Narasingh Pangi vs State Of Odisha ... Opposite Part
2026 Latest Caselaw 2959 Ori

Orissa High Court

Narasingh Pangi vs State Of Odisha ... Opposite Part on 26 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              BLAPL No.4824 of 2025
                         Narasingh Pangi                                            ...         Petitioner
                                                                             Mr. M. Nandy
                                                                                    Nandy, Advocate
                                                             -versus-
                         State of Odisha                                            ... Opposite Part
                                                                                               Party
                                                                            Mr. R.B. Mishra,
                                                                                     Mishra Addl. PP

                                                     CORAM:
                                              JUSTICE G. SATAPATHY
                                                  ORDER(ORAL)

Order No. 26.03.2026

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

2. Mr. Mangu Nandy,, 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 after examination of daughter aughter of the victim victim.

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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for for.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

Digitally Signed Priyajit

Location: HIGH COURT OF ORISSA Date: 26-Mar-2026 18:09:54