Aliyash Mali vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 924 Ori

Citation : 2026 Latest Caselaw 924 Ori
Judgement Date : 3 February, 2026

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Orissa High Court

Aliyash Mali vs State Of Odisha ... Opposite Party on 3 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   BLAPL No.10144 of 2025
                                 Aliyash Mali                           ...          Petitioner

                                                                   Mr. S.K. Nayak, Advocate
                                                            -versus-
                                 State of Odisha                        ...    Opposite Party
                                                                    Mr. C. Mohanty, Addl. PP

                                                          CORAM:
                                                   JUSTICE G. SATAPATHY
                                                         ORDER(ORAL)

03.02.2026 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. Suchit Kumar Nayak, 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 PR. Accordingly, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

(G. Satapathy) Judge

S.Sasmal

Location: High Court of Orissa Date: 03-Feb-2026 17:03:35