Kumar Majhi & Anr vs State Of Orissa .... Opposite Party(S)
2026 Latest Caselaw 3009 Ori

Orissa High Court

Kumar Majhi & Anr vs State Of Orissa .... Opposite Party(S) on 30 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLMC No.412 of 2026
                                  Kumar Majhi & Anr.          ....               Petitioner(s)
                                                                      Mr. Anirudha Das, Adv.
                                                            -versus-
                                  State of Orissa             ....           Opposite Party(s)
                                                                   Smt. Sarita Moharana, ASC

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                            ORDER

Order No. 30.03.2026

02. I.A. No.566 of 2026

1. This matter is taken up through hybrid arrangement.

2. This I.A. is filed for modification of the order dated

06.02.2026 passed in CRLMC No.412 of 2026.

3. Heard.

4. Considering the submission made on behalf of the

Petitioners and looking to the averments made in this

I.A., this Court directs the Petitioners to surrender

before the learned Court in seisin over the matter and

move for bail within a period of two weeks hence. Rest

part of the order dated 06.02.2026 remains unaltered.

5. This I.A. is, accordingly, disposed of.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 30-Mar-2026 19:29:53