G. Satapathy, J
I.A. No. 2505 of 2025 arising out of CRLA No. 437 of 2025
1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. This is an application by the appellant-petitioner for grant of interim bail on the ground of illness of his mother.
3. Heard Mr.Bisworanjan Swain, learned counsel for the appellant and Mr.P.Satapathy, learned Addl. Public Prosecutor and perused the record.
4. After having considered the rival submissions and on going through the averments taken in the IA, since the mother of the appellant-petitioner has undertaken treatment in absence of the appellant, this Court does not find any merit in the interim bail application of the appellant-petitioner.
5. Hence, the interim bail application stands rejected. Accordingly, the IA stands disposed of.
CRLA Nos. 674 & 437 of 2025
6. Heard. Since the appellants-petitioners herein seek for bail for commission of one of the offences under SC & ST (PoA) Act, the victim is required to be noticed before taking up the hearing in the matter, in view of the Section 15-A(5) of SC & ST (PoA) Act, 1989.
7. For the purpose of notice to the victim in terms of the above Act, let the copy of the appeal memos received by the learned counsel for the State be sent to the victim by Mr. P.Satapathy, learned Additional Public Prosecutor through concerned Police Station indicating therein the probable date of hearing.
8. Accordingly, list both the matters on 19th January, 2026.
