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Orissa High Court
Ramnarayan Bal vs State Of Odisha ..... Opposite Party(S) on 19 February, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.12135 of 2025
Ramnarayan Bal ..... Petitioner (s)
Mr. S.C. Mohapatra,
Senior Advocate along with
associates
Mr. Subham Satapathy,
Advocate
-versus-
State of Odisha ..... Opposite Party(s)
Ms. Gayatri Patra, ASC
Mr. Satya Smruti Mohanty,
Advocate for Informant
CORAM:
THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
19.02.2026
Order No.
04.
1. This matter is taken up through hybrid
arrangement.
2. This I.A. has been filed by the Petitioner for
extension of the interim bail passed by this Court vide
order dated 30.01.2026 in I.A. No.86 of 2026.
3. Learned counsel for the Petitioner submits that the
Petitioner was earlier granted interim bail vide order dated
30.01.2026 passed by this Court, which is going to be
expired on 20.02.2026. The Petitioner is suffering from an
emergency situation due to the birth of a premature baby
and certain medical complicacy has been arisen. The said
Reason: Authentication Page 1 of 4.
Location: OHC
Date: 19-Feb-2026 18:34:09
situation requires the presence of the petitioner before the
hospital to save the child. The newborn child was kept in
Neonatal Intensive Care Unit (in short "NICU") for a
period of 12 days, under constant medical supervision and
critical care. After discharging from the NICU, the child is
required continuous specialized medical treatment. From
14.02.2026 to 16.02.2026, the treating doctor continued
post-NICU treatment and monitoring. But, on 16.02.2026,
considering the fragile condition of the premature
newborn, the child was referred to a higher Pediatric
Super-Specialist Hospital, i.e. Sardar Vallabhbhai Patel
Post Graduate Institute of Pediatrics, Cuttack, for
advanced and urgent treatment of severe pneumonia.
Hence, the Petitioner prays for extension of the interim bail
granted earlier for a further period of four weeks time from
today.
4. Learned Additional Standing Counsel for the State
as well as the learned counsel for the Informant strongly
objected to the prayer for extension of interim bail on the
ground that the Petitioner has four criminal antecedents to
his credit i.e.
i.Bhadrak Town Police Station (Bhadrak
District) case No.264 dt.25.09.2016 U/s
381/406/408/420 IPC. The case has been
charge sheeted.
Reason: Authentication Page 2 of 4.
Location: OHC
Date: 19-Feb-2026 18:34:09
ii.Colliery Police Station (Angul District)
case No.372 dt.29.06.2024 U/s
3(5)/318(4)/336(2)/340(2) of BNS. The case
is pending investigation.
iii.Bhadrak Town Police Station (Bhadrak
District) case No.567 dt.21.09.2025 U/s 5 of
Orissa Fire Works and Louder Speaker
(Regulation) Act, 1958/221/292/296/3(5) of
BNS/182/of MV Act. The case has been
charge sheeted.
iv.Baisinga Police station (Mayurbhanj
District) case No.103 dt.28.05.2019 U/s
408/420 IPC. Charge sheeted showing
accused Ramanarayan Bal as 'Absconder'.
Hence, learned counsel for the State submits that
the Petitioner does not deserve any sympathy from the
Court.
5. Upon hearing the learned counsel for the petitioner
and on going through the averments made in this I.A, and
the grounds taken in the application, this Court is swayed
by the sympathy factum to the cause of the present
Petitioner and not deciding the matter on merit. It is purely
an interim arrangement for the wellbeing of the newborn
baby who is suffering from pneumonia and admitted in
Digitally Signed hospital.
Reason: Authentication Page 3 of 4.
Location: OHC
Date: 19-Feb-2026 18:34:09
6. Accordingly, the period of interim bail granted in
terms of the order dated 30.01.2026 passed by this Court in
I.A. No.86 of 2026 is hereby extended for a further period
of four weeks with effect from today for attending the
newborn baby. This prayer of the Petitioner is granted
purely on humanitarian ground.
7. Further, the Petitioner is directed to appear before
the I.I.C., Lalbag Police Station on every alternative day
between 9.00 a.m. to 10 a.m. during the period of interim
bail. The Petitioner is also directed to surrender before the
Court in seisin over the case after expiry of the period of
interim bail without fail.
8. The I.A stands disposed of, accordingly.
(Dr. Sanjeeb K Panigrahi)
Judge
Gitanjali
Reason: Authentication Page 4 of 4.
