Akula Bisoyi vs State Of Odisha ....... Opposite ...
2026 Latest Caselaw 802 Ori

Orissa High Court

Akula Bisoyi vs State Of Odisha ....... Opposite ... on 30 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   BLAPL No. 257 of 2026
                             Akula Bisoyi                              ........   Petitioner(s)
                                                                     Mr. Jyotirmaya Sahoo, Adv.

                                                        -Versus-
                             State of Odisha                           ....... Opposite Party(s)
                                                                       Mr. Amitabh Pradhan, ASC

                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

30.01.2026

Order No. I.A. No.73 of 2026

01.

1. This matter is taken up through hybrid arrangement.

2. This matter is not the assignment of this Bench. However, due to

non-availability of the regular Bench, this matter is taken up on

being mentioned by the Petitioner.

3. This application has been filed for grant of interim bail to the

Petitioner.

4. Learned counsel for the Petitioner submits that the mother of the

Petitioner having died on 26.01.2026, his presence at home during

this period is necessary to take part in the obsequies ceremony.

He further submits that the Petitioner being a responsible male

member of the family, in his absence, the other members of the

for the ceremony. He, therefore, prays for grant of interim bail to

the Petitioner.

5. Taking into account the submissions made and on going through

the averments taken in the application; this Court is inclined to

direct that the Petitioner be released on interim bail for a period

of one month reckoning from the date of his actual release by the

learned Addl. Sessions Judge-cum-Special Judge, Aska in 2(a)CC

Case No.15 of 2025(N) on such terms and conditions as deemed

just and proper by the court in seisin over the matter with further

conditions that the Petitioner shall not indulge himself in any

criminal activity during the period of interim bail; and shall

positively surrender before the court in seisin over the matter as

would be so directed by the said Court on expiry of period of

interim bail.

6. The I.A. is accordingly disposed of.

7. Urgent certified copy of this order be granted as per rules in

course of the day.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu