SANJAYA ROUTA 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 on the ground to attend his ailing mother who is undergoing Chemotherapy at Visakhapatnam.

(3.) Heard, Mr. Janmejaya Katikia, learned counsel for the petitioner, Mr. Bijaya Kumar Ragada, learned counsel for the Informant and Mr. P. Satpathy, learned Additional Public Prosecutor in the matter and perused the record including the documents produced.