Mahendra Behera vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2906 Ori

Orissa High Court

Mahendra Behera vs State Of Odisha ... Opposite Party on 25 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                     BLAPL No.2845 of 2026

        Mahendra Behera                    ...              Petitioner
                                           Ms. B. Mishra, Advocate
                                -versus-
        State of Odisha                    ...        Opposite Party
                                           Mr. M.R. Patra, Addl. PP
                  CORAM: JUSTICE G. SATAPATHY
Order No.             ORDER(ORAL):25.03.2026
  01.        I.A. No.223 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 17.03.2026.

3. Heard, Ms. Bini Mishra, learned counsel for petitioner and Mr. M.R. Patra, Addl. 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 IA together with documents annexed thereto, since the petitioner wants to avail interim bail to perform the post obsequies of his late father, who is stated to have died on 17.03.2026, this Court while keeping the regular bail pending, admits the petitioner to interim bail purely on humanitarian ground for a period of seven(07) 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 aforesaid order shall not remain valid after 04.04.2026 and the date of surrender of the petitioner shall not be beyond 04.04.2026.

8. List this matter on 13.04.2026.

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

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa