Bhagaban Malik vs State Of Odisha And
2026 Latest Caselaw 3277 Ori

Orissa High Court

Bhagaban Malik vs State Of Odisha And on 8 April, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  W.P.(C) No.10067 of 2026


                              Bhagaban Malik                          ....                     Petitioner
                                                                                 Mr. G.B. Singh, Advocate


                                                                          -versus-

                              State of Odisha and
                              Others                                  ....                Opp. Parties
                                                                               Mr. P.K. Panda, ASC
                                                                             Ms. R. Jena, Advocate on
                                                                                 behalf of Mr. L.K.
                                                                             Maharana, Advocate for
                                                                                     TPCODL

                                                       CORAM:
                                          JUSTICE BIRAJA PRASANNA SATAPATHY
                                                               ORDER

08.04.2026 Order No

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

2. Heard learned counsel for the parties.

3. Copy of the Writ Petition is provided to the learned counsel appearing for the TPCODL in Court.

4. As requested by learned counsel appearing for TPCODL, list this matter next week. Necessary instruction be obtained in the meantime.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack