Orissa High Court
Mahasweta Biswal vs State Of Odisha.................... ... on 17 July, 2020
Author: S. K. Panigrahi
Bench: S. K. Panigrahi
BLAPL NO.893 of 2020
HIGHCOURT OFORISSA
Mahasweta Biswal ...........Petitioner
Versus
State of Odisha.................... Opp. Party
I.A NO.330 of 2020
04. 17.07.2020 In view of extraordinary situation arose out of
COVID-19, the matter is taken up through video
conferencing.
Heard Shri Debi Prasad Dhal, Sr. Advocate for
the petitioner and learned counsel for the State.
It is submitted by the learned counsel for the
petitioner that the petitioner is a lady having two children
and one of the children is suffering from Asthma. It is
also submitted that her husband is languishing in
custody and there are no male member to look after her
ailing son. It is further submitted that her mother in law
is also suffering from old age ailments.
Learned counsel for the State vehemently
opposes the prayer for interim bail stating that the son of
the petitioner is suffering from acute Asthma for last 7
years and it does not require an emergent treatment.
Considering such submissions and after hearing
learned counsel for the State, this Court is of the view
that the petitioner may be enlarged on interim bail for a
period of 15 days from the date of her release in
connection with EOW Bhubaneswar P.S. Case No.21 of
2019 corresponding to C.T. Case No.10 of 2019 on such
2
terms and conditions to be fixed by the learned Presiding
Officer Designated Court under the O.P.I.D Act, Cuttack
as he deems just and proper. It is further directed that
the petitioner shall surrender herself before the trial
Court after expiry of 15 days from the date of her release.
The I.A. is accordingly disposed of.
List the BLAPL after two weeks.
Case Diary be obtained in the meantime.
As Lock-down period of continuing for COVID-
19, learned counsel for the petitioner may utilize the soft
copy of this order available in the High Court's official
website or print out thereof at par with certified copies in
the manner prescribed, vide Court's Notice No.4587 dated
25.03.2020.
.............................
S. K. Panigrahi, J.
sp