SANJIT KUMAR PARIJA Vs. STATE OF ODISHA

JUDGEMENT

(1.) By order dtd. 30/3/2022, a Co-ordinate Bench of this Court granted interim bail by issuing direction as indicated herein:

(2.) Though it was directed by this Court specifically at paragraph-7 of the order dtd. 30/3/2022 that the petitioner shall surrender positively before the court in seisin of the matter and file the certificate of surrender by the next date, the matter has never been listed thereafter nor there is any indication when the petitioner got released on interim bail and when he is/was supposed to.

(3.) I.A. No.1630 of 2023 has been filed on 7/12/2023 wherein it is stated that the petitioner was released on interim bail on 10/11/2023 by the learned court below and on the same day he was released from judicial custody.