Tina @ Sk. Abdul Ajim Vs State Of Orissa

Orissa High Court 13 May 2024 Bail Application No. 4455 Of 2024 (2024) 05 OHC CK 0108
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 4455 Of 2024

Hon'ble Bench

Savitri Ratho, J

Advocates

Ashok Jena, S.S. Mohapatra

Final Decision

Disposed Of

Acts Referred
  • Code of Criminal Procedure, 1973 - Section 439
  • Indian Penal Code, 1860 - Section 34, 307, 323, 353, 332, 341
  • Arms Act, 1959 - Section 25, 27
  • Explosive Substances Act 1908 - Section 3, 5

Judgement Text

Translate:

Savitri Ratho, J

BLAPL No. 4455 of 2024 & I.A. No. 512 of 2024

1. This BLAPL is the third application of the petitioner under Section 439 of the Cr.P.C for releasing the petitioner on bail in connection with Khuntuni

P.S. Case No. 237 of 2023 corresponding to C.T. Case No. 667 of 2023 pending in the court of the learned S.D.J.M., Athagarh under Sections 341,

323, 353, 332, 307, 34 of IPC along with Section 25 and 27 of the Arms Act and Sections 3 and 5 of the Explosive Substances Act registered against

the petitioner and co-accused persons.

2. This I.A. has been filed for releasing the petitioner on interim bail for a period of three months to attend his ailing mother-Mamtaj Begum who has

been admitted in Blue Wheel Hospital (Unit of Blue Wheel National Health Care & Educational Trust), Bhubaneswar on 02.05.2024 on account of

brain hemorrhage and as her condition is critical, the petitioner may be released on bail. Medical documents have been annexed to the I.A.

3. List this matter tomorrow i.e. 14.05.2024 to enable Mr. S.S. Mohapatra, learned Additional Standing Counsel to obtain instructions regarding the

averments in the I.A. and authenticity of the medical documents and if there is anybody else in the family of the petitioner to look after his ailing

mother.

………………………………

From The Blog
Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
Nov
11
2025

Court News

Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
Read More
How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
Nov
11
2025

Court News

How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
Read More