Kabi Ranjan Nayak vs State Of Odisha & Ors. ..... Opposite ...
2025 Latest Caselaw 10353 Ori

Orissa High Court

Kabi Ranjan Nayak vs State Of Odisha & Ors. ..... Opposite ... on 24 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No.1346 of 2025
            Kabi Ranjan Nayak             .....      Petitioner
                                                          Represented By Sr.Adv.
                                                          - Mr. Gautam Mishra
                                                          along with Mr. Jyoti
                                                          Ranjan Deo

                                         -versus-
            State Of Odisha & Ors.              .....          Opposite Parties
                                                          Represented By Adv. -
                                                          Ms. S.Nayak, A.S.C.
                                                          Mr.Gajendra Nath Rout
                                                          S.Palai

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

                                             ORDER

Order No.                                   24.11.2025


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

2. Heard Mr. G.Mishra, learned Senior Counsel appearing for the Petitioner along with learned counsel for the Opposite Parties.

3. It is stated by Mr. G.Mishra, learned Senior Counsel appearing for the Petitioner that being aggrieved by order dated 12.02.2025 passed by the learned J.M.F.C., Pattamundai in G.R. Case No.400 of 2016 the Petitioner has approached this Court by filing the present application. He further submitted that by virtue of the impugned order dated 12.02.2025 the prayer of the Present Petitioner-husband to send the mobile phone of the Opposite party No.8 for forensic examination has been rejected by the learned trial court on the

ground of privacy. In the aforesaid context, learned Senior Counsel referred to the latest judgment of the Hon'ble Supreme Court in Vibhor Garh vs. Neha reported in (2025) SCC Online SC 1421 and submitted before this Court that in an identical case the Hon'ble Supreme Court has permitted forensic examination of data contained in the mobile phone and that it has also been held that the same will not affect the privacy.

4. Learned counsel for the Opposite Party No.8-Wife sought for one week time to go through the judgment.

5. Accordingly, list this matter on 09.12.2025.

6. Interim order passed earlier shall continue till the next date.

( A.K. Mohapatra)

Judge Rubi