Ratan Kumar Shaw vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2239 Ori

Orissa High Court

Ratan Kumar Shaw vs State Of Odisha ... Opposite Party on 11 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        BLAPL No. 1054 of 2026

        Ratan Kumar Shaw                     ...           Petitioner
                                             Mr.R.K.Panda, Advocate
                                  -versus-
        State of Odisha                      ...      Opposite Party
                                           Mr. C.Mohanty, Addl. PP

                               CORAM:
                        JUSTICE G. SATAPATHY
                                  ORDER(ORAL)

Order No. 11.03.2026

01. I.A. No. 173 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 to perform the post obsequies of his deceased father, who is stated to have died on 10.03.2026.

3. Heard, Mr. Rajat Kumar Panda, learned counsel for petitioner and Mr. C.Mohanty, Addl. PP in the matter and perused the record.

4. After having considered the rival submissions and on going through the averments taken in the IA together with documents annexed thereto, since the petitioner wants interim bail on the ground to perform the post obsequies of his late father, who is stated to have died on 10.03.2026, this Court while keeping the regular bail pending, admits the petitioner to interim bail purely on humanitarian

ground for a period of fifteen (15) days w.e.f. the date of his actual release on bail on such terms and condition as deems fit and proper by the Court in seisin over the matter including the condition that one of the sureties of the petitioner must be either his family members or blood relation.

5. The petitioner is, however, advised to surrender to custody after expiry of the interim bail, failing which the Court in seisin over the matter is at liberty to take coercive steps to commit the petitioner to prison.

6. Accordingly, the I.A. stands disposed of.

7. Issue urgent certified copy of the order as per Rules. The benefit of this order shall not be extended to the petitioner, if the news relating to death of father of petitioner is found to be false. The date of surrender of the petitioner shall not be beyond 30.03.2026.

8. List this matter on 31st March, 2026.

Urgent certified copy of the order be granted in course of the day.

(G. Satapathy) Judge

kishore

Signed by: KISHORE KUMAR SAHOO Reason: Authentication Location: High Court of Orissa Date: 11-Mar-2026 14:14:34