Dhupal Mohakud vs State Of Odisha And Others .... Opp. ...
2026 Latest Caselaw 3639 Ori

Orissa High Court

Dhupal Mohakud vs State Of Odisha And Others .... Opp. ... on 20 April, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMP No. 468 of 2026
                 Dhupal Mohakud                            ....      Petitioners

                                       Mr. Sushant Kumar Pradhan, Advocate
                                           -versus-
                 State of Odisha and others             .... Opp. Parties

                                                              Mr. S. K. Rout,
                                                 Additional Standing Counsel

            CORAM:
                         HON'BLE MISS JUSTICE SAVITRI RATHO
                                  ORDER

Order No.                        20.04.2026
                               (Through hybrid Mode)

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

Party No. 2 to 4 and specifically Opposite Party No 2- the Superintendent of Police, Crime Branch to register a criminal case and to proceed against the accused.

2. The allegation of the petitioner is that an order was passed on 07.01.2015 by the learned Additional Commissioner, Settlement and Consolidation, Balasore in Consolidation Revision No. 282 of 2012 and the certified copy of the said order was obtained by the petitioner on 31.10.2015. Certified copy of the order granted to him on 31.10.2015 has been annexed as Annexure-3. This order has been subsequently illegally substituted by another order. Certified copy of the same has been granted to him on 03.07.2025, copy of which has been annexed as Annexure-4 to this petition.

3. The Petitioner came to learn about this forgery in 2025 and on 13.02.2026 he submitted his complaint to the IIC, Pirahat

Police Station by speed post. He has also sent copies of the complaint to the Superintendent of Police, Crime Branch, SP, Bhadrak, IIC, Pirahat, Assistant Deputy Collector, Bhadrak. Copies of the speed post receipts dated 13.02.2026 have been annexed to the CRLMP.

4. Mr. S. K. Rout, learned Additional Standing Counsel is directed to obtain instruction, if any inquiry has been conducted by any of the Opposite Parties after receiving the complaint / allegation and result of such inquiry.

5. List this matter on 08.05.2026.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack