SANKAR DEV SETH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) This interim application has been filed by the Petitioner for grant of interim bail in order to enable him to attend the obsequies ceremony of his mother who died on 27/12/2021 at 05.25 P.M.

(3.) Heard learned counsel for the Petitioner and learned counsel for the State.