Siba Sankar Khilla @ Siba vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 921 Ori

Orissa High Court

Siba Sankar Khilla @ Siba vs State Of Orissa ... Opposite Party on 3 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          BLAPL No.10127 of 2025

                Siba Sankar Khilla @ Siba                              ...            Petitioner
                Shankar Khilla @ Khillo @
                Sanker
                                                                   Mr. M. Nandy, Advocate
                                                       -versus-
                State of Orissa                                        ...     Opposite Party
                                                                  Mr. C. Mohanty, Addl. PP
                                                      CORAM:
                                               JUSTICE G. SATAPATHY
                                                       ORDER(ORAL)

    Order No.                                           03.02.2026
       02.                          1.        This    matter      is   taken    up    through    Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Mangu Nandy, 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 renew his prayer for bail before the learned trial Court under the changed circumstance of submission of charge-sheet.

3. In view of the aforesaid submission, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

(G. Satapathy) Judge

Subhasmita

Location: High Court of Orissa