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Orissa High Court
Sagupta Parveen @ Praveen vs State Of Odisha on 7 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 187 of 2026
Sagupta Parveen @ Praveen .... Petitioner
Mr. Durga Prasad Dhal, Advocate
-versus-
1. State of Odisha, represented through
its Principal Secretary Department of
Home, Bhubaneswar
2. The Deputy Commissioner of Police,
Bhubaneswar
3. The Inspector in-Charge, Chandaka
Police Station
4. Tuhin Adak
5. Rohan Das
6. Arman Kumar Parida .... Opp. Parties
Mr. Amitabh Pradhan,
Additional Standing Counsel
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
Order No. 07.04.2026
(Through hybrid Mode)
04. 1. On 23.03.2026, the following order has been passed:-
"In the order dated 27.02.2026, it had been
directed as follows:-
"7. In the meanwhile, Mr. S.J. Mohanty,
learned Additional Standing Counsel shall
produce a copy of the report of chemical
examination if submitted by the SFSL as well
as report on the seized mobile phone, if any.
He shall also produce instruction about the
photographs taken of the broken door of
Room No.40, top floor, boys' hostel of
Biswas School & College of Nursing,
Chhatabar, as the allegation of the
Petitioner is that investigation has not been
done properly."
2. Mr. Sarathi Jyoti Mohanty, learned
Additional Standing Counsel has produced the
instructions, case diary and photographs clicked
during investigation of the case. He is requested to
keep the photographs in a sealed cover and produce
them on the next date of the case.
3. Mr. Durga Prasad Dhal, learned counsel for
the Petitioner submits that in this case final report
has been submitted hastily without proper
investigation in absence of report of Viscera
examination and the mobile phone of the deceased,
even though no accused was in custody.
4. Perusal of the record reveals on 23.02.2026,
the S.I. of Chandaka Police Station has made a
prayer before the learned J.M.F.C.-O, Bhubaneswar
for sending the exhibits to SFSL, Rasulgarh for
analysis and opinion. The report regarding the
mobile phone of the accused is not available in the
case diary.
5. List this case on 07.04.2026.
6. In the meanwhile, Mr. Mohanty, learned
Additional Standing Counsel shall produce the
information / report of the SFSL regarding the
examination of the Viscera as well as the mobile
phone of the deceased if they have been received
from the SFSL."
2. Today when the matter is taken up, Mr. Amitabh Pradhan,
learned Additional Standing Counsel produces the instructions
dated 05.04.2026 of the I.I.C., Chandaka Police Station,
Bhubaneswar UPD, where the steps during investigation have
been mentioned. It has been mentioned as follows:-
"The C.E. report of VISCERA obtained from
SFSL, Rasulragh, Bhubaneswar, it is opined by
the S.O. that; Ethyl Alcohol, Methyl Alcohol,
Barbiturates, Benzodiazepine group of drugs,
Insecticide, Alkaloid, Herbicide, Rodenticide and
oleander glycoside poison could not be detected
in the viscera of the deceased described above.
It was observed during investigation that
the complaint appeared to have been lodged due
to emotional distress and suspicion following the
sudden death of the student, rather than on the
basis of concrete evidence. No material facts
supporting allegations against the FIR-named
accused persons were found during investigation.
Considering the medical opinion, witness
statements, spot findings, and circumstantial
evidence, the death of Md. Ajimuddin prima
facie appears to be a case of suicide by hanging.
The case has also been supervised by Miss
Sonali Singh Parmar, IPS, ACP Zone -VI, who
concluded the case as Final Report, Mistake of
Fact, U/s- 103(1)/3(5) BNS against FIR named
accused persons.
The C.E. report in favor of the mobile
phone of the deceased is has not received yet.
However, from the circumstantial evidence,
there is no suspicion regarding death of the
deceased."
3. From the C.E. report dated 02.03.2026 in respect of the
containing the Viscera materials, it is apparent that it has been
issued to the I.I.C., Chandaka Police Station on 02.03.2026. So
this report had not been received when the final report dated
28.02.2026 was filed in this case.
4. But the I.I.C., has failed to mention the date of the Viscera
report in the instructions. It is not known where it is a mistake or
this has been done deliberately. He has also mentioned that the
C.E. report in respect of the mobile phone of the deceased has
not yet been received. From this, it is apparent that final report
mistake of fact has been submitted hurriedly even though there
was no accused in custody and the matter was under
consideration by this Court.
5. Hence, this Court considers it fit that an opportunity
should be given to the Opposite Party No.3 to file an affidavit in
this case before further order is passed.
6. List this case on 22.04.2026.
(Savitri Ratho)
Judge
Sukanta
Signed by: SUKANTA KUMAR BEHERA
Designation: Senior Stenographer
Reason: Authentication
Location: Orissa High Court, Cuttack
