SANTOSH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application for interim bail filed by the sole appellant on the ground that his father has expired on 5/2/2026 and he seeks to attend the obsequies ceremony. In support of his contention, he has filed the medical documents as well as the Certificate issued by the Vice-Chairman, Nayagarh Municipality.

(2.) Heard learned counsel for the appellant and learned counsel for the State-Respondent.

(3.) The appellant has been convicted for the offence punishable under sec. 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000.00 (Rupees ten thousand), in default, to undergo R.I. for one year for the offence under Sec. 302 of the Indian Penal Code by the learned Sessions Judge, Nayagarh in S.T. No.49 of 2023.