Lalu Nag vs State Of Odisha .... Opposite Party on 12 January, 2024

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Orissa High Court

Lalu Nag vs State Of Odisha .... Opposite Party on 12 January, 2024

Bench: V. Narasingh

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     BLAPL No.14211 of 2023

                 Lalu Nag                         ....                Petitioner
                                                          Mr. S. Das, Advocate
                                            -versus-

             State of Odisha                      ....            Opposite Party
                                                       Mr. H.K. Panigrahi, ASC

                               CORAM: JUSTICE V. NARASINGH

                                         ORDER

12.01.2024 Order No.

02. I.A No.1675 of 2023

1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. The Petitioner is accused in Special G.R. Case No.163 of 2022 pending on the file of learned Sessions Judge-cum-Special Judge, Malkangiri, arising out of Chitrakonda P.S. Case No.142 of 2022 for commission of the alleged offence under Section 20(b)(ii)(C)/29 of the N.D.P.S Act.

3. Considering the submission of the learned counsel that because of health condition of the Petitioner, he may be released on interim bail to avail better treatment, a Medical Board was directed to be constituted to examine the Petitioner. The report submitted in a sealed cover is opened and such report is taken on record.

4. On perusal of the said report, it is seen that one of the advises given is for Colonoscopy.

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5. Learned counsel for the Petitioner places on record the discharge certificate of the Medical Officer, Medical College Hospital, DHH, Malkangiri referring Petitioner to higher centre.

6. Taking note of the same, without entering into the realm of merits and on humanitarian grounds, this Court directs the release of the Petitioner on interim bail for a period of four weeks from the date of his release. Learned Court in seisin shall fix the terms.

7. Additionally, it is directed that during currency of interim bail period, the Petitioner shall appear before the learned Court in seisin on the date fixed without fail.

8. It is needless to state that after expiry of the interim bail period, Petitioner shall surrender.

9. I.A is accordingly disposed of.

10. List the BLAPL on 21.02.2024.

11. Urgent certified copy of this order be granted as per rules.

(V. NARASINGH) Judge PKS Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Designation: Assistant Registrar-cum-Senior Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 16-Jan-2024 10:42:03 Page 2 of 2

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