Mohammad Siraj Khan vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 2608 Ori

Orissa High Court

Mohammad Siraj Khan vs State Of Odisha .... Opposite Party(S) on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLMC No.579 of 2026

                                           Mohammad Siraj Khan             ....               Petitioner(s)

                                                                       Mr. Rajendra Narayan Rout, Adv.
                                                                      -versus-
                                           State of Odisha                 ....       Opposite Party(s)

                                                                                Mr. Debasish Nayak, AGA

                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                       ORDER

Order No. 18.03.2026

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the Petitioner seeks permission of

this Court to withdraw the CRLMC.

3. Permission is granted.

4. In view of such submission, the CRLMC stands disposed

of as withdrawn.

5. It is open to the Petitioner to file a fresh application in the

event that a fresh cause of action arises, in accordance with

law.

Designation: Senior Stenographer

6. Pending application (s), if any, shall stand disposed of. Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Mar-2026 16:31:59

7. Interim order, if any, passed earlier stands vacated.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun