JUDGEMENT
Anant Bijay Singh, J. -
(1.)On 17.11.2017, the appellants namely, Military Mandal, Anandi Mandal, Inder Mandal @ Indradeo Mandal, Darogi Mandal, Sarswati Devi and Thenpia @ Dropadi Devi were granted bail and appellant No.1, namely, Prasadi Mandal was granted provisional bail till 16.01.2018 and was directed to remain physically present with his grand daughter, namely Mohini Kumari, who is studding in class six in middle school, Saluridi. Today, when the case is called out, appellant namely, Prasadi Mandal along with his grand daughter, namely, Mohini Kumari are physically present before this Court and appellant, Prasadi Mandal had brought a certificate of fixed deposit of Rs. 1,00,000/- in the name of Mohini Kumari for a period of five years. Let the xerox copy of the fixed deposit certificate be kept on record.
(2.)The appellant, Prasadi Mandal is directed to deposit the original certificate before the trial Court and trial Court is directed to accept the same to be kept on record.
(3.)It is further directed that the interest which accrues on the fixed deposit shall be used by Mohini Kumari. As she is minor, her grand father, Prasadi Mandal will file an application for withdrawal of the interest amount which will be released in favour of Prasadi Mandal who will utilize the interest amount for establishment of Mohini Kumari including her medical, health and education expenses.
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