SANTOSH PANDA Vs. STATE OF ORISSA

JUDGEMENT

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

(2.) This is an application by the appellant-petitioner for grant of interim bail on the ground of illness of his mother.

(3.) Heard Mr.Bisworanjan Swain, learned counsel for the appellant and Mr.P.Satapathy, learned Addl. Public Prosecutor and perused the record.