G. Satapathy, J
I.A. No. 1127 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 on the ground to attend his ailing mother who is undergoing Chemotherapy at Visakhapatnam.
3. Heard, Mr. Janmejaya Katikia, learned counsel for the petitioner, Mr. Bijaya Kumar Ragada, learned counsel for the Informant and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record including the documents produced.
4. After having considered the rival submissions and on going through the averments taken in the IA together with the documents as produced, this Court by keeping the regular bail application pending grants interim bail to the petitioner purely on humanitarian ground for another spell 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 Court in seisin over the matter with following conditions:-
(i) One of the sureties must be either his blood relation or family member and
(ii) the petitioner shall not threaten, coerce or influence any of the witnesses acquainted with the facts of the case so as to dissuade them from disclosing such facts before the Court.
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.8219 of 2025
7. List this matter in the week commencing from 19. 01.2026.
