Rejiti Krishna vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 858 Ori

Orissa High Court

Rejiti Krishna vs State Of Orissa ... Opposite Party on 2 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          BLAPL No.8370 of 2025
        Rejiti Krishna                               ...        Petitioner
                                               Mr. J.R. Dash, Advocate
                                   -versus-
        State of Orissa                              ... Opposite Party
                                               Mr. M.R. Patra, Addl. PP

                                 CORAM:
                          JUSTICE G. SATAPATHY
                              ORDER(ORAL)

Order No.                       02.02.2026
   06.       I.A. No. 76 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 of self illness.

3. Heard, Mr. Jiban Ranjan Dash, learned counsel for the petitioner and Mr. M.R. Patra, learned Additional Public Prosecutor in the matter and perused the record.

4. After having considered the rival submissions and on going through the averments taken in the IA, since the petitioner is being treated for Renal problem and need for follow up check up, this Court by keeping the regular bail application pending extends interim bail to the petitioner purely on humanitarian ground for another spell of 30(Thirty 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 of the case may take coercive steps to recommit the petitioner to jail custody.

6. Hence, the IA stands disposed of. Issue urgent certified copy of this order as per Rules.

7. List this matter on 09.03.2026.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA