Sashikanta Mishra, J
I.A. No.752 of 2024
1. This matter is taken up through hybrid mode.
2. Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
3. The petitioner is in custody in connection with Cuttack Sadar P.S. Case No. 485 of 2020 corresponding to G.R. Case No. 2076 of 2020 pending in the Court of the learned 1st Additional Sessions Judge, Cuttack for the alleged commission of offence under Sections 302/201/109 read with Section 34 of IPC.
4. Learned State counsel has obtained instructions that the averments made in the I.A. are correct and that the daughter of the petitioner is scheduled to get married on 12th of July,2024.
5. In such view of the matter, I am inclined to allow the prayer for interim bail. The BLAPL is disposed of directing the Court below to release the petitioner on interim bail for a period of four weeks from the date of his actual release on such terms and conditions as may be fixed by the Court below including the condition that he shall not misuse the liberty granted to him.
6. After expiry of the aforesaid period of four weeks, the Petitioner shall surrender before the Court below, failing which appropriate warrant may be issued for his production.
7. The I.A. is disposed of.
8. Urgent certified copy of this order be granted as per rules.
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