Rabi Majhi vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 757 Ori

Orissa High Court

Rabi Majhi vs State Of Odisha ... Opposite Party on 29 January, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                      Rabi Majhi                      ...      Petitioners
                      (In BLAPL No.9821 of 2025)
                      Selestina Raita
                      (In BLAPL No. 9824 of 2025)
                      Lusian Raita
                      (In BLAPL No.9826 of 2025)
                      Isak Raita
                      (In BLAPL No. 9828 of 2025)
                                                Mr. A.K. Mishra, Advocate
                                          -versus-
                      State of Odisha                 ... Opposite Party
                                                           Mr. C. Mahanty, Addl. PP
                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                                 ORDER(ORAL)

        Order No.                                 29.01.2026
          02.                    1.      This matter is taken up through Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Ashis Kumar Mishra, learned counsel for the Petitioners seeks permission of the Court to withdraw the present bail applications 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 In view of the above, the present four bail applications stand disposed of as withdrawn with aforesaid liberty as prayed for, but subsequent bail applications of the Petitioners shall be considered

according to its own merit.

Location: HIGH COURT OF ORISSA Date: 29-Jan-2026 17:39:14 (G. Satapathy) Judge Priyajit