GANESH PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Mr.Mohanty, learned counsel submits that despite the Petitioner is inside custody since 13/8/2021, charge has not been framed yet. It is further submitted that his father is admitted in the hospital and the Petitioner may be released on interim bail for some period to facilitate treatment of his father.

(3.) Considering the submissions, it is directed to release the Petitioner on interim bail in T.R. Case No.349 of 2021 corresponding to Sahidnagar P.S.Case No.315 of 2021 pending before the learned 5th Additional District and Sessions Judge, Bhubaneswar for a period of two months from the date of his release on such terms and conditions as the learned 5th Additional District and Sessions Judge, Bhubaneswar may deem fit and proper, including the conditions that the Petitioner shall furnish two sureties (with proper identity proof) out of which one shall be his relative and that, the Petitioner shall not be involved in any other offence while on interim bail and he shall attend the trial court on each date fixed.