Orissa High Court

Krupasindhu Gahan vs State Of Odisha on 15 May, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLMC No. 201 of 2025

Krupasindhu Gahan                                .....                             Petitioner
                                                             Mr. Tirth Kumar Sahu, Advocate
                                         -versus-
1. State of Odisha, represented through its
Secretary, Home Department, Bhubaneswar
2. The Director General of Police, Cuttack
3. The Superintendent of Police, Angul
4. The Officer -in- Charge, Talcher
5. Mr. Akhil Prasad Mishra
6. Mrs. Tapaswini Mohapatra                     .....                            Opp. Parties
                                                               Ms. Sarita Moharana, A.S.C.
                                                                      (for O.P. Nos. 1 to 4)
                                                              Mr. Biswajit Nayak, Advocate
                                                                    (for O.P. Nos. 5 and 6)
             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO

                                                 ORDER

15.05.2025 Order No. (Through hybrid Mode)

08.

1. The case diary in Talcher P.S. Case No. 641 of 2024 is produced in

Court.

2. Mr. Digbijay Biswal, Inspector In-Charge of Talcher Police Station is

appears on virtual mode and submits that the bank accounts of the opposite

parties no.5 and 6 have been frozen.

3. When asked if order dated 08.05.2025 directing for freezing the bank

accounts has been complied with, Ms. Sarita Moharana, learned Additional

Standing Counsel for the State points out from the case diary that on

17.08.2024, the Federal Bank Account No. 193001000047573 and HDFC

Bank Account No. 50100330958999 of accused Akhila Prasad Mishra and

Account No. 50100398329312 of Tapaswini Mohapatra has been frozen on

17.08.2024. She further points out that Account No. 20229300267 of Akhila

Prasad Mishra of SBI, Dhenkanal Bazar Branch and Account No.

37844114448 of Akhila Prasad Mishra of SBI, Bairi Branch has been frozen

on 31.08.2024 pursuant to requisition of the S.I. of Talcher Police Station.

4. Ms. Moharana, learned Additional Standing Counsel submits that the

demat accounts of the accused persons have not been frozen as per instruction

received from the I.I.C., Talcher Police Station.

5. It appears that the order of this Court passed on 08.05.2025 to freeze

the demat accounts has not been complied with. Action as deemed fit be

taken against the I.I.C., Talcher Police Station by the Superintendent of

Police, Angul for non-compliance of this Court's order.

6. Personal appearance of the I.I.C., Talcher Police Station is dispensed

with.

7. List this case on 18.06.2025 for delivery of judgment.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 16-May-2025 20:35:35