SARMIT URMA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This I.A. has been filed by the petitioner for releasing him on interim bail for a period of 60 days 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.) Mr. A.K. Sahoo, learned counsel for the petitioner submits that the petitioner may be released on interim bail for a period of 60 days for collection of relevant documents and filing of the claim application before the competent Court as his wife has died in a motor vehicle accident. He further submits that in I.A. No. 1665 of 2023 the petitioner had been granted interim bail for a period of two weeks to perform the obsequies of his wife and he has surrendered on time.

(3.) On 15/12/2023 in I.A. No. 1665 of 2023, the petitioner had been granted interim bail for a period of two weeks after the learned State Counsel has confirmed that wife of the petitioner Santoshini Urma has expired in a motor vehicle accident and her post mortem examination had been conducted in the S.C.B. Medical College and Hospital, Cuttack and Mangalabag P.S. UD Case No. 2547 dtd. 14/12/2023 had been registered.