Rajesh Kumar Pandi @ Raju Pandi vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 2964 Ori

Orissa High Court

Rajesh Kumar Pandi @ Raju Pandi vs State Of Odisha ... Opposite Party on 26 March, 2026

Author: G. Satapathy

Bench: G. Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             BLAPL No.12154 of 2024
                         Rajesh Kumar Pandi @ Raju Pandi                          ...              Petitioner
                                                                        Mr. S.K. Bhanjadeo, Advocate
                                                            -versus-
                         State of Odisha                                          ...        Opposite Party
                                                                            Mr. R.B. Mishra, Addl. PP

                                                     CORAM:
                                              JUSTICE G. SATAPATHY

                                                      ORDER(ORAL)

         Order No.                                     26.03.2026
            02.                     1.      This    matter         is     taken       up     through     Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Sanjib Kumar Bhanjadeo, 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 subsequent developments.

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 In view of the above, the present bail application stands disposed of as withdrawn with aforesaid liberty as prayed for.

Digitally Signed Judge

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