Iswar Kulesika vs State Of Odisha ..... Opposite Party
2025 Latest Caselaw 11040 Ori

Orissa High Court

Iswar Kulesika vs State Of Odisha ..... Opposite Party on 4 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLMC No.5029 of 2025
            Iswar Kulesika             .....         Petitioner
                                                            Represented By Adv. -
                                                            Manoranjan Padhy

                                           -versus-
            State Of Odisha                       .....           Opposite Party
                                                            Represented By Adv. -
                                                            Mr. U.C.Jena, A.S.C.

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA

                                           ORDER

04.12.2025 Order No.

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

2. Heard learned counsel for the Petitioner as well as the learned counsel for the State. Perused the application as well as the prayer made therein.

3. By filing the present application under Section 482 of the Cr.P.C., the Petitioner seeks for a direction to the learned trial court to consider the bail application of the Petitioner in terms of the judgment of the Hon'ble Supreme Court in Hussainara Khatoon vs. State of Bihar reported in AIR (1979) SC 1369 which is pending in C.T. Case No.07 of 2021 in the Court of learned Addl. Sessions Judge-cum-Special Judge, Koraput.

4. On a careful analysis of the prayer made in the present application this Court is of the considered view that no direction

to the trial court is necessary. It is open to the Petitioner to move a bail application as per law. However, while disposing of the present application this Court directs that in the event any application has been filed the same shall be considered on the basis of merit and taking into consideration the judgment relied upon by the Petitioner in support of his prayer in such bail application.

5. With the aforesaid observations and directions, the CRLMC application stands disposed of.

( Aditya Kumar Mohapatra) Judge Rubi