Ghanashyam Sahu & Ors vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3150 Ori

Orissa High Court

Ghanashyam Sahu & Ors 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.1019 of 2026
           Ghanashyam Sahu & Ors.         ....                   Petitioner(s)
                                                        Mr. Deepali Mahapatra,
                                                                     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 order of cognizance dated 02.09.2024 passed by the learned SDJM,

Berhampur in connection with G.R. Case No.228 of 2024.

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 05.05.2026.

8. Heard.

9. As an interim measure, it is directed that the order of cognizance

dated 02.09.2024 passed by the learned SDJM, Berhampur in connection

with G.R Case No.228 of 2024 shall remain stayed till the next date of

listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali