Rajpurohit Arjun vs State Of Odisha ..... Opp. Party
2025 Latest Caselaw 9055 Ori

Orissa High Court

Rajpurohit Arjun vs State Of Odisha ..... Opp. Party on 14 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.4173 of 2025
            Rajpurohit Arjun                 .....   Petitioner
            [email protected]
                                                               Represented By Adv.
                                                               - Manoranjan Padhy

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

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

                                           ORDER

14.10.2025 Order No.

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

2. Heard learned counsel for the parties and perused the records.

3. This is an application under Section 482 of the Cr.P.C. read with Section 528 of B.N.S.S. has been filed by the Petitioner with a prayer to consider the bail application in connection with Machhakund P.S. Case No.65 of 2024 corresponding to T.R. No.79 of 2024 pending in the court of learned Addl. District & Sessions Judge, Koraput.

4. Learned counsel for the Petitioner during course of argument submits that the Petitioner does not want to press this application with liberty to the Petitioner to raise all the points at

the time of hearing of bail.

5. Considering the submission made, this CRLMC stands disposed of as not pressed.

6. Learned counsel for the Petitioner further contended that the Petitioner has been custody since 17.07.2024. In such view of the matter, liberty is granted to the Petitioner to move a fresh bail application before the learned trial court. In the event any such bail application is filed, this Court observes that the same shall be considered keeping in view the judgments in Hussainara Khatoon & Ors. vs. State of Bihar reported in (1980) 1 SCC 81, case of BLAPL No.4758 of 2023 passed by the Hon'ble High Court of Orissa and disposed of by passing a reasoned order.

7. Accordingly, the CRLMC is disposed of.

Issue urgent certified copy of this order as per Rules.

( Aditya Kumar Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa, Cuttack Date: 14-Oct-2025 15:16:02