Sadasiba @ Sadashib Pattajoshi vs State Of Odisha .... Opposite Party
2026 Latest Caselaw 3684 Ori

Orissa High Court

Sadasiba @ Sadashib Pattajoshi vs State Of Odisha .... Opposite Party on 21 April, 2026

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  ABLAPL No.2053 of 2026
            Sadasiba @ Sadashib Pattajoshi          ....            Petitioner
            & another
                                                Mr. A. Goswamy, Advocate
                                        -Versus-
            State of Odisha                         ....       Opposite Party
                                                     Mr. M. K. Mohanty, ASC

                                        AND

                                  ABLAPL No.3357 of 2026
            Sarmistha Pattajoshi                ....             Petitioner
                                            Mr. D. K. Mohapatra, Advocate
                                        -Versus-
            State of Odisha                         ....      Opposite Party
                                                     Mr. M.K. Mohanty, ASC


                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                        ORDER

16.04.2026 Order No.

02. 1. Both the ABLAPLs are taken up together for common orders

2. Recorded the submissions of learned counsel for the respective parties.

3. Perused the FIR as at Annexure-1. It is submitted to the Court by learned counsels for the petitioners that there has been a compromise between the parties. A copy of the settlement arrived at by a document style as "Samadhan Patra" is

produced at the time of hearing along with a copy of a Demand Draft for an amount of Rs.2.5 lac drawn on Union Bank claimed to have been paid to the informant. Considering the same, the Court is inclined to issue notice to the informant.

4. Accordingly, it is ordered.

5. Notice to the informant. State shall ensure service of notice on the informant with the assistance of local P.S. and to apprise the Court regarding above claim of compromise.

6. List on 12th May, 2026. In the meantime, this Court, as an interim measure, recording such claim of settlement reached at, directs that the petitioners shall not be taken into custody in connection with Baselisahi P.S. Case No.41 of 2026 corresponding to G.R. Case No.155 of 2026 pending in the court of learned J.M.F.C. (II Cog. Taking), Puri till the next date of hearing.

7. List on the date fixed for orders upon appearance of the informant.

8. Issue urgent copy of this order as per rules and in course of the day.

R.K. Pattanaik Judge Balaram

Designation: PERSONAL ASSISTANT