is stated by the learned counsel for the
petitioner that the father of the petitioner is seriously
ill. In support of such contention, medical documents
of S.C.B. Medical College and Hospital, Cuttack have
been annexed to the interim bail application.
Learned counsel for the State was directed to
obtain instruction on the health condition of the father
of the petitioner. Learned counsel for the State
produced the report of the Officer in charge, Phiringia
police station which indicates that the health
condition of the father of the petitioner is not good
but there are other family members to look after him.
Considering the submission of learned
counsels for the respective parties, the averments
taken in the interim bail application, the medical
documents annexed to the application and the report
of the Officer in charge, Phiringia police station, I am
-2-
inclined to grant interim bail to the petitioner and the
interim bail period of the petitioner shall start from
14th May 2018 and he will surrender before the
learned trial Court in C.T. Case No.39 of 2017 on 18th
June 2018.
The petitioner shall be released for the
aforesaid period on furnishing a bail bond of
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.
.............................
S.K. Sahoo, J.
P