Pradeep Kumar Behera vs State Of Orissa And Another ... Opposite ...
2026 Latest Caselaw 3434 Ori

Orissa High Court

Pradeep Kumar Behera vs State Of Orissa And Another ... Opposite ... on 15 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           BLAPL No.389 of 2026

                 Pradeep Kumar Behera                              ...          Petitioner
                                                                  Mr. P.K. Ray, Advocate
                                       -versus-
                 State of Orissa and another                       ... Opposite Parties
                                                          Mr. M.R. Patra, Addl. PP
                                                 Mr. M. Das, Advocate (Informant)
                                           CORAM: JUSTICE G. SATAPATHY
                                             ORDER(ORAL):

15.04.2026

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

2. Mr. Prabir Kumar Ray, learned counsel for the petitioner appearing virtually seeks permission of the Court to withdraw the present bail application by praying to grant liberty to the petitioner to renew his prayer for bail before the learned Court in seisin over the matter after examination of the victim.

3. Accordingly, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa