Santi Raula vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3147 Ori

Orissa High Court

Santi Raula 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.1010 of 2026
           Santi Raula                    ....                    Petitioner(s)
                                                     Mr. Soubhagya Kumar Dash,
                                                                     Advocate
                                            -Versus-
           State of Odisha & Anr.         ....                 Opposite Party (s)
                                                      Mr. Raj Bhusan Dash, 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.652 of 2025 arising out of Gopalpur P.S. Case No.129 of 2025

pending before the learned JMFC(R), Berhampur.

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 29.04.2026.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali