Orissa High Court
Saikha Sameer @ Saikh vs State Of Odisha ..... Opp. Party on 11 September, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.3383 of 2025
Saikha Sameer @ Saikh ..... Petitioner
Sameer
Represented By Adv. -
Manoranjan Padhy
-versus-
State Of Odisha ..... Opp. Party
Represented By Adv. -
S.K. Parhi, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
11.09.2025 Order No.
02. I.A. No.2533 of 2025
1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. This is an application seeking modification of order dated 01.09.2025.
3. Heard learned counsel for the Petitioner.
4. Learned counsel for the Petitioner at the outset contended that although the application filed by the Petitioner was disposed of order dated 01.09.2025 by granting liberty to the Petitioner to move an application for bail in terms of the judgment of the Hon'ble Supreme court, however, no time limit has been stipulated.
5. Considering the aforesaid submission, this Court directs that in the event the Petitioner moves an application for bail as has been Page 1 of 2. permitted vide order dated 01.09.2025, the learned court in seisin over the matter shall do well to dispose of such application within a period of two weeks from the date of filing of such application.
6. The I.A. is disposed of accordingly.
Urgent certified copy of this order be granted on proper application.
( A.K. Mohapatra ) Judge Anil Signature Not Verified Digitally Signed Signed by: ANIL KUMAR SAHOO Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 11-Sep-2025 16:36:40 Page 2 of 2.