Radhu Majhi vs State Of Orissa

S.K. Panigrahi, J

I.A. No.551 of 2022

This matter is taken up through hybrid arrangement.

This interim application has been filed by the petitioner for grant of interim bail on the ground of illness of his mother.

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner is in custody in connection with T.R. Case No.16 of 2020, arising out of Padmapur P.S. Case No.82 of 2020, pending in the court of the learned Additional Sessions Judge-cum- Special Judge, Gunupur for commission of offences under Sections 20 (b)(ii)(C)/ 25, 27(A)/ 29 of the N.D.P.S. Act.

Learned counsel for the petitioner submits that the petitioner is in custody since 13.10.2020. He further submits that the health condition of the mother of the petitioner is deteriorating and very pathetic. She is suffering from Stomach Cancer for which she has been referred to M.K.C.G. Medical College and Hospital, Berhampur. In such view of the matter, there is emergent situation for the petitioner to attend in the hospital for treatment of his ailing mother. Hence, the petitioner seeks for interim bail.

In view of such facts and circumstances, it is directed that the petitioner be released on interim bail for a period of forty-five days from the date of his release on interim bail by the court in seisin over the matter in the aforesaid case on such terms and conditions as deemed just and proper by the court in seisin over the matter with further condition that the petitioner shall surrender before the court in seisin over the matter on or before the exact date of completion of interim bail period.

Violation of any of the conditions shall entail cancellation of the interim bail granted to the petitioner.

Accordingly, the I.A. is disposed of.

Urgent certified copy of this order be granted on proper application.

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