Ajay Dalei vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 2671 Ori

Orissa High Court

Ajay Dalei vs State Of Orissa ... Opposite Party on 19 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          BLAPL No.2578 of 2026

     Ajay Dalei                                  ...            Petitioner
                                                Mr. A.K.Jena, Advocate
                                  -versus-
     State of Orissa                             ...      Opposite Party
                                           Mr. P.Satapathy, Addl. PP
                                 CORAM:
                          JUSTICE G. SATAPATHY
                                  ORDER(ORAL)

19.03.2026 Order No.

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

2. The petitioner by way of this bail application U/S.483 of BNSS prays to grant him interim bail in connection with Balichandrapur PS Case No.79 of 2025 corresponding to CT(Sessions) Case No.326 of 2025 pending in the file of learned Addl. Sessions Judge, Chandikhole, for commission of offences punishable U/Ss.126(2)/296(b)/115(2)/74/351(2)103/3(5)of BNS.

3. Heard, Mr. Asit Kumar Jena, learned counsel for the petitioner and Mr. P.Satapathy, learned Additional Public Prosecutor in the matter and perused the record.

4. After having considered the rival submissions and on going through the averments taken in the bail application together with the documents annexed thereto, since the petitioner wants to avail interim bail to attend the post obsequies of his late father who is

stated to have died on 12.03.2026, this Court grants interim bail to the petitioner purely on humanitarian ground for a period of 10(ten) days with effect from the date of his actual release on bail on such terms and conditions as deem fit and proper by the learned Court in seisin of the case including one condition that one of the sureties must be either his blood relation or family member.

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. The aforesaid order shall remain valid till 31.03.2026 and the date of surrender of the petitioner shall not be beyond 31.03.2026.

6. Hence, the bail application of the petitioner stands allowed. Accordingly, the BLAPL stands disposed of. Issue urgent certified copy of the order as per Rules.

(G. Satapathy) Judge kishore

Signed by: KISHORE KUMAR SAHOO

Location: High Court of Orissa Date: 19-Mar-2026 14:13:30