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Orissa High Court
Asit Kumar Samal vs State Of Odisha And Others ..... ... on 8 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 80 of 2026
Asit Kumar Samal ..... Petitioners
Mr. Gagan Bihari Singh, Advocate
-versus-
State of Odisha and others ..... Opposite Parties
Mr. Amitabh Pradhan,
Additional Standing Counsel
Mr. Pradipta Kishor Bhuyan,
Advocate (for OP No.6)
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
08.04.2026
Order No. (Through hybrid Mode)
06.
1. Mr. G. B. Singh, learned counsel for the petitioner submits
that as the petitioner was a news reporter, he disclosed all true things
everywhere. He also submits that as per the decision of the Hon'ble
Apex Court, anybody can approach the Court for conducting proper
investigation in a case. It however appears his license has been
cancelled, which he has also stated in his affidavit.
2. On 13.03.2026, after noting down the contentions of the
learned counsel for the petitioner and the Opposite Party No. 6 and
the instructions dated 18.02.2026, matter had been adjourned to
26.03.2026 permitting the Opposite Party No.6 to file an affidavit
and the learned Additional Government Advocate had been directed
to obtain instructions regarding progress in the investigation.
3. Mr. A. Pradhan, learned Additional Standing Counsel
produces the instructions dated 23.03.2026 of the IIC, Nischintakoili
Police Station, Cuttack, who has submitted that vide letter dated
26.02.2026, the Odisha Council of Medical Registration (OCMR),
Odisha has intimated vide letter No. 425 dated 18.02.2026 that the
OCMR has never issued any registration certificate to the doctor
namely Anjan Kumar Jaysingh. It is further stated that spies have
been engaged to apprehend Anjan Kumar Jaysingh and several raids
have been conducted on his residence, but he was found to be absent
and action against him shall be taken, if he fails to produce any
certificate in favour of him towards practicing medicine.
4. Opposite Party No. 6 has filed an affidavit, where it is stated
as follows;
"7. That, unfortunately on dated 24.06.2025 at about 7 PM
the IIC, Badachana P.S. namely Madhusmita Behera came
to my medicine shop alongwith two other police personnel
and asked me the whereabout of doctor A.K.Jaysingh.
Without finding him she forcibly took me to Badachana P.S.
and tortured me physically and mentally for three days. In
the meantime two TV reporters Asit Kumar Samal
(Petitioner) and Subhasish Basantaray (Informant)
contacted my son over phone. They terrorised my son and
asked to give Rs.5 lakhs to settle the matter They gave the
impression that the IIC, Badachana P.S. namely
Madhusmita Behera had sent them as mediators. My son
cried and crumbled under their feet. My wife and family
members were completely shocked and shattered by this
nightmare. Ultimately in order to rescue me from the police
clutch, my wife and son mortgaged the gold ornaments and
arranged Rs.2.5 lakhs. As per the instruction of Asit Kumar
Samal (petitioner) my son sent Rs.90,000/- to the account of
Himansu Kumar Lenka through phonepe on 26.06.2025 and
gave Rs. 1,60,000/-in cash to Asit Kumar Samal(the
petitioner) and Sibhasis Basantray (informant) near a
temple within the Badachana P.S. premises. The petitioner
and the informant went inside the quarters of the IIC,
Badachana P.Staking the money. Within no time the IIC,
Badachana P.S. asked me to go home and warned me not to
tell anything to anybody. She threatened me to face dire
consequences, will be sent to jail and cannot get bail and my
medicine store closed for ever.
8. That, later I came to that there was no FIR or case
against me in Badachana P.S. or in any other police station.
The two T.V. reporters namely Asit Kumar Samal and
Subasish Basantaray, the so called patient Itishree Mohanty
and IIC, Badachana P.S. namely Madhusmita Behera were
running a honey trap syndicate. The so called patient
namely Itishree Mohanty who had come to my store for her
treatment by (opp. 105) Dr.A.K.Jaysingh was used as a
woman of easy virtue to run the honey trap trade.
9. That, after coming out of the clutch of IIC, Badachana
P.S. I was completed devastated both physically and
mentally. However gaining courage gradually and getting
support from local market committee I conveyed my
grievance to the Chief Minister of Odisha and D.G Police
Odisha. On the direction of D.G. of Police, Odisha the DIG
Central range and S.P (Rural), Cuttack took up
investigation. The informant this FIR, the petitioner of this
CRLMP the so called patient and Himansu Lenka (A tea
stall owner) were arrested. The IIC, Badachana P.S. namely
Madhusmita Behera was suspended.
10. That, it is a fact that the two T.V. channel reporters
namely Asit Kumar Samal and Subhasish Basantaray,
Itishree Mohanty (easy I virtue woman) and the IIC,
Badachana P.S. who was earlier IIC of Nischinitakoili P.S.
were running a honey trap business and they have exploited
and extracted huge money from various established persons
like Govt. servants owner of nursing home business persons
of the Cuttack. Kendrapara and Jagatpur area by using
Itishree Mohanty They were black mailing the established
persons of the locality taking photographs of intimate
moments.
11. That other persons who were afraid of lodging FIR
against these persons gained courage after my FIR and
lodged cases against this perpetrators. Established persons
like Somya Ranjan Nayak (owner of Homeopathic Medicine
store), Binayak Sahu (Builder), Lalit Kanar (R.I. supervisor)
came out to lodge FIR against this cases has perpetrators A
number of honey trap been registered against these
perpetrators in Nischintakoili P.S. Many victims have not
still come to the police station being afraid of public
humiliation."
5. On the basis of the instructions dated 18.02.2026, the cases
registered against the present petitioner and the informant Subasish
Basantray have been indicated in order dated 13.03.2026 of this
Court.
6. Mr. G. B. Singh, learned counsel for the petitioner submits
that out of these 6 cases, the petitioner has been acquitted in
Mahanga PS Case No. 154 of 2022 and he has no instructions as
regards the fate of Nemalo PS case No. 93 of 2023, N.Koili PS case
no. 196 of 2025, N.Koili PS case no. 197 of 2025, N.Koili PS case
no. 206 of 2025 and N.Koili PS case No. 170 of 2025.
7. Since the allegations in the cases have not been provided and
Opposite Party No.6 has stated that the petitioner has threatened and
blackmailed unsuspecting persons in a number of cases, the matter is
adjourned to 23.04.2026 to enable Mr. A. Pradhan, learned
Additional Standing Counsel to obtain instructions as regards the
allegations contained in paragraphs 7 to 11 of the affidavit of
Opposite Party No.6 and details of the cases registered against the
petitioner and Subasish Basantray, the informant in this case.
8. It is open to the learned counsel for the Opposite Party No. 6
to file an additional affidavit along with details of the case(s)
registered against the petitioner.
Signed by: SUBHALAXMI PRIYADARSHANI
SAHOO (Savitri Ratho)
Reason: Authentication
Location: Orissa High Court, Cuttack Judge
Date: 10-Apr-2026 15:03:13
Subhalaxmi
