Ranjita Roul @ Behera vs State Of Odisha(Vig.)
2025 Latest Caselaw 5685 Ori

Orissa High Court

Ranjita Roul @ Behera vs State Of Odisha(Vig.) on 20 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.3260 of 2025
            Ranjita Roul @ Behera         .....       Appellant
                                                             Represented By Adv. -
                                                             Dhananjaya Mund

                                          -versus-
            State Of Odisha(vig.)                    .....             Respondent
                                                             Represented By Adv. -
                                                             Mr.N.Moharana,
                                                             Standing Counsel for
                                                             Vigilance department

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA
                                  ORDER

20.08.2025 Order No.

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

2. Heard learned counsel for the Petitioner and learned counsel for the Vigilance department.

3, The Petitioner is accused in G.R.(Vigilance) No.08 of 2015 pending in the court of he learned Special Judge (Vigilance), Bhawanipatna. It is submitted that the Petitioner was not named in the F.I.R. No step was taken to arrest her during investigation. However, Charge Sheet was submitted against her basing on which, court below has taken cognizance and issued summons to the accused. It is submitted that pursuant to the summons issued, the Petitioner had appeared through her counsel in the court below on the date fixed, i.e. 19.06.2025. The court below, however directed the Petitioner to appear personally on the next date for which she apprehends that she may be

remanded on that day. This Court finds such apprehension groundless inasmuch as the court can certainly take note of the fact that the Petitioner was not arrested during investigation. Moreover, in the Apex Court in the recent judgment rendered in the case of Mahdoom Bava vs. Central Bureau of Investigation, reported in 2023 LiveLaw (SC) 218 has deprecated the practice of the courts to mechanically remand accused person to custody without any justified reason. Therefore, without interfering in the matter, the CRLMC is disposed of granting liberty to the Petitioner to abide by the order passed by the court below and appear personally within a week. This Court directs that the Court below shall take note of the observations made in this order and proceed accordingly.

4. The CRLMC is accordingly disposed of.

( A.K. Mohapatra) Judge RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 21-Aug-2025 18:53:55