Laxminarayan Deepak Ranjan vs State Of Odisha & Anr. ........ Opposite ...
2026 Latest Caselaw 3152 Ori

Orissa High Court

Laxminarayan Deepak Ranjan 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. 4706 of 2025
                             Laxminarayan Deepak Ranjan
                             Das                                             ........  Petitioner(s)
                                                                         Mr. Arun Kumar Behera, Adv.

                                                          -Versus-

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

                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                      ORDER

06.04.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. In filing this CRLMC, the Petitioner has prayed for quashing the

order dated 08.10.2025, cognizance order dated 21.03.2018 and the

entire proceeding in 2CC Case No.06 of 2018 pending in the court

of the learned J.M.F.C., Soro, Balasore.

3. Heard.

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

making it returnable on or before 24th April, 2026. Requisites shall

be filed within three working days hence.

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

6. Interim order, if any, passed earlier shall continue till the next

date of listing of this matter.

( Dr. Sanjeeb K Panigrahi) Judge Murmu