Mustaq Allam @ Mushtaque vs State Of Odisha ..... Opposite Party
2025 Latest Caselaw 11493 Ori

Orissa High Court

Mustaq Allam @ Mushtaque vs State Of Odisha ..... Opposite Party on 18 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             BLAPL No.12964 of 2025

            Mustaq Allam @ Mushtaque                  .....                Petitioner
            Alam
                                                               Represented by Adv. -
                                                               Mr. Umakanta Barik

                                           -versus-
            State Of Odisha                        .....              Opposite Party
                                                              Represented by Adv. -

                                                              Mr. U.C. Jena, ASC


                                  BLAPL No.10120 of 2025

            Aamir Khan                              .....                  Petitioner
                                                              Represented by Adv. -
                                                              Mr. Devashis Panda

                                           -versus-
            State of Odisha                        .....              Opposite Party
                                                              Represented by Adv. -

                                                              Mr. U.C. Jena, ASC


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

                                           ORDER

18.12.2025 Order No.

01. 1. These matters are taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. On perusal of the record, it appears that earlier bail applications of the Petitioners bearing BLAPL Nos.5761, 11344 & 12737 of 2024 were disposed of by Hon'ble Mr. Justice

Gourishankar Satapathy vide judgment dated 22.08.2025.

3. Since Hon'ble Mr. Justice Gourishankar Satapathy had taken up the earlier bail applications of the Petitioners, the matters should have been placed before the Bench comprising of Hon'ble Mr. Justice Gourishankar Satapathy.

4. Accordingly, registry is directed to verify the same and list these matters before the appropriate assigned Bench.

( A.K. Mohapatra) Judge

Debasis