Biswaranjan Behura vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2601 Ori

Orissa High Court

Biswaranjan Behura vs State Of Odisha ... Opposite Party on 18 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       BLAPL No. 1691 of 2026

        Biswaranjan Behura                ...           Petitioner
                                          Mr.A.Mishra, Advocate
                               -versus-
        State of Odisha                   ...     Opposite Party
                                          Mr. M.R.Patra, Addl. PP
                    CORAM:JUSTICE G. SATAPATHY
                       ORDER(ORAL):

18.03.2026 Order No.

01. I.A. No. 200 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 attend the post obsequies of his deceased mother, who is stated to have died on 15.03.2026.

3. Heard, Mr. Arijeet Mishra, learned counsel for petitioner and Mr. M.R.Patra, 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 the documents annexed thereto, since the petitioner wants to avail interim bail to attend the post obsequies of his late mother, who is stated to have died on 15.03.2026, this Court while keeping the regular bail pending, admits the petitioner to interim bail purely on humanitarian ground for a period of ten (10) 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 mother of petitioner is found to be false. The date of surrender of the petitioner shall not be beyond the date 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

Location: High Court of Orissa Date: 18-Mar-2026 14:55:05