BLAPL/6735/2019
2021 Latest Caselaw 4652 Ori

BLAPL No.6735 of 2019

04. 06.04.2021 The matter is taken up through video conferencing mode.

Heard.

Learned counsel for the State is directed to take instruction with regard to the factum of illness of the mother of the Petitioner, which is projected as the ground for grant of interim bail to the Petitioner as also the authenticity and genuineness of the medical papers annexed to the application, by the next date of listing of the case.

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) Judge Basu