BLAPL/5682/2020
2021 Latest Caselaw 4525 Ori

                                   BLAPL No.5682 OF 2020




                                   I.A. No.106 of 2021
03. 05.04.2021          This is matter is taken up by video conferencing mode.
                        This is an application for grant of interim bail to the
                 petitioner, who is in custody in connection with Puri Sadar
                 P.S. Case No.84 of 2018 corresponding to S.T. No.09/24 of
                 2019 further corresponding to G.R. Case No.658 of 2018
                 pending in the court of the learned 3rd Additional Sessions
                 Judge, Puri running for the alleged commission of offence
                 under section 498-A/304-B/302/34 of the IPC read with
                 section 4 of D.P. Act.
                        Learned counsel for the Petitioner submits that the
                 mother of the petitioner, namely, Parbati Malik, is suffering
                 from serious gynecological problems and the treating doctor
                 has advised for surgery. He further submits that there being no
                 other responsible male member in the family, the presence of
                 this Petitioner at home in the present situation is absolutely
                 necessary to take care of the of his mother as also her
                 treatment by arranging funds. In support of his submission, he
                 relies upon the medical documents annexed to this application.
                 In view of the above, he urges for grant of interim bail to the
                 Petitioner.
                        Learned counsel for the State opposes the move in
                 view of the seriousness of the allegations.
                        Considering the submissions made and on going
                 through the averments taken in the petition as also the
                                          // 2 //




                  documents annexed thereto; further keeping in view the
                  surrounding circumstances, it is directed that the Petitioner be
                  released on interim bail in the aforesaid case for a period of
                  two weeks from the date of his actual release on such terms
                  and conditions as the learned court in seisin of the case deems
                  just and proper with further condition that he will positively
                  surrender on expiry of the interim bail.
                         The I.A. is accordingly disposed of.



                                              ..........................
                                                D. Dash, J.

BLAPL No.5682 of 2020

04. 05.04.2021 List this matter after three weeks.

As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.

..........................

D. Dash, J.

Basu