Rukmani Jain vs State Of Odisha
2026 Latest Caselaw 3563 Ori

Orissa High Court

Rukmani Jain vs State Of Odisha on 17 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         CRLA No.791 of 2025
                                     Rukmani Jain                       ....          Appellant (s)
                                                                         Ms. Adisha Mohanty, Adv..

                                                               -versus-
                                     State of Odisha                  ....            Respondent (s)

Ms. Gayatri Patra, ASC

CORAM:

DR. JUSTICE SANJEEB K PANIGRAHI Order No. ORDER

08. 17.04.2026

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the parties are present. Judgment prepared

in separate sheets is delivered and pronounced in open Court

in the presence of learned counsel for the parties and the order

is passed accordingly as follows:-

3. Accordingly, the CRLA stands allowed.

4. Interim order, if any, passed earlier stands vacated.

(Dr. Sanjeeb K Panigrahi) Judge B. Jhankar