Unknown vs State Of Odisha ... Opposite Party
2026 Latest Caselaw 1298 Ori

Orissa High Court

Unknown vs State Of Odisha ... Opposite Party on 11 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

            Najim Malik
            (In BLAPL No.11566 of 2025)
            Firaz Saifi @ Feroz Saifi
            (In BLAPL No.13778 of 2025)             ...        Petitioners

                                           Mr. S. Manohar, Advocate
                                       (in BLAPL No.11566 of 2025)
                                             Mr. S. Sahoo, Advocate
                                       (in BLAPL No.13778 of 2025)
                                   -versus-
            State of Odisha                     ...       Opposite Party
                                             Mr. S.C. Pradhan, Addl. PP
                                CORAM:
                         JUSTICE G. SATAPATHY
                              ORDER(ORAL)

11.02.2026 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Mr. S.C. Pradhan, learned Additional Public Prosecutor produces the written instruction received from one Rameswar Padhan, Investigating Officer, presently posted as DSP In-Charge at Podia PS under Malkangiri District, but the language that has been used in the written instruction is unbecoming on the part of a police officer and really contemptuous. In the aforesaid circumstance, a copy of this order be immediately communicated to the said police officer through the SP, Malkangiri to appear virtually before this Court at 2 PM to explain as to under what circumstance he has used such words in the written instruction, which are not

only derogative, but also has wide ramification. Further, the said officer instead of giving the instruction as to by what manner he has communicated the arrestee in writing about the grounds of arrest has used the words defiling the dignity of his post. Further, the concerned officer is also directed to produce by what document he has communicated the arrestee in writing about the grounds of arrest.

3. Accordingly, list both these matters in the week commencing from 16.02.2026 at 2 PM. A copy of this order be immediately supplied to Mr. S.C. Pradhan, learned Additional Public Prosecutor for compliance.

(G. Satapathy) Judge

Subhasmita

Location: High Court of Orissa