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Orissa High Court
Nanda Tarei And Another vs State Of Odisha ... Opposite Party on 10 April, 2026
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.12925 of 2025
Nanda Tarei and another ... Petitioners
Mr. J. Katikia, Advocate
-versus-
State of Odisha ... Opposite Party
Mr. P. Satpathy, Addl. PP
CORAM: JUSTICE G. SATAPATHY
Order No. ORDER(ORAL):10.04.2026
02. I.A. No.247 of 2026
1.
This bail application, on being mentioned is taken
on board by way of special notice, since the petitioner No.2-
Sushil Tarai @ Sunil Tarei wants to avail interim bail to
attend the post obsequies of his later father-cum-petitioner
No.1.
2. Heard, Mr. Janmejaya Katikia, learned counsel for
the petitioner and Mr. P. Satpathy, learned Additional Public
Prosecutor in the matter and perused the record together
with the documents produced.
3. It is, however, found from the record that the
petitioner No.2-Sushil Tarai @ Sunil Tarei has filed IA No.247
of 2026 for grant of interim bail to him for the treatment of
his father-cum-petitioner No.1, who being in custody was
admitted in hospital for his treatment, but today the
document produced by Mr. Katikia reveals that petitioner
No.1-Nanda Tarei died on 09.04.2026 and petitioner No.2-
Sushil Tarai @ Sunil Tarei is his only son and, thereby, his
presence in the family is necessary for performing the
obsequies of his late father. In view of the aforesaid facts
and taking into consideration the rival submissions and on
going through the averments taken in the IA together with
the documents as produced today, since the petitioner No.2-
Sushil Tarai @ Sunil Tarei wants to avail interim bail for
performing obsequies of petitioner No.1-Nanda Tarei, who
died while being in custody undergoing treatment, this Court
by keeping the regular bail application pending grants
interim bail to the petitioner No.2-Sushil Tarai @ Sunil Tarei
purely on humanitarian ground for a period of 15(fifteen)
days with effect from the date of his actual release on bail in
connection with Rambha PS Case No.626 of 2025 on such
terms and conditions as deem fit and proper by the learned
Court in seisin of the case.
4. The petitioner is, however, advised to surrender to
custody after expiry of the interim bail, failing which the
Court in seisin over the matter is at liberty to take coercive
steps to commit the petitioner to prison.
5. Hence, the IA stands disposed of.
6. Issue urgent certified copy of this order as per
Rules. The benefit of this order shall not be extended to the
petitioner, if the news relating to death of father of the
petitioner is found to be false.
7. In view of death of petitioner No.1, the prayer for
bail by petitioner No.1 has become infructuous and the
present bail application is only confined to petitioner No.2.
Since the petitioner No.2 has been granted interim bail for
15(fifteen) days, list this matter on 27.04.2026. The
petitioner No.2 may use the hard copy of the uploaded order
for the purpose of grant of interim bail to him.
Judge
Reason: Authentication Subhasmita
Location: High Court of Orissa
