SENAPATI BINDHANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application by the petitioner for grant of interim bail to attend post obsequies of his late father who is stated to have died on 7/11/2025.

(3.) Heard, Mr. Sudhansu Sekhar Dash, learned counsel for the petitioner and Mr. C. Mohanty, learned Additional Public Prosecutor in the matter and perused the record.