SUBASH CHANDRA JENA 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 mother who is stated to have died on 11/11/2025.

(3.) Heard, Mr. Jayadeba Behera, learned counsel for the petitioner; Mr. C. Mohanty, learned Additional Public Prosecutor and Mr. Ashok Behera, learned counsel for the Informant in the matter and perused the record.