Saudamini Dash vs State Of Odisha
2026 Latest Caselaw 3625 Ori

Orissa High Court

Saudamini Dash vs State Of Odisha on 20 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           CRLMC No.625 of 2026

                                           Saudamini Dash                 ....              Petitioner(s)

                                                                        Mr. Prasanta Kumar Sahoo, Adv.
                                                                      -versus-
                                           State of Odisha
                                           (Vigilance)                    ....         Opposite Party(s)

                                                                               Mr. Niranjan Moharana,
                                                                          Addl. Standing Counsel (Vig.)

                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                      ORDER

Order No. 20.04.2026

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the Petitioner files a memo dated

20.04.2026 seeking permission of this Court to withdraw the

present CRLMC application to file a better one with better

particulars.

3. Permission is granted.

4. The memo is taken on record.

5. In view of such memo filed, the present CRLMC stands

disposed of as withdrawn with the liberty as prayed for.

Designation: Senior Stenographer

(Dr. Sanjeeb K Panigrahi) Judge Sipun