TARINI PRADHANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) I.A. No.1348 of 2023 1. Heard Mr. Dash, learned counsel for the petitioners and Mr. Katikia, learned Additional Government Advocate for the State-opposite party.

(2.) Instant petition is filed for and on behalf of petitioner No.3 seeking his release on interim bail for a period of twelve weeks in order to enable him to receive proper care and better treatment and on such other grounds stated therein.

(3.) Mr. Dash, learned counsel of the petitioner submits that the petitioner No.3 is one of the appellants and husband of the deceased stands convicted under Sec. 302 of the I.P.C and other allied offences and he is in judicial custody on and from 19/4/2022 and currently under treatment at SCB Medical College and Hospital, Cuttack on a reference from Sahid Laxman Nayak Medical College and Hospital, Koraput since diagnosed with 'Left Parital Lobe Tuberculoma'. It is further submitted that petitioner No.3 is financially weak and suffering from multiple health disorders and considering the same, he should be released on interim bail for a period of twelve weeks for receiving effective treatment for the alleged illness.