Sabir Kumar Kamila vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 636 Ori

Citation : 2026 Latest Caselaw 636 Ori
Judgement Date : 22 January, 2026

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Orissa High Court

Sabir Kumar Kamila vs State Of Odisha .... Opposite Party on 22 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

             IN THE HIGH COURT OF ORISSA AT UTTACK
                   CRL. REV. No.986 of 2025
         Sabir Kumar Kamila            ....           Petitioner
                                     Mr. S.S. Panda, Advocate

                                -versus-

         State of Odisha               ....     Opposite Party
                                               Mr.C.R. Swain,
                                                         AGA


                    CORAM: JUSTICE V. NARASINGH
                                ORDER

Order                         22.01.2026
No.
  01.   1.      Learned counsel for the State referring to

the judgment of the Apex Court in the case of State represented by Inspector of Police and others vrs. N.M.T. Joy Immaculate, (2004) 5 SCC 729 submits that the Criminal Revision is not maintainable. The said judgment is taken on record.

2. Learned counsel for the Petitioner is requested to respond to the same on the next date.

3. List this matter on 09.02.2026.

(V. NARASINGH) Judge

1. This is an application for interim bail.

2. Learned counsel for the Petitioner submits that he does not want to press this I.A.

3. Accordingly, I.A. stands disposed of as not pressed.

(V. NARASINGH) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 22-Jan-2026 19:06:37