Santosh Kumar Sahoo vs State Of Odisha ....... Opposite ...
2026 Latest Caselaw 803 Ori

Orissa High Court

Santosh Kumar Sahoo 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. 1020 of 2026
                             Santosh Kumar Sahoo                    ........   Petitioner(s)
                                                                   Mr. Gopinath Mishra, 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.85 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 29.01.2026, 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

Signed by: LITARAM MURMU family are facing a lot of difficulties in making the arrangements

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 three weeks reckoning from the date of his actual release by

the learned Sessions Judge, Cuttack in S.T. Case No.311 of 2025

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