Jhumi Bisoi vs State Of Odisha
2026 Latest Caselaw 3153 Ori

Orissa High Court

Jhumi Bisoi vs State Of Odisha on 6 April, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLMP No. 390 of 2026
                 Jhumi Bisoi                               ....        Petitioner

                                                  Mr. S.K. Mishra, Advocate
                                          -versus-
                 1. State of Odisha, represented through
                 the     Principal    Secretary,   Home
                 Department, Bhubaneswar
                 2. Superintendent of Police, Puri
                 3. I.I.C., Balanga Police Station       ....       Opp. Parties

                                                     Mr. Ashok Kumar Apat,
                                            Additional Government Advocate
             CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                           ORDER

Order No.                 06.04.2026
                               (Through hybrid Mode)

  01.       1.      This CRLMP has been filed for a direction to the Opposite

Party No.3 to investigate into the allegations and take action in accordance with law against the accused persons.

2. It appears that Balanga P.S. Case No. 266 of 2025 has been registered on 01.12.2025 against Sankara Muduli, Jogendra Muduli, Raj Kishore Muduli, Harihar Muduli, Prakash Muduli, Sudarsan Muduli and Bhikari Muduli for commission of offences punishable under Sections 126(2), 296, 351(2), 3(5) of the BNS.

3. Mr. S.K. Mishra, learned counsel for the Petitioner submits that the accused persons have obstructed entrance to her house by piling stolen / illegally extracted laterite stones in front of her house resulting in obstruction of her entry into her house.

4. As a case has already been registered, it is expected that the Police will investigate into the matter in accordance with law and either cause seizure or inform the appropriate authorities for seizure or removal of the laterite stones which are stated to be lying in front of the house of the Petitioner.

5. With this observation, the CRLMP is disposed of.

6. Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 06-Apr-2026 19:56:33