Judhistira @ Jidhistira Rana And vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 10834 Ori

Orissa High Court

Judhistira @ Jidhistira Rana And vs State Of Odisha ... Opposite Party on 9 December, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           BLAPL No.11648 of 2025
                      Judhistira @ Jidhistira Rana and ...      Petitioners
                      another
                                                  Mr. K. Mohanty, Advocate
                                                       -versus-
                      State of Odisha                                 ... Opposite Party
                                                                  Mr. M.R. Patra, Addl. PP

                                                   CORAM:
                                            JUSTICE G. SATAPATHY

                                                       ORDER(ORAL)

09.12.2025 Order No.

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

2. Mr. Kuldeep Mohanty, learned counsel for the Petitioners seeks permission of the Court to withdraw the present bail application by praying to grant liberty to the Petitioners to approach the learned trial Court afresh for grant of bail on the ground of non- compliance of Article 22(2)/22(5) by relying upon the judgment of this Court in Jati @ Susanta Rout & Jilapi @ Basanta Sahu Vrs. State of Odisha in BLAPL Nos. 5527 & 6993 of 2025 disposed of on 06.08.2025 and the judgment of the Apex Court in Vihaan Kumar Vrs. State of Haryana and another; 2025 (I) OLR (SC) 464.

3. In view of the above, the present bail

Digitally Signed application stands disposed of as withdrawn with

Location: HIGH COURT OF ORISSA aforesaid liberty as prayed for. Date: 10-Dec-2025 10:34:47 (G. Satapathy) Judge Priyajit