BANKIM GHARAMI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. P.K. Nanda, learned counsel for the petitioner and Mr. B.K. Ragada, learned Addl. Government Advocate for the State.

(2.) By order dtd. 8/11/2023 in I.A. No.1479 of 2023, the petitioner had been released on interim bail for a period of three weeks as his father Gopal Gharami had expired on 4/11/2023 and he was the only son.

(3.) Mr. P.K. Nanda, learned counsel for the petitioner submits that in compliance of the order dtd. 8/11/2023, the petitioner had surrendered on 30/11/2023 and he has filed the certified copy of the order dtd. 30/11/2023 indicating that the petitioner has surrendered on the said date.