Kabita Rani Pattnaik vs State Of Odisha
2026 Latest Caselaw 3572 Ori

Orissa High Court

Kabita Rani Pattnaik vs State Of Odisha on 17 April, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLMP No. 455 of 2026
Kabita Rani Pattnaik                   .....                            Petitioner
                                                  Mr. Trilochana Nanda, Advocate
                                     -versus-
1. State of Odisha
2. The Director General of Police,
Odisha, Cuttack
3. Superintendent of Police,
Kandhamal
4. Inspector-in-Charge, Phulbani
Sadar Police Station, Phulbani,
District-Kandhamal                     .....                       Opposite Parties
                                                              Mr. S.K. Rout, ASC
             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                   ORDER

17.04.2026 Order No. (Through hybrid mode)

01.

1. This CRLMP has been filed for a direction to the Opposite

Parties No.3 and 4 to initiate and conduct proper investigation and to

take appropriate legal action against the accused persons in connection

with Phulbani Sadar P.S. Case No.32 of 2026 which has been registered

for commission of offence under Sections 85/ 126 (2)/ 115 (2)/ 296/

108/ 3(5) of the BNS and Section 4 of the D.P. Act against 10 persons

including Arabinda Mohanty, husband of the deceased Priyambada

Mohanty. The Petitioner is the informant in the case who is the mother

of the deceased.

2. Mr. Trilochan Nanda, learned counsel for the Petitioner submits

that the Petitioner is a widow and although her daughter was being

tortured by the accused persons, she was unable to take any action

against them earlier and subsequently came it to her knowledge that she

was forcibly given BP tablets and thereafter taken to Berhampur

Hospital where she was declared dead. He submits that although there

are 10 accused persons in the case, only the husband of the deceased-

Arabinda Mohanty has been arrested and the Police is not taking any

steps to arrest the other accused persons.

3. Since the case has been registered on 03.02.2026 and the main

accused Arabinda Mohanty has been arrested, the CRLMP is disposed

of observing that the Opposite Party No.4-Inspector-in-Charge,

Phulbani Sadar Police Station, Phulbani, District-Kandhamal shall take

steps for proper investigation of the case and arrest the other accused

persons if materials are available against them and it is necessary to do

so.

4. Urgent certified copy of this order be granted on proper

application.

                                                                   (Savitri Ratho)
           puspa                                                       Judge






Signed by: PUSPANJALI MOHAPATRA