PRASANTA KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) The Petitioner, who is in custody in connection with Polasara P.S. Case No.407 of 2023 corresponding to S.T Case No.194# of 2023, pending in the Court of learned Additional Sessions Judge, Kodala and registered for the alleged commission of offences under Sec. 302/307/506/324/294 of the IPC read with Sec. 25(1-B)(a)/27 of the Arms Act, has filed this petition seeking release on interim bail.

(3.) Learned counsel for the Petitioner submits that the father of the Petitioner, namely, Udayanath Behera having died on 2/10/2025, his presence at home during this period is necessary to take part in the obsequies. He further submits that this Petitioner being a responsible male member of the family, in his absence, the other members of the family are facing a lot of difficulties in making the arrangements for the ceremony. He, therefore, prays for grant of interim bail to the Petitioner. In support of the same, he files the death certificate.