Sanjay Kumar Mallick vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 3122 Ori

Orissa High Court

Sanjay Kumar Mallick vs State Of Odisha And Others .... Opposite ... on 6 April, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  WPCRL No. 158 of 2023

             Sanjay Kumar Mallick                       ....             Petitioner
                                                       Ms. Sevati Soren, Advocate
                                           -versus-
             State of Odisha and others                 ....       Opposite Parties
                         Mr. Sanjeeb Swain, Additional Government Advocate


                                CORAM:
                       HON'BLE THE CHIEF JUSTICE
                                  AND
                 HON'BLE MR JUSTICE MURAHARI SRI RAMAN

                                           ORDER

Order No.                                 06.04.2026
  09.       1.      Pursuant to the order of this Court dated 23rd February,

2026, the Superintendent of Police, Puri has constituted a special

team and monitoring the investigation in this regard. The complaint

was lodged with the Police Station alleging kidnapping of the minor

victim girl and the instant writ petition in the nature of Habeas

Corpus is taken out that despite having informed to the Police

authorities, the illegal and wrongful detention of the said minor

victim girl continued and no steps have been taken against the

accused persons.

2. Pursuant to the direction of this Court, the SP, Puri has

submitted a written instruction wherefrom it appears that the said

special team has visited several places as and when any information

is received but unable to trace out the said victim girl. The details of

the said minor victim girl has also been uploaded in the National

Intelligence Grid Portal as well as in the Mission Batsalya portal, so

that any information is received about the girl and immediate steps

would be taken in this regard. The said written instruction is taken

on record.

3. However, the SP, Puri has sought for some more time so

that the said minor victim girl may be rescued from the illegal and

wrongful detention by the accused persons.

4. In view of the above, list this matter on 20th April, 2026,

when further report would be filed disclosing the steps having taken

in the meantime.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

S. Behera

Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Apr-2026 14:12:48