Aravi Mohapatra vs State Of Odisha & Anr. ........ Opposite ...
2026 Latest Caselaw 3136 Ori

Orissa High Court

Aravi Mohapatra vs State Of Odisha & Anr. ........ Opposite ... on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLMC No. 421 of 2026
                              Aravi Mohapatra                               ........    Petitioner(s)
                                                                              Ms. Swetlana Das, Adv.
                                                          -Versus-
                             State of Odisha & Anr.                     ........ Opposite Party(s)
                                                                         Mr. Niranjan Moharana, SC
                                                                         for the Vigilance Department
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                      ORDER

06.04.2026 Order No.

04.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned Standing Counsel for the Vigilance Department is

directed to obtain instruction regarding the delay in filing of the

charge sheet.

4. Learned Special Judge, Vigilance, Bhubaneswar is directed to

submit a detailed status report in VGR Case No.70 of 2010 (later

numbered as T.R. Case No.37 of 2017) with regard to the reason

for delay in completion of the trial by the next date of listing of

this case.

5. List this matter on 21st April, 2026.

( Dr. Sanjeeb K Panigrahi)

Judge Reason:Murmu Authentication Location: OHC Date: 06-Apr-2026 17:54:43