Rashmi Ranjan Parida vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 1898 Ori

Citation : 2026 Latest Caselaw 1898 Ori
Judgement Date : 26 February, 2026

[Cites 0, Cited by 0]

Orissa High Court

Rashmi Ranjan Parida vs State Of Odisha .... Opposite Party(S) on 26 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                         CRLMC No.501 of 2026
                                          Rashmi Ranjan Parida        ....               Petitioner(s)
                                                                            Miss Agnisikha Ray, Adv.

                                                                    -versus-
                                          State of Odisha             ....         Opposite Party(s)
                                                                          Mr. Udit Ranjan Jena, AGA

                                                CORAM:
                                                HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                  Order                              ORDER
                                  No.                               26.02.2026

02. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the respective parties.

3. Considering the request of learned counsel for the

Petitioner, this Court permits the Petitioner to withdraw

this CRLMC with liberty to file an appropriate application

before the appropriate Court.

4. This CRLMC is, accordingly, dismissed as withdrawn

with the above liberty.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 26-Feb-2026 17:21:36