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Antryami Senapati & Others vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 4208 Ori

Citation : 2025 Latest Caselaw 4208 Ori
Judgement Date : 19 February, 2025

Orissa High Court

Antryami Senapati & Others vs State Of Odisha & Another .... Opposite ... on 19 February, 2025

Author: Murahari Sri Raman
Bench: Murahari Sri Raman
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLMC No.922 of 2024

            Antryami Senapati & others                ....        Petitioners
                                         Mr. Sudeep Kumar Sarangi, Advocate

                                          -versus-
            State of Odisha & another                    .... Opposite Parties

                                           Mr. Santosh Kumar Brahma, ASC

                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                 ORDER
   07.                                   19.02.2025

This matter is taken up through Hybrid Mode.

2. Mr. Sudeep Kumar Sarangi, learned counsel appearing for the petitioners submitted that opposite party no.2 had filed Civil Suit No.255 of 2017 which stands withdrawn. However, the petitioners had filed a Civil Suit against opposite party no.2 bearing Civil Suit No.293 of 2012, which has been decreed in favour of the petitioners vide judgment dated 26.12.2016 passed by the Civil Judge, Bhubaneswar. Out of the dispute in the aforesaid Civil Suit, opposite party no.2 instituted a criminal case against the petitioners by filing F.I.R. in Airfield Police Station, Bhubaneswar UPD. In the present case, the petitioners seek to quash the order of cognizance dated 18.06.2025 passed by the learned S.D.J.M., Bhubaneswar in C.T. No.4885 of 2014.

3. It is brought to the notice of this Court by Mr. Sudeep Kumar Sarangi, learned counsel for the petitioners that at present the aforesaid C.T. No.4885 of 2014 is pending before the Court of the learned J.M.F.C.-I, Bhubaneswar.

4. Registry is instructed to obtain softcopy of the records relating to C.T. No.4885 of 2014 stated to be pending in the file of the learned J.M.F.C.-I, Bhubaneswar by the next date.

5. List this matter on 06.03.2025.

(M.S. Raman) Judge

MRS

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 19-Feb-2025 19:17:26

 
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