Prafulla Kumar Sahoo vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 1113 Ori

Orissa High Court

Prafulla Kumar Sahoo vs State Of Orissa ... Opposite Party on 6 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         BLAPL No.13590 of 2025

    Prafulla Kumar Sahoo                       ...                 Petitioner
                                       Mr. P. Panigrahi, Advocate
                                -versus-
    State of Orissa                         ...    Opposite Party
                                        Mr. S.C. Pradhan, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY
                                 ORDER(ORAL)

06.02.2026 Order No.

03. I.A. No.109 of 2026

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This bail application, on being mentioned is taken on board by way of special notice, since the petitioner wants interim bail to attend the post obsequies of his later father, who is stated to have died on 05.02.2026.

3. Heard, Mr. Panchanan Panigrahi, learned counsel for the petitioner and Mr. S.C. Pradhan, 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 father, this Court by keeping the regular bail application

pending grants interim bail to the petitioner purely on humanitarian ground for a period of 21(twenty-one) 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 father of the petitioner is found to be false.

8. On the prayer of the learned counsel for the petitioner, list this matter on 02.03.2026.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa