Dipen Sana vs State Of Odisha ... Opposite Part
2026 Latest Caselaw 2962 Ori

Citation : 2026 Latest Caselaw 2962 Ori
Judgement Date : 26 March, 2026

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Orissa High Court

Dipen Sana 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.11078 of 2024
                       Dipen Sana                                       ...       Petitioner
                                                                Mr. T.K. Mishra
                                                                         Mishra, 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

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

2. The memo filed by lea learned rned counsel for the Petitioner is taken on record and accordingly, the present bail application stands disposed of as withdrawn.

(G. G. Satapathy) Satapathy Judge Priyajit

Location: HIGH COURT OF ORISSA

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