Suresh Kumar Mishra vs State Of Odisha (Vigilance) ..... ...
2025 Latest Caselaw 9893 Ori

Orissa High Court

Suresh Kumar Mishra vs State Of Odisha (Vigilance) ..... ... on 12 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    CRLMC No.2365 of 2025

                 Suresh Kumar Mishra                   .....                 Petitioner
                                                                 Represented By Adv. -
                                                                 Mr. Goutam Misra, Sr.
                                                                 Adv., Mr. Jyoti Ranjan
                                                                 Deo

                                                -versus-

                 State Of Odisha (Vigilance)          .....             Opposite Party
                                                               Mr. N. Moharana, Standing
                                                               Counsel for Vigilance


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

                                                ORDER

12.11.2025 Order No.

03. 1. This matter is taken up through Hybrid mode.

2. Heard Mr. Goutam Mishra, learned senior counsel for the Petitioner as well as Mr. N. Moharana, learned Standing Counsel for the Vigilance Department.

3. Mr. Goutam Mishra, learned senior counsel for the Petitioner, referring to the judgments of this Court in Dr. Minaketan Pani v. State of Orissa reported in 2022 SCC OnLine Ori 3304 and of this Bench in Kishore Chandra Das v. State of Odisha reported in 2024 (I) ILR-CUT-570, submitted before this Court that the case of the Petitioner is squarely covered by the ratio laid down in the above

noted two judgments. He also submitted that the factual scenario of the present case is also identical to the one involved in the above noted two cases.

4. On the prayer of the learned Standing Counsel for the Vigilance Department, he is granted four weeks' time to file his reply affidavit positively.

5. List this matter in the week commencing 08.12.2025.

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

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Page 2 of 2.