[Cites 1, Cited by 0]
Orissa High Court
Dinabandhu Bhatra vs ) State Of Odisha on 8 January, 2026
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.238 of 2025
Dinabandhu Bhatra ..... Appellant
Represented by Adv. -
Anirudha Das
-versus-
1) State Of Odisha ..... Respondents
2) Informant Represented by Adv. -
U.C. Jena, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
08.01.2026
Order No.
04. I.A No.3356 of 2025
1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. Heard learned counsel for the appellant as well as learned
counsel for the State.
3. This is an application for release of the appellant on interim
bail on the ground of illness of his mother.
4. The appellant having been convicted by the learned
Additional Sessions Judge-cum-Special Court under POCSO Act,
Nabarangpur in T.R No.29 of 2023 vide judgment dated
20.01.2025 is languishing in custody.
5. Learned counsel for the appellant at this juncture contended
that the abovenoted I.A has been filed for interim release of the
appellant on the ground of illness of the mother of the appellant. He
further submitted that the condition of the mother of the appellant is
critical and she is required to be treated at a better medical facilities
and, for such purpose, the presence of the appellant is highly
required to arrange necessary funds for better treatment of his
mother.
6. Learned counsel for the State on the other hand on the basis
of the instruction received from the IIC, Dabugaon PS dated
07.01.2026 stated before this Court that the IIC of the concerned
police station conducted a local inquiry and found that the mother
of the appellant, namely, Fulamati Bhatra, aged about 60 years is
staying with her husband, that she was admitted to the Sub
Divisional Hospital, Umerkote for a serious illness. It has also been
reflected in the report that her condition is not so well now.
7. Taking into consideration the aforesaid report, this Court is
inclined to release the Appellant-Petitioner on interim bail in T.R
No.29 of 2023 arising out of Dabugaon PS Case No.116 of 2023
passed by the Court of the learned Additional Sessions Judge-cum-
Special Court under POCSO Act, Nabarangpur for a period of three
weeks from the date of his release on furnishing bail bond of
Rs.40,000/- (Rupees forty thousand) with two solvent sureties each
for the like amount to the satisfaction of the Trial Court. Such,
interim bail period shall be counted from the date of release of the
appellant from jail custody. However, it is made clear that such
release shall be subject to such other terms and conditions as would
be fixed by the trial court. Further, it is directed that the appellant-
petitioner shall not misuse the liberty. Violation of any of the
conditions shall entail cancellation of the interim bail application.
8. On expiry of the interim bail period, the Appellant-Petitioner
shall surrender immediately before the court below, failing which,
it is open to the court below to take coercive action against the
Appellant-Petitioner to ensure that the Appellant-Petitioner is taken
back into custody. Surrender certificate of the Appellant-Petitioner
be produced before this Court.
9. Accordingly, the I.A is disposed of.
10. Issue urgent certified copy of this order as per rules.
11. List this matter in the week commencing 02.02.2026.
( A.K. Mohapatra)
Judge
Anil
Designation: Junior Stenographer
Location: High Court of Orissa
Date: 08-Jan-2026 17:35:33
