Priyambada Chand And Others vs State Of Odisha And Others
2026 Latest Caselaw 3514 Ori

Orissa High Court

Priyambada Chand And Others vs State Of Odisha And Others on 16 April, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     FAO No.92 of 2019
                 Priyambada Chand and others     .....   Appellants
                                                                Represented by Adv. -
                                                                M/s. Sudhansu Sekhar
                                                                Pratap

                                               -versus-
                 State Of Odisha and others          .....              Respondents
                                                              Mr. S. Behera, AGA

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                               ORDER

16.04.2026 Order No.

03. I.A. Nos.178 & 287 of 2026

1. This matter is taken up through Hybrid mode.

2. The subject matter of this application (I.A. No.178 of 2026) is substantially similar to the one in CMAPL No.216 of 2020, wherein similar application in I.A. No.95 of 2020 having been favoured, the dismissal order has been recalled, argues counsel for the applicant. He has also placed on record a copy of this Court's order in Nabakrishna Mishra v. State of Odisha, CMAPL No.216 of 2020 to vouch his submission. Submission is vouched.

3. In the above circumstances, application (I.A. No.287 of 2026) is allowed and delay is condoned subject to the appellant paying a cost of Rs.2500/- (Rupees two thousand five hundred) to be paid before the Juvenile Justice Fund managed by the Member Secretary, Odisha State Legal Services Authority within a week. The request

for restoration of FAO No.92 of 2019 by recalling order dated 18.10.2019, is accorded. As a consequence, the main matter (FAO No.92 of 2019) is restored to Board for consideration afresh. I.A. No.178 of 2026 is accordingly, favoured.

4. Heard learned counsel appearing for the parties.

5. It is contended by the learned counsel appearing for the Parties that the issue involved in the present appeal is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

6. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of judgment so passed in FAO No.509 of 2014 and batch, subject to verification of the fact that the case of the Petitioner is covered by the judgment passed in FAO No.509 of 2014.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                               Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 21-Apr-2026 11:06:56