Sipun Kumar Bindhani vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 1111 Ori

Orissa High Court

Sipun Kumar Bindhani vs State Of Odisha ... Opposite Party on 6 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            BLAPL No.28 of 2026

    Sipun Kumar Bindhani                         ...          Petitioner
                                            Mr. B.C. Parija, Advocate
                                 -versus-
    State of Odisha                              ...    Opposite Party
                                             Mr. M.R. Patra, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY
                                 ORDER(ORAL)

06.02.2026 Order No.

01. I.A. No.102 of 2026

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 the post obsequies of his late brother, who is stated to have died on 02.02.2026.

3. Heard, Mr. Bikash Chandra Parija, learned counsel for the petitioner and Mr. M.R. Patra, learned Additional Public Prosecutor in the matter and perused the record together with the document annexed thereto.

4. After having considered the rival submissions and on going through the averments taken in the IA together with the document annexed thereto, since the petitioner wants to attend the post obsequies of his late brother, this Court by keeping the regular bail application pending grants interim bail to the petitioner

purely on humanitarian ground 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 case including one condition that one of the sureties must be either his blood relation or family member.

5. 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.

6. Hence, the IA stands disposed of.

7. 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 brother of the petitioner is found to be false.

8. On the prayer of the learned counsel for the petitioner, list this matter on 23.02.2026.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa