LINGARAJ SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application has been filed by the petitioner No.1 to grant him interim bail in connection with Bolangir Town P.S. Case No.490 of 2023 corresponding to Special G.R. Case No.77 of 2023, pending in the file of the leaerned District and Sessions Judge, Bolangir under Sec. 21 (b)/29 of the N.D.P.S. Act.

(2.) Mr. Gokulananda Sahu, learned counsel for the petitioners submits that during pendency of this bail application on account of a road accident, Dolamani Sahu, the father-in-law of petitioner No.1 expired on 25/10/2023 and the obsequies will be held on 3/11/2023 and 4/11/2023. He further submits that the son of Dolamani Sahu also sustained injuries and is bed-ridden for which there is nobody except the petitioner No.1 to arrange for the obsequies.

(3.) When Mr.G.N.Sahu, learned counsel had mentioned the matter for listing yesterday and submitted the mention memo, the learned State counsel had been directed to obtain instructions. Today copy of the instructions dtd. 31/10/2023 of the IIC, Bheden Police Station is filed, wherein it has been stated that Dolamani Sahu, father-in-law of the petitoner has met an accident on 24/10/2023 and was declared dead at VIMSAR, Burla. In this connection, Dhama P.S. Case No.170 dtd. 24/10/2023 under Ss. 279, 337, 338, 304-A of IPC has been registered.