Vishal Kumar vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 11652 Ori

Orissa High Court

Vishal Kumar 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.13474 of 2025
                  Vishal Kumar                                        ...          Petitioner

                                                                Mr. A.R. Panda, Advocate
                                                      -versus-
                  State of Odisha                                     ... Opposite Party
                                                                Mr. R.B. Mishra, Addl. PP

                                                 CORAM:
                                          JUSTICE G. SATAPATHY

                                                      ORDER(ORAL)

23.12.2025 Order No.

01. 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 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

application stands disposed of as withdrawn with

Reason: Authentication aforesaid liberty as prayed for. Location: High Court of Orissa, Cuttack Date: 24-Dec-2025 10:39:40 (G. Satapathy) Judge Jayakrushna