G. Satapathy, J
I.A. No.1093 of 2025
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. This is an application by the petitioner for grant of interim bail to attend post obsequies of his late mother who is stated to have died on 11.11.2025.
3. Heard, Mr. Jayadeba Behera, learned counsel for the petitioner; Mr. C. Mohanty, learned Additional Public Prosecutor and Mr. Ashok Behera, learned counsel for the Informant in the matter and perused the record.
4. After having considered the rival submissions and on going through the averments taken in the IA together with the documents annexed thereto, since the petitioner wants to attend the post obsequies of his late mother, this Court by keeping the regular bail application pending, grants interim bail to the petitioner purely on humanitarian ground for a period of 21(Twenty One) days with effect from the date of his actual release on bail on such terms and conditions as deem fit and proper by the learned Court in seisin of the case including one condition that one of the sureties must be either his blood relation or family member.
5. The petitioner is, however, advised to surrender to custody after expiry of the interim bail, failing which the Court in seisin of the case may take coercive steps to recommit the petitioner to jail custody.
6. Hence, the IA stands disposed of. Issue urgent certified copy of this order as per Rules.
BLAPL No.10071 of 2025
7. On the prayer of the learned counsel for the petitioner, list this matter in the week commencing from 22. 12.2025.
