Rajana Srinivasa Rao vs State Of Odisha

S.K. Panigrahi, J

I.A. No.1282 of 2021

This matter is taken up through hybrid mode.

This interim application has been filed by the Petitioner for grant of interim bail due to the death 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. No.28 of 2020, arising out of NCB Crime No.01/ NCB/ BBSR/2020 of Intelligence Officer, Narcotics Control Bureau, Bhubaneswar, pending in the court of the learned 1st Additional Sessions Judge-cum- Special Judge, under NDPS Act, Khordha.

Learned counsel for the Petitioner submits that the mother of the Petitioner passed away on 28th November, 2021 and he is the only son to conduct the "Sudhi Ceremony" of his parents. He also files a death certificate issued by the Registrar, Births and Death, District Hospital, Anakapalli, Visakhapatnam District, Andhrapradesh.

In view of the prayer made by the Petitioner and the emergent situation caused by the death of his mother, it is directed that the Petitioner be released on interim bail for a period of fifteen days from the date of his release on interim bail by the court in seisin over the matter in the aforesaid on some stringent terms and conditions as deemed just and proper with further conditions that he shall furnish two local solvent sureties each for the like amount to the satisfaction of the court in seisin over the matter. He shall surrender before the court in seisin over the matter on or before the date of completion of interim bail period.

Violation of the aforesaid conditions may entail consideration for 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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