RANJIT DIGAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Leave granted.

(3.) The High Court granted interim bail to the appellant on 14/10/2022. By the impugned order dtd. 6/4/2023, the High Court came to the conclusion that the appellant is entitled to be enlarged on bail. However, the High Court proceeded to grant bail only for a period of three months. Once the High Court came to the conclusion that the appellant was entitled to bail, there was no reason to restrict the bail to the period of three months.