Sridhar Khara vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 3511 Ori

Citation : 2026 Latest Caselaw 3511 Ori
Judgement Date : 16 April, 2026

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Orissa High Court

Sridhar Khara vs State Of Odisha ... Opposite Party on 16 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               BLAPL No.3357 of 2026
                       Sridhar Khara                                    ...           Petitioner
                                                                 Mr. M. Nandy, Advocate
                                                        -versus-
                       State of Odisha                                  ...    Opposite Party
                                                                    Mr. C. Mohanty, Addl. PP

                                          CORAM: JUSTICE G. SATAPATHY

Order No. ORDER(ORAL)16.04.2026

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

2. Mr. Mangu Nandy, 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 material witnesses.

3. Accordingly, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for, but the subsequent bail application of the petitioner shall be considered accordingly to its own merit.

(G. Satapathy) Judge Jayakrushna

Location: High Court of Orissa, Cuttack