Dillip Kanhar @ Dillipa Kanhar And vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 977 Ori

Orissa High Court

Dillip Kanhar @ Dillipa Kanhar And vs State Of Orissa ... Opposite Party on 4 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          BLAPL No.10754 of 2025
                      Dillip Kanhar @ Dillipa Kanhar and                       ...           Petitioners
                      another
                                                                               Mr. P. Sahu, Advocate
                                                          -versus-
                      State of Orissa                                          ...      Opposite Party
                                                                       Mr. S.C. Pradhan, Addl. PP

                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                               ORDER(ORAL)

        Order No.                                04.02.2026
           04.                   1.      This    matter         is    taken     up     through     Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Prahallad Sahu, learned counsel for the Petitioners seeks permission of the Court to withdraw the present bail application by praying to grant liberty to the Petitioners to renew their prayer for bail before the learned trial Court after submission of charge sheet.

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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

(G. Satapathy) Judge priyajit

Location: HIGH COURT OF ORISSA