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High CourtsSingle Bench(2026) 02 OHC CK 1714

Smruti Ranjan Barik @ Bada vs State Of Odisha

Orissa High Court · Decided on 9 February 2026

HON’BLE JUDGES
G. Satapathy, J
RESULT
Dismissed
CASE NUMBER
Bail Application No. 606 Of 2026

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Judgment

7 paragraphs · 340 words

G. Satapathy, J

1.

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

2.

This matter has been taken up today on being mentioned. This is an application by the Petitioner for grant of interim bail to attend the marriage function of his younger brother scheduled to be held on 10.02.2026 and reception on 11.02.2026.

3.

In the course of hearing, Mr. Himanshu Sekhar Mishra, learned counsel for the petitioner submits that since the marriage of the brother of the petitioner has been scheduled to be held on 10. 02.2026 and reception on 11.02.2026, the petitioner may kindly be granted interim bail for a period of 10 days by imposing appropriate conditions including a condition for escorting the petitioner by a constable at his own cost. Mr. Mishra further submits that the bail application of the petitioner was earlier turned down by this Court in BLAPL No.2518 of 2025, but the petitioner by mistake has not informed the same fact, resulting in not mentioning the same fact in the bail application of the petitioner. In support of such submission, the certified copy of the order passed in BLAPL No.2518 of 2025 as produced is taken on record.

3.1. On the other hand, Mr. P. Satpathy, learned Addl. PP, however, strongly opposes such prayer of the petitioner for grant of interim bail.

4.

After having considered the rival submissions and on going through the averments taken in the IA, since the petitioner seeks for interim bail on the ground to attend the marriage of his younger brother, but the petitioner having detained in custody since last three years, which was within the knowledge of the family members of the petitioner and the family members of the petitioner having fixed the marriage of the younger brother of the petitioner on the scheduled date, such ground does not appeal to this Court for grant of interim bail to the petitioner.

Hence, the prayer for interim bail to the petitioner stands rejected. Accordingly, the I.A. No. 110 of 2026 stands disposed of.