DHANTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The bail application under Sec. 439 of Cr.P.C. has been filed in connection with Baliapal P.S. Case No;165 of 2023 corresponding to C.T. Case No.464 of 2023, pending in the file of the learned J.M.F.C., Basta under Ss. 341, 323, 294, 307, 506/34 of IPC.

(2.) I.A. No.1320 of 2023 has been filed by the petitioner to release the petitioner on interim bail for a period of three months on the ground that the petitioner is the only male member of his family and at present his father, Manmatha Behera is suffering from acute infraction in right fronto-parietal lobe region and is under treatment at SCB Medical College and Hospital, Cuttack. The M.R.I. report of the brain of the father of the petitioner has been annexed to this I.A. but the same is not legible. The prescriptions issued by one Dr.Anupam Dey have also been annexed to the I.A.

(3.) Learned counsel for the petitioner submits that for better treatment of his father, the presence of the petitioner is highly necessary and any delay in his treatment will put his father in trouble.