Pramod Biswal @ Bibhu vs State Of Odisha
2026 Latest Caselaw 1178 Ori

Orissa High Court

Pramod Biswal @ Bibhu vs State Of Odisha on 9 February, 2026

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLA No.914 of 2024

                  Pramod Biswal @ Bibhu            ....   Appellant/
                                                       Petitioner
                                    Represented by Adv.-
                                    Mr. Devashis Panda, Advocate

                                        -versus-

                  State of Odisha                  .... Respondent/
                                                      Opp. Party
                                    Represented by Adv.-
                                    Mr. Partha Sarathi Nayak,
                                    Addl. Government Advocate
                                    Mr. Rakesh Kumar Mallick,
                                    Advocate for the informant

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

                                     ORDER

Order No.                          09.02.2026
                                  (Hybrid mode)



   10.       1.      This is an application for bail.

2. Heard Mr. Devashis Panda, learned counsel appearing for the appellant, Mr. Partha Sarathi Nayak, learned Additional Government Advocate appearing for the State-Respondent and Mr. Rakesh Kumar Mallick, learned counsel appearing for the informant through virtual mode.

3. Pursuant to the order dated 24.11.2025, learned counsel for the State has placed on record the criminal antecedents of the convict-appellant dated 28.04.2025 received from the Dy. SP I/C, Mahanga P.S. Copy of the same has been supplied to the learned counsel for the appellant. The said report is taken on record.

4. One week time is granted to the learned counsel for the appellant to file a comprehensive affidavit disclosing the status of the cases pending against the convict-appellant.

5. List this matter on 18.03.2026 along with CRLA No.924 of 2024, CRLA No.966 of 2024, CRLA No.1000 of 2024, CRLA No.1065 of 2024, CRLA No.1066 of 2024 and CRLA No.1067 of 2024.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Subhasis

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 09-Feb-2026 18:29:39