Sipun Mahana@ Asish vs State Of Odisha
2026 Latest Caselaw 808 Ori

Orissa High Court

Sipun Mahana@ Asish vs State Of Odisha on 30 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLA No.1243 of 2023
                     Sipun Mahana@ Asish   .....                 Appellant(s)
                                                              Mr. L. N. Patel,
                                                                    Advocate
                                          -versus-
                     State of Odisha         .....              Respondent(s)
                                                       Mr. Sonak Mishra, ASC
                                         CORAM:
                       THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                               ORDER

30.01.2026 I.A. No.282 of 2026 Order No.

1. This matter is taken up through hybrid

arrangement.

2. This I.A. has been filed by the Appellant for

extension of the interim bail.

3. Heard.

4. Considering the submissions made and the

grounds taken in the application, the period of interim bail

granted in terms of the order dated 22.12.2025 passed by

this Court in I.A. No.2497 of 2025 is hereby extended for a

further period of four weeks with effect from today.

5. The I.A stands disposed of.

(Dr. Sanjeeb K Panigrahi) Judge Gitanjali