Orissa High Court
This Is An Application For Interim Bail ... vs Unknown on 24 August, 2018
Author: S.K. Sahoo
Bench: S.K. Sahoo
BLAPL No. 4939 of 2018
4. 24.08.2018 I.A. No. 963 of 2018.
This is an application for interim bail filed by the
petitioner Bijay Kumar Behera.
Heard learned counsel for the petitioner and
learned Counsel for the State.
This is an application for interim bail in
connection with G.R. Case No.375 of 2018 arising out
of Tangarpali P.S. Case No.74 of 2018 pending in the
Court of learned J.M.F.C. (Rural), Rourkela for
offences punishable under sections 447/379/511/120-
B/411/304/34 of the Indian Penal Code.
The interim bail has been sought for on the
ground of death of the mother of the petitioner.
Learned counsel for the petitioner files a memo with
the death certificate.
Learned counsel for the State on instruction
submitted that the contents of the memo filed by the
learned counsel for the petitioner relating to the
death of the mother of the petitioner is correct.
Considering the submissions of learned
counsels for the respective parties, I am inclined to
release the petitioner on interim bail and the interim
bail period shall start from 27th August 2018 and he
will surrender before the learned J.M.F.C. (Rural),
Rourkela in G.R. Case No.375 of 2018 on 7th
September 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
-2-
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 14th September 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