BLAPL/3106/2021
2021 Latest Caselaw 6243 Ori

                                 BLAPL No.3106 OF 2021




                                    I.A. No.395 of 2021
02. 09.06.2021           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
                 Pallahara P.S. Case No.34 of 2013 corresponding to C.T. Case
                 No.18 of 2018 pending on the file of the learned Presiding
                 Officer OPID Court, Cuttack running for the alleged
                 commission of offence under sections 420/467/468/471/120-B
                 of the IPC read with sections 4, 5, 6 Prize Chit Money
                 Circulation Scheme (Banning) Act and section 6 of OPID Act.
                         Learned counsel for the Petitioner submits that for the
                 continuance of the serious illness of the father of the
                 Petitioner, the presence of the Petitioner at home at this hour
                 is absolutely necessary. He submits that for the absence of the
                 Petitioner who is in custody since 05.10.2018; his father is
                 neither getting proper treatment nor attention and though the
                 Petitioner being on interim bail had made certain provision for
                 the treatment of his father, the same was not enough. In view
                 of all these above, he prays for grant of interim bail to the
                 petitioner for a period of at least three months so as to do the
                 needful in the above matter.
                         Learned counsel for the State appearing in OPID cases
                 submits to have not received any instruction as to the present
                 health condition of the Petitioner's father. He, however,
                                           // 2 //




                  submits to have received no adverse report as to the conduct
                  of the Petitioner during the period he was on interim bail.
                         Considering the submissions made and on going
                  through the petition averments, further keeping in view the
                  surrounding circumstances; it is directed that the Petitioner be
                  released on interim bail in the aforesaid case till 6th July, 2021
                  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 7th July, 2021.
                         The I.A. is accordingly disposed of.



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

BLAPL No.3106 of 2021

03. 09.06.2021 List this matter on 8th July, 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