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Orissa High Court
Rajat Kumar Sahoo & vs State Of Odisha & Ors. .... Opposite ... on 8 April, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.4546 of 2025
Rajat Kumar Sahoo &
Anr. .... Petitioner(s)
Mr. Ajaya Kumar Moharana, Adv.
-versus-
State of Odisha & Ors. .... Opposite Party(s)
Mr. Tej Kumar, ASC
Mr. Tanmaya Kumar Jena, Adv. (for O.P. No.3)
CORAM:
HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
Order No.
08.04.2026
04.
1. This matter is taken up through hybrid arrangement.
2. By filing the present CRLMC, the Petitioner has prayed for
quashing the F.I.R. vide Pahala P.S. Case No.96 of 2025,
corresponding to G.R. Case No.597 of 2025 for the commission of the
offences punishable under Sections 137(2)/303(2)/87 of BNS, pending
before the learned J.M.F.C.(O), Bhubaneswar.
3. Heard.
Designation: Senior Stenographer
Reason: Authentication
4. Issue notice.
Location: HIGH COURT OF
ORISSA, CUTTACK
Date: 09-Apr-2026 18:58:22
5. Learned counsel for the State waives of notice on behalf of the
Opposite Party No.1. Let an extra copy of the brief be served on him
within three working days hence. He is directed to file reply within
two weeks from the date of receipt of the brief.
6. Notice be issued to Opposite Party No.2/Informant by Speed Post
with A.D. making it returnable by 27th April, 2026. Requisites for
issuance of notice shall be filed within three working days hence.
7. Mr. Tanmaya Kumar Jena, learned counsel has already entered
appearance on behalf of Opposite Party No.3.
8. Let a copy of the CRLMC application also be served on the learned
counsel for the State. Upon receipt of the same, the learned counsel
for the State shall ensure that the notice is duly served on Opposite
Party No.2 through the jurisdiction local police station.
9. It is to be informed to Opposite Party No.2 / the informant that the
matter is listed for hearing on 30th April, 2026. She is directed to
appear before this Court either in person or through an Advocate.
Alternatively, if she so desires, a counsel may be appointed on her
behalf by the Orissa High Court Legal Services Authority to argue the
matter.
10. It is stated at the Bar that the matter has been amicably settled
between the parties. They intend to file a joint compromise affidavit
reflecting the terms of settlement.
11. List this matter on 30th April, 2026.
12. Learned counsel for the State shall obtain the confirmation letter
regarding service of notice on Opposite Party No.2/informant in the
meantime.
13. Heard.
14. Issue notice as above.
15. Accept one set of process fee.
16. As in interim measure, it is directed that there shall be stay of
further proceedings in connection with Pahala P.S. Case No.96 of
2025, corresponding to G.R. Case No.597 of 2025, pending before the
learned J.M.F.C.(O), Bhubaneswar till the next date of listing of this
matter.
17. Issue urgent certified copy of this order as per Rules.
( Dr. Sanjeeb K Panigrahi)
Judge
Sipun
