Bula @ Bhagirathi Nayak vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 3436 Ori

Citation : 2026 Latest Caselaw 3436 Ori
Judgement Date : 15 April, 2026

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Orissa High Court

Bula @ Bhagirathi Nayak vs State Of Odisha ... Opposite Party on 15 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                BLAPL No. 784 of 2026

                      Bula @ Bhagirathi Nayak                            ...          Petitioner
                                                                          Ms. H. Das, Advocate
                                                          -versus-
                      State of Odisha                                    ...       Opposite Party
                                                                        Mr. M.R. Patra, Addl. PP
                                                    CORAM:
                                             JUSTICE G. SATAPATHY
                                                   ORDER(ORAL)

        Order No.                                   15.04.2026
            02.                  1.        This    matter       is    taken     up    through       Hybrid

Arrangement (Virtual/Physical Mode).

2. Ms. Hena Das, 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 renew his prayer for bail before the learned Court in seisin over the matter after examination of some witnesses.

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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

(G. Satapathy) Judge Priyajit

Location: HIGH COURT OF ORISSA