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Judgment
G. Satapathy, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
This is an application U/S.483 of BNSS by the petitioner for grant of interim bail in connection with TR Case No. 69 of 2024 (GR Case No. 513 of 2024) arising out of Khurda Model PS Case No. 228 of 2024 pending in the file of learned 2nd Additional Sessions Judge, Khurda for commission of offences punishable U/Ss. 364/302/120-B/34 of IPC. The Petitioner seeks for interim bail on the ground to attend post obsequies of his late father who is stated to be died on 21.11.2025.
Heard, Mr. Jyotirmaya Sahoo, learned counsel for the Petitioner and Mr. C. Mohanty, learned Additional Public Prosecutor in the matter and perused the record including the documents annexed thereto.
After having considered the rival submissions and taking into account the averments taken in the bail application together with the the documents annexed thereto, since the petitioner wants to attend the post obsequies of his late father, this Court purely on humanitarian ground admits the Petitioner to interim bail for a period of 15(Fifteen) 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 matter including one condition that one of the sureties must be either his blood relation or family member.
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. Since the present bail application has sought for interim bail, it is accordingly disposed of.
Issue urgent certified copy of the order as per Rules.