BLAPL/754/2021
2021 Latest Caselaw 1503 Ori

                                   BLAPL No.754 OF 2021




                                       I.A. No.138 of 2021
02.   05.02.2021          This     matter     is   taken    up    through    the    video
                   conferencing mode.
                          This application has been filed for grant of interim
                   bail to the Petitioner, who is in custody in connection with
                   Talasari Marine P.S. Case No.53 of 2020 corresponding to
                   C.T. Case No.683 of 2020 pending on the file of the
                   learned      J.M.F.C.,    Jaleswar      running   for    the    alleged
                   commission of offence under section 394 of the IPC.
                          Learned counsel for the Petitioner submits that this
                   Petitioner     is   in   custody   since      15.09.2020       and   his
                   Grandmother having expired on 28.01.2021 now his
                   presence is necessary at home for performing the
                   obsequies ceremony as also to make all necessary
                   arrangements in that regard. In this connection, he has
                   invited the attention of this Court to the certificate given
                   by the Sarpanch, Huguli Grama Panchayat in the district
                   of Baleswar. He therefore prays for grant of interim bail
                   to the Petitioner.
                          Learned counsel for the State submits to have not
                   received any instruction in the matter.
                          Considering the submissions made and further
                   keeping in view the surrounding circumstances, it is
                   directed that the Petitioner be released on interim bail in
                   the aforesaid case till 26th February, 2021 on such terms
                   and conditions as the learned court in seisin of the case
                   deems just and proper with further conditions that he will
                   appear in person in the said court on the date/s fixed
                                           // 2 //




                   during the period and will positively surrender on 27th
                   February, 2021.
                          The I.A. is accordingly disposed of.


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

BLAPL No.754 of 2021

03. 05.02.2021 List this matter on 3rd March, 2021.

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.

Aks