BENUDHAR JAGAT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is the second application of the petitioner under Sec. 439 of Cr.P.C. in connection with Patnagarh P.S. Case No. 210 of 2023 corresponding to G.R. Case No. 833 of 2023 in the Court of the learned S.D.J.M., Patnagarh under Ss. 420, 294, 506, 34 of IPC.

(2.) The earlier application BLAPL No. 13462 of 2023 filed by the petitioner and his son Hemanta Jagat had been dismissed by me on 15/12/2023 granting liberty to the petitioner to move for bail afresh after completion of investigation. Thereafter the prayer for bail of the co-accused Hemanta Jagat has been allowed in BLAPL No. 4315 of 2024 on 17/5/2024.

(3.) This I.A. has been filed for releasing the petitioner on interim bail on the ground that his father Hiradhar Jagat died on 28/5/2024 and as the petitioner is the only son the obsequies of his father could not be performed as both he and his son are in custody.