Pradeep Dandasena & vs State Of Odisha
2026 Latest Caselaw 1658 Ori

Orissa High Court

Pradeep Dandasena & vs State Of Odisha on 20 February, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLA No.229 of 2023

                  Pradeep Dandasena &            ....    Appellants/
                  others                               Petitioners

                                    Represented by Adv.-

                                    Mr. Manas Kumar Chand,
                                    Advocate

                                      -versus-

                  State of Odisha                ....   Respondent/
                                                      Opp. Party

                                    Represented by Adv.-

                                    Mr. Debaraj Mohanty,
                                    Addl. Government Advocate

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

                                   ORDER

Order No.                        20.02.2026
                                (Hybrid mode)



   15.       1.      This is an application on behalf of the convict-

appellant for grant of interim bail on the ground of the marriage of his son which was scheduled to be held on 18.02.2026. In the meantime, since the marriage has

already been solemnized on 18.02.2026, the I.A. has become infructuous.

2. Accordingly, the I.A. is dismissed as infructuous.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

1. List this matter on 08.04.2026.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Subhasis Judge

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 20-Feb-2026 17:44:00