Mr. Bharat Mallick vs State Of Odisha
2026 Latest Caselaw 4039 Ori

Orissa High Court

Mr. Bharat Mallick vs State Of Odisha on 30 April, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMP No. 448 of 2026
            1. Mr. Bharat Mallick
            2. Smt. Kabita Mallick                     ...      Petitioners
                                           Mr.Lingaraj Mohanty, Advocate
                                        -versus-
            1. State of Odisha
            2. The Commissioner of Police, Cuttack-
            Bhubaneswar Police Commissionerate,
            Bhubaneswar
            3. The Deputy Commissioner of Police,
            Bhubaneswar Police Commissionerate,
            Bhubaneswar
            4. The Inspector-in-Chargem Balipatna
            Police Station, District-Khordha
            5. The Investigation Officer, Balipatna
            Police Station, District-Khordha
            6. Smt. Reena Mallick                       ... Opp. Parties
                                                    Mr. S.J. Mohanty, ASC
            CORAM:
                 HON'BLE MISS JUSTICE SAVITRI RATHO
                                       ORDER

Order No. 30.04.2026

02. (Through hybrid Mode)

1. The Petitioners have approached this Court praying for a

direction to the Opposite Parties No.1 and 2 to reinvestigate the

matter by transferring the case from Balipatna Police to Crime

Branch and for a direction to examine the Petitioners and to

record their statements and to seize the vital evidence, which

are available with Petitioner No.1 and also to examine the

CDR of the telephonic conversations between accused Ajay

Kumar Mallick and Tikina Mallick, step-sister of the deceased

and her husband Dipu Mallick.

2. It appears that the Petitioners have directly approached

this Court without approaching the DCP, Bhubaneswar or the

jurisdictional Magistrate.

3. Hence, the CRLMP is disposed of permitting the

Petitioners to approach the DCP, Bhubaneswar with all

relevant documents and in case of any further grievance to

approach the concerned Magistrate in accordance with law.

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

application.

                                                                      (Savitri Ratho)
           puspa                                                          Judge






Signed by: PUSPANJALI MOHAPATRA