KANHU CHARAN NAHAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The matter is taken up through video conferencing mode.

(2.) Heard Mr. A.K. Das, learned counsel for the Petitioner and Mr. G. Rout, learned Additional Standing Counsel.

(3.) In this application the Petitioner has prayed for his release on interim bail on the ground that his mother-in-law died on 9/1/2022 and he requires to attend the obsequies being the only son-in-law.