Bikram Kirsani vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 11651 Ori

Citation : 2025 Latest Caselaw 11651 Ori
Judgement Date : 23 December, 2025

[Cites 1, Cited by 0]

Orissa High Court

Bikram Kirsani vs State Of Odisha ... Opposite Party on 23 December, 2025

Author: G. Satapathy

Bench: G. Satapathy

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            BLAPL No.9553 of 2025

                          Bikram Kirsani                              ...        Petitioner
                                                                Mr. A.R. Panda, Advocate
                                                          -versus-
                          State of Odisha                           ...    Opposite Party
                                                                  Mr. M.R. Patra, Addl. PP
                                                            CORAM:
                                                     JUSTICE G. SATAPATHY
                                                        ORDER(ORAL)

      Order No.                                          23.12.2025
         03.                           1.      This     matter   is   taken   up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Amulya Ratna Panda, learned counsel for the petitioner seeks permission of the Court to withdraw the present bail application by praying to grant liberty to the petitioner to approach the learned trial Court afresh for grant of bail, on the ground of non-compliance of Article 22(1)/22(2) of the Constitution of India by relying upon the judgments 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; Rajendra Naik and another Vrs. State of Odisha in BLAPL No.6872 of 2025 disposed of on 11.11.2025 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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

Signed by: SUBHASMITA DAS (G. Satapathy)

Location: High Court of Orissa Judge Date: 24-Dec-2025 10:51:21Subhasmita