Madhu Sudan Swain vs State Of Odisha ........ Opposite ...
2026 Latest Caselaw 3138 Ori

Orissa High Court

Madhu Sudan Swain vs State Of Odisha ........ Opposite ... on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CRLMC No. 788 of 2026
                             Madhu Sudan Swain                               ........  Petitioner(s)
                                                                      Mr. Prasanna Kumar Nayak, Adv.
                                                           -Versus-

                             State of Odisha                           ........ Opposite Party(s)
                                                                          Ms. Sarita Moharana, ASC

                                       CORAM:
                                       DR. JUSTICE SANJEEB K PANIGRAHI
                                                      ORDER

06.04.2026 Order No.

03.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. This is an application to implead Manasi Baral as Opposite Party

No.2 to the CRLMC.

4. Considering the submissions and averments made in this I.A.,

this Court is of the opinion that the aforesaid party mentioned in

the schedule to the I.A. is a necessary party for proper and

effective adjudication of the case. Hence, prayer made in this I.A.

is allowed.

5. Consolidated cause title stated to have been filed.

6. The I.A. is accordingly disposed of.

8. Issue notice to the newly added Opposite Party No.2 by

Registered Post with A.D./Speed Post. Requisites shall be filed

within three working days hence.

9. List this matter on 24th April, 2026.

( Dr. Sanjeeb K Panigrahi) Judge Murmu