Sarangadhar Panigrahi vs State Of Odisha And Others
2025 Latest Caselaw 3557 Ori

Orissa High Court

Sarangadhar Panigrahi vs State Of Odisha And Others on 3 February, 2025

Bench: Arindam Sinha, M. S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.A. No.3171 of 2024


            Sarangadhar Panigrahi                        ....          Appellant
                                                     Represented by Adv.-
                             Mr. K. K. Rout and Mr. B. Baisakh, Advocates
                                       -versus-
            State of Odisha and others              ....        Respondents
                                                     Represented by Adv.-
                                                    Mr. S. B. Panda, AGA


                                  CORAM:
                   THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                           ACTING CHIEF JUSTICE
                                    AND
                     THE HON'BLE MR. JUSTICE M. S. SAHOO

                                         ORDER

Order No.                               03.02.2025
  01.       1.        Mr. Rout, learned advocate appears on behalf of

appellant and submits, appeal has been preferred against judgment

dated 16th July, 2024 of the learned single Judge. His client's one

writ petition was allowed and the other, rejected.

2. There were two disciplinary proceeding initiated against

his client. In the first there was award of one black mark and in the

second, two. The first writ petition was allowed. The second writ

petition regarding award of two black marks in the disciplinary

proceeding met with rejection. The learned single Judge failed to

appreciate the facts.

3. The allegation against his client was refusal or omission

to register FIR mentioning section 376 in Indian Penal Code, 1860.

Drawing attention to the complaints reflected at pages 85 onwards

in the appeal brief he submits, the allegations did not constitute

offence of rape. He seeks interference in appeal.

4. Mr. Panda, learned advocate, Additional Government

Advocate appears on behalf of State. He has adjournment to

demonstrate, allegation amounting to rape appears in the case

information documents disclosed in the appeal brief.

5. List on 17th February, 2025.

(Arindam Sinha) Acting Chief Justice

(M. S. Sahoo) Judge M. Panda/A. Mishra

Signature Not Verified Digitally Signed Signed by:

MRUTYUNJAYA PANDA Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 04-Feb-2025 10:57:37