Abhishek Biswal @ vs State Of Orissa & Anr. .... Opposite ...
2026 Latest Caselaw 3453 Ori

Orissa High Court

Abhishek Biswal @ vs State Of Orissa & Anr. .... Opposite ... on 15 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CRLMC No.992 of 2026
                                  Abhishek Biswal @           ....               Petitioner(s)
                                  Abhisek @ Rajesh
                                                              Mr. Rakesh Kumar Sarangi, Adv.
                                                            -versus-
                                  State of Orissa & Anr.      ....           Opposite Party(s)
                                                                  Mr. Raj Bhushan Dash, ASC


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
               Order No.                                    ORDER
                  01.                                      15.04.2026
                                  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 Salepur P.S. Case No.427 of 2025

corresponding to Special G.R. Case No.158 of 2025

pending before the Court of learned Additional District

& Sessions Judge-cum-Special Judge under the POCSO

Act, Cuttack including the impugned order dated

02.03.2026 passed in the said Special G.R Case.

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

Designation: Personal Assistant

Location: High Court of Orissa Date: 15-Apr-2026 18:07:23

hence. He is directed to file reply within two weeks

from the date of receipt of the brief.

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

Post with A.D. making it returnable by 6th May, 2026.

Requisites for issuance of notice shall be filed within

three working days hence.

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

8. Issue notice as above.

9. Accept one set of process fee.

10. As an interim measure, it is directed that further

proceeding in Special G.R. Case No.158 of 2025 arising

out of Salepur P.S. Case No.427 of 2025 pending before

the Court of learned Additional Sessions Judge-cum-

Special Judge under the POCSO Act, Cuttack shall

remain stayed till the next date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 15-Apr-2026 18:07:23