Najuru Mula vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 3743 Ori

Citation : 2026 Latest Caselaw 3743 Ori
Judgement Date : 22 April, 2026

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Orissa High Court

Najuru Mula vs State Of Orissa ... Opposite Party on 22 April, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          BLAPL No.12643 of 2025
                      Najuru Mula                                        ...               Petitioner
                                                                               Mr. M. Das, Advocate
                                                          -versus-
                      State of Orissa                                    ...           Opposite Party
                                                                         Mr. R.B. Mishra, Addl. PP

                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                               ORDER(ORAL)

        Order No.                                22.04.2026
           04.                   1.      This    matter         is    taken    up     through     Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Mahes 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 approach the appropriate forum under change circumstance of examination of 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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.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