Abani Kumar Giri vs State Of Odisha & Another
2026 Latest Caselaw 2603 Ori

Orissa High Court

Abani Kumar Giri vs State Of Odisha & Another on 18 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLA No. 232 of 2026

        Abani Kumar Giri                ...               Appellant
                                        Mr.A.K.Nayak, Advocate
                             -versus-
        State of Odisha & another     ...              Respondents
                                            Mr. M.R.Patra, Addl. PP
                    CORAM:JUSTICE G. SATAPATHY
                       ORDER(ORAL):

18.03.2026 Order No.

01. I.A. No. 777 of 2026

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is an application by the appellant for grant of interim bail to attend the post obsequies of his deceased father, who is stated to have died on 13.03.2026.

3. Heard, Mr. Arun Kumar Nayak, learned counsel for appellant and Mr. M.R.Patra, Addl. PP in the matter and perused the record together with written instruction received from OIC, Badampahad PS as supplied.

4. After having considered the rival submissions and on going through the averments taken in the IA, since the appellant wants to avail interim bail to attend the post obsequies of his late father, who is stated to have died on 13.03.2026, this Court while keeping the CRLA pending, admits the appellant 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 appellant must be either his family members or blood relation.

5. The appellant 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 appellant 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 appellant, if the news relating to death of father of appellant is found to be false. The date of surrender of the appellant 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 Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2026 14:55:04