Orissa High Court
This Is An Application For Interim Bail ... vs Unknown on 29 June, 2018
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 9624 of 2017
06. 29.06.2018 I.A. No. 604 of 2018.
This is an application for interim bail filed by the
petitioner Sushil Kumar Nayak.
Heard learned counsel for the petitioner and
learned Counsel for the State.
This is an application for interim bail in
connection with Sessions Case No.44 of 2016 arising
out of Ulunda P.S. Case No.84 of 2015 pending in the
Court of learned Sessions Judge, Sonepur for offences
punishable under Sections 302/201 of the Indian
Penal Code.
The interim bail has been sought for on the
ground of ailment of the son of the petitioner who is
aged about four years. Medical documents have been
annexed to the interim bail application. Learned
counsel for the petitioner submitted that the
petitioner was the Officer-in-charge of Bheden Police
Station and there is no chance of his absconding.
Learned counsel for the State was given two
opportunities to obtain instruction in respect of the
interim bail application. Today, the learned counsel
for the State submitted that though intimation has
been sent to the concerned police station but there is
no response.
In view of such submissions made by the
learned counsel for the respective parties, taking into
account the averments made in the interim bail
application, the medical documents annexed to the
interim bail application, I direct that the petitioner
-2-
shall be released on interim bail and the interim bail
period shall start from 2nd July 2018 and he will
surrender before the learned Sessions Judge, Sonepur
in Sessions Case No.44 of 2016 on 23rd July 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 27th July 2018. On that
date, the learned counsel for the petitioner shall
produce the surrender certificate of the petitioner.
The I.A. is disposed of.
Urgent certified copy of this order be granted
on proper application in course of the day.
.............................
S.K. Sahoo, J.
P