Manoj Kumar Singh vs Union Of India (Ncb) .... Opposite ...
2026 Latest Caselaw 3578 Ori

Orissa High Court

Manoj Kumar Singh vs Union Of India (Ncb) .... Opposite ... on 17 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       CRLMC No.9 of 2026

                                     Manoj Kumar Singh                ....            Petitioner(s)

                                                                     Mr. Milan Kanungo, Sr. Adv.
                                                                            along with Associates
                                                                -versus-
                                     Union of India (NCB)         ....          Opposite Party(s)

                                                                            Mr. P.K. Parhi, DSGI
                                                                            Mr. J.N. Panda, CGC

                                            CORAM:
                                            HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                ORDER

Order No. 17.04.2026

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned counsel appearing on behalf of Opposite Party

seeks some time to file reply.

4. List this matter on 6th May, 2026.

5. Heard.

6. As an interim measure, it is directed that there shall be

stay of further proceedings qua the present Petitioner in Signature Not Verified respect of NCB Bhubaneswar Crime No.03 of 2022 Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication corresponding to T.R. Case No.278 of 2022 (A), pending Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Apr-2026 17:42:08

before the learned Sessions Judge, Bhubaneswar, till the next

date of listing of this matter.

7. Issue urgent certified copy of this order as per Rules.

8. Web copy of this order downloaded from the official

website of this Court shall be treated as an authenticated

copy.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun