SARMIT URMA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is in custody in connection with Athmallik P.S. Case No. 131 of 2023 corresponding to Special (NDPS) Case No. 11 of 2023 pending in the Court of the learned Special Judge, Athmallik under Ss. 20(b)(ii)(C)/29 of NDPS Act.

(2.) This matter was not in the list today. As the learned counsel for the petitioner mentioned that Santoshini Urma, wife of the petitioner died on 13/12/2023 in a road accident and release of the petitioner is necessary for attending the obsequies ceremony of the deceased-wife, the case was listed today by way of a special notice.

(3.) This I.A. has been filed for releasing the petitioner Sarmit Urma @ Milu on interim bail for a period of 30 days for attending the obsequies ceremony of his deceased-wife Santoshini Urma who died on 13/12/2023 at S.C.B. Medical College and Hospital after meeting with an accident.