Tera @ Dusmanta Behera vs State Of Odisha
2026 Latest Caselaw 1177 Ori

Orissa High Court

Tera @ Dusmanta Behera vs State Of Odisha on 9 February, 2026

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                CRLA No.718 of 2018
                                     Tera @ Dusmanta Behera    ....     Appellant/
                                                                     Petitioner
                                                   Represented by Adv.-
                                                   Mr. Amit Kumar Nath, Advocate

                                                             -versus-

                                     State of Odisha                    ....  Respondent/
                                                                            Opp. Party
                                                          Represented by Adv.-
                                                          Ms. Suvalaxmi Devi,
                                                          Additional Standing Counsel

                                             CORAM:
                          HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                              AND
                          HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
                                             ORDER

  Order No.                                09.02.2026
                                          (Hybrid mode)

          06.                   1.         This is an application for bail.

2. Heard Mr. Amit Kumar Nath, learned counsel appearing for the appellant and Ms. Suvalaxmi Devi, learned Additional Standing Counsel appearing for the State-Respondent.

3. List this matter in due course.

(Manash Ranjan Pathak) Judge

Designation: Personal Assistant

(Sibo Sankar Mishra) Location: High Court of Orissa, Cuttack. Date: 09-Feb-2026 18:29:39 Judge Subhasis