Sankarsan Pradhan vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3145 Ori

Orissa High Court

Sankarsan Pradhan 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.1004 of 2026
           Sankarsan Pradhan              ....                     Petitioner(s)
                                                     Mr. Siddharth Goutam Das,
                                                                      Advocate
                                            -Versus-
           State of Odisha & Anr.         ....                 Opposite Party (s)
                                                            Mr. Tej Kumar, ASC
                                      CORAM:
                     THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                      ORDER

06.04.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC seeking a prayer to quash

the criminal proceeding against the Petitioner in connection with G.R

Case No.972 of 2022 corresponding to Koraput Town P.S. Case No. 322

of 2022 pending before the learned SDJM, Koraput.

3. Heard.

4. Issue notice.

5. Learned Additional Standing Counsel for the State waives of

notice on behalf of the Opposite Party No.1. An extra copy of the

CRLMC be served on him, who shall take instructions in the matter. He

is also directed to obtain the Case Diary by the next date.

6. Issue notice to the Opposite Party No.2 by Speed Post with A.D.

Requisites shall be filed within three working days hence.

7. List this matter on 23.04.2026.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali