SK MUSTAKUDDIN Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This I.A has been filed by the Petitioner with a prayer for extension of interim bail granted to the Petitioner vide order dtd. 23/12/2025.

(3.) Mr.Nayak, learned Senior Counsel appearing for the Petitioner at the outset contended that by filing the present I.A he has prayed for extension of the interim bail. In course of argument, learned Senior Counsel for the Petitioner assured this Court that the Petitioner is ready and willing to settle the matter and the Petitioner is also ready to return the money which was taken from the informant as would be aggrieved between the parties.