Ramesh Kumar vs State Of Odisha ... Opposite Part
2026 Latest Caselaw 2899 Ori

Citation : 2026 Latest Caselaw 2899 Ori
Judgement Date : 25 March, 2026

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Orissa High Court

Ramesh Kumar vs State Of Odisha ... Opposite Part on 25 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           BLAPL No.1480 of 2026
                       Ramesh Kumar                                              ...         Petitioner
                                                                          Mr. J. Behera,
                                                                                 Behera Advocate
                                                          -versus-
                       State of Odisha                                           ... Opposite Part
                                                                                            Party
                                                                         Mr. R.B. Mishra,
                                                                                  Mishra Addl. PP

                                                  CORAM:
                                           JUSTICE G. SATAPATHY
                                               ORDER(ORAL)

Order No. 25.03.2026

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

2. Mr. Jayadeba Behera,, 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 Court in seisin over the matter under the change circumstance of submission of PR.

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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for for.

(G. G. Satapathy) Satapathy Judge Priyajit

Location: HIGH COURT OF ORISSA