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Sunil Ranjan Bhol vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3335 Ori

Citation : 2026 Latest Caselaw 3335 Ori
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Orissa High Court

Sunil Ranjan Bhol vs State Of Odisha & Anr. .... Opposite ... on 9 April, 2026

Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CRLMC No.450 of 2026
                                  Sunil Ranjan Bhol           ....                Petitioner(s)
                                                                          Mr. Ashok Das, Adv.
                                                         -versus-
                                  State of Odisha & Anr.   ....          Opposite Party(s)
                                                                Mr. Debashish Nayak, AGA


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
             Order No.                                      ORDER
                01.                                        09.04.2026
                                  1.

This matter is taken up through hybrid arrangement.

2. In filing the present CRLMC, the Petitioner has prayed

for quashing the entire criminal proceeding initiated

against him vide Bhubaneswar Mahila P.S. Case No.371

of 2025 corresponding to C.T. Case No.2411 of 2025

which arises out of a matrimonial dispute, pending

before the Court of learned S.D.J.M, Bhubaneswar.

3. Heard.

4. Issue notice.

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.

Designation: Personal Assistant

Location: High Court of Orissa Date: 09-Apr-2026 19:14:38

6. Notice be issued to the Opposite Party No.2 by Speed

Post with A.D. making it returnable by 4th May, 2026.

Requisites for issuance of notice shall be filed within

three working days hence.

7. List this matter on 4th May, 2026.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 09-Apr-2026 19:14:38

 
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