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Orissa High Court
Ananda Malik vs State Of Odisha on 9 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 356 of 2026
Ananda Malik ..... Petitioner
Mr. Dillip Kumar Ray, Advocate
-versus-
1. State of Odisha
2. Superintendent of Police,
Bhadrak
3. IIC, Bhadrak
4. Silu Malik ..... Opposite Parties
5. Laxmidhar Malik Mr. Amitabh Pradhan,
Additional Standing Counsel
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
09.04.2026
Order No. (Through hybrid Mode)
04.
1. This CRLMP has been filed for a direction to the Opposite
Party No.2 to depute another police officer other that Opposite Party
No.3 to take action against the Opposite Party No. 4 to 8 and pass an
appropriate action against Opposite Party No.4 to 8 as per the FIR
No-16 of 2025 and to give police protection to the petitioner as well
his wife till the action as per law is taken by the Opposite Party No.
2 & 3 against Opposite Party No.- 4 to 8 and to direct the Opposite
Party No. 2 to depute any other person/police to investigate the case
as per the FIR lodged against Opposite Party No-4 to 8 on
25.07.2025.
2. Perused the instructions dated 05.04.2026 produced by Mr. A.
Pradhan, learned Additional Standing Counsel, where it is stated as
follows;
"With reference to the above case and subject, I am
humbly to submit the following information to the Hon'ble
Court as desire.
Naikanidihi PS case 15/2025. Dtd 22.01.2025. U/s No.
126/2)/296(b)/115(2)/351(3)/3(5) BNS register on the written
report of Kamini Malik w/o Markand Malik of Karanjadia,
PS-Naikanidihi, Dist-Bhadrak against Nabaghan Malik S/o Lt
Baidhar malik and his wife of the said village. Similarly U/s
Naikanidihi PS case No. 16. Did 24.01.2025
333/296(b)/115(2)/74/324(4)/351 (3)/3(5) BNS register on the
written report of Bharati Malik W/o Ganesh Malik against
accused persons Ananda Malik, Alekha Malik and others
which revealed due to land dispute. In which case No.
15/2025 has been charge sheeted whereas case No. 16/2025
is pending investigation.
Similarly Naikanidihi PS case No. 19, Dtd 27.01.2025.
U/s 126(2)/296(b)/115(2)/74/351(3)/3(5) BNS has been
register on the written report of Draupadi Malik W/o Alekha
Malik of Karanjadia against Ganesh Malik and others
whereas Naikanidihi PS case No. 20. Dtd 27.01.2025 U/s
296(b)/324(4)/115(2)/351(3)/3(5) BNS have been register on
the written report of Nabaghan Malik S/o Baidhar Malik of
Karanjaadia against Ananda Malik, Natia Malik and others
and the said cases are pending investigation.
In Naikanidihi PS case No. 28, Did 02.02.2025. U/s
126(2)/296(b)/115(2)/118(1)/117(2)/109(1)/351(3)/3(5) BNS
have been register on the written report of Silu Malik S/o
Ganesh Malik of Karanjadia against Dipak Malik, Alok
Malik, Durjyadhan Malik, Chhuta Malik, Natia Malik, Akha
Malik, Alekha Malik, Muna Malik, Bhagaban Malik of
Karanjadia in which ASI Sunita Hembram was investigating
the said case Subsequently Inspr. Rajalaxmi Nayak has taken
charge of the investigation. In the said case injured
Nabaghan Malik S/o Baidhar Malik has been expired as a
result this case turn to a case U/s
126(2)/296(b)/115(2)/118(1)/117(2)/109(1)/351(3)/110/3(5)
BNS has been register. In this case accused persons Akhaya
Malik, Manua Panchanan Bala and Bibhuti Malik were
arreste forwarded to the Hon'ble Court. The other accused
persons are to be arre in PS case No. 20/2025 and 28/2025.
The accused persons in PS case Ne 20/2025 are also involved
in PS case No. 28/2025 with others. The remaining accused
persons are to be arrested. The occurrence took place due to
chronic land dispute. PS case No. 181/2025 has been register
on the compit petition of Ananda Malik (64) S/o Sarbeswar
Malik of Karanjadia, PS-Naikanidihi, Dist-Bhadrak who are
the supporter of accused persons in PS case No. 28/2025.
So far investigation relating to PS case No. 181/2025
filed by Ananda Malik nobody could have prove the
allegation against the accused persons Silu Malik, Laxmidhar
Malik Ganesh Malik Iswar Malik and Mithun Malik of
Karanjadia but it is a fact that the house of Ananda Malik has
been burnt on 16.03.2025.
After the incident on 02.02.2025 relating to PS case No.
28/2025 the accused persons which turn to murder case the
accused persons including the petitioner Ananda Malik and
others have fled away leaving the house apprehending the
police arrest to them. However PS Naikanidihi PS case No.
181/2025 is pending for investigation. In spite of repeated
direction and spot visit the compit Ananda Malik could not
turn up before Police for his examination nor produced any
witnesses related to the incident before Police. Besides the
petitioner Ananda Malik is not remaining present at village
Karanjadia. His where about is not known.
This is for favor of your kind information."
3. From the instructions it is apparent that investigation in PS
Case No. 16,19,20,28 and 181 of 2025 are in progress. The
petitioner is an accused in some of the cases. I do not consider it
proper to issue any direction to the Opposite Parties at this stage to
grant him police protection. But it is expected that investigation in
accordance with law is conducted and completed expeditiously.
4. As it is stated by the IIC that the house of the petitioner has
been burnt on 16.03.2025 but the petitioner is not coming to the
police station or producing any witnesses in support of his case, it is
open to the petitioner to appear in the police station along with his
witnesses for the purpose of investigation in PS Case No. 181 of
2025.
5. With the observations and directions, the CRLMP is disposed
of.
Signed by: SUBHALAXMI PRIYADARSHANI
Judge
SAHOO
Subhalaxmi
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 10-Apr-2026 15:03:13
