Ashok Harpal vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2116 Ori

Orissa High Court

Ashok Harpal vs State Of Odisha ... Opposite Party on 9 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 BLAPL No.6621 of 2025
                  Ashok Harpal                                 ...          Petitioner

                    Mr. R.Mohapatra, proxy counsel appearing on behalf of
                                                  Mr.T.K.Sahu, Advocate

                                              -versus-
                  State of Odisha                              ...      Opposite Party
                                                          Mr. R.B.Mishra, Addl. PP

                                            CORAM:
                                     JUSTICE G. SATAPATHY

                                              ORDER(ORAL)

09.03.2026 Order No.

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

2. When it is brought to the notice of the Court that the deceased had made an oral dying declaration before the informant, at this stage, Mr.Rajesh Mohapatra, learned proxy counsel appearing on behalf of Mr.Tirth Kumar Sahu, 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 afresh.

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 Accordingly, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

Signed by: KISHORE KUMAR SAHOO (G. Satapathy)

Location: High Court of Orissa Judge kishore Date: 09-Mar-2026 14:12:48