Arjun Parida vs State Of Odisha
2026 Latest Caselaw 1459 Ori

Orissa High Court

Arjun Parida vs State Of Odisha on 17 February, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLMP No. 1357 of 2025
             Arjun Parida                            ....              Petitioner

                                                Mr. Biswojeet Lenka, Advocate

                                         -versus-
            1. State of Odisha
            2. Director General of Police,
               Odisha, Cuttack
            3. Superintendent of Police, Puri
            4. Sub Divisional Police Officer,
               Nimapara, Puri
            5. Inspector-in-Charge,
               Nimapara, Puri                        ....       Opposite Parties

                                                         Mr. Saroj Kumar Rout,
                                                    Additional Standing Counsel

            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                         ORDER

17.02.2026 Order No.

04. (Through hybrid mode)

1. The CRLMP has been filed with the prayer for direction to

Opposite Party No.4 i.e. SDPO, Nimapara, Puri to conduct an

enquiry in connection with Nimapara P.S. Case No.289 of 2025 in

fair and partial manner and rescue the minor victim girl from the

clutches of the accused and take suitable action against the accused

person in accordance with law. (emphasis supplied)

2. So the prayer is prima facie misconceived and possibly due

to failure of the learned counsel to verify the prayer before filing the

CRLMP. This careless attitude is not appreciated by this Court.

3. From the averments in the CRLMP it is apparent that the

Petitioner, who is the father of the minor victim girl, who is missing

since September, 2025, is aggrieved as effective steps have not been

taken for rescue of the minor victim girl.

4. Perused the instructions dated 16.02.2026 of the IIC,

Nimapara P.S. addressed to the Advocate General, Odisha, Cuttack,

which is produced by Mr. S.K. Rout, learned Additional Standing

Counsel where although it is stated that after formation of the squad

consisting of IIC, Nimapara P.S., the IO and others, raids have been

conducted in suspicious areas in the months of December, January

and February to rescue the minor victim girl and requisitions have

been sent to the bank authority, prayer has been made to the S.P.

Puri to move the service provider to know whether any new SIM has

been taken by the accused/victim and preliminary charge-sheet has

been submitted against the accused Babuli Behera and Tofan Behera

(without mentioning date of charge sheet has been filed). Copies of

the letters have been included in the instructions. The instructions

be scanned and incorporated in the digital record.

5. Mr. S.K. Rout, learned Additional Standing Counsel

submits that the Petitioner should file a writ application praying for a

writ of habeas corpus instead of complaining about the inaction of

the Police.

6. It appears that the FIR was registered in the month of

September, 2025 and till date the victim girl has not been rescued.

7. I am, therefore, not satisfied with the instructions imparted

by the IIC, Nimapara Police Station, or the submission of the learned

State Counsel which I find to be prima facie fallacious.

8. In view of the submissions of the learned counsel that the

victim is still a minor, the Opposite Party Nos.4 and 5 shall file an

affidavit by 06.03.2026 regarding steps taken for rescue of the

victim girl. If the Court is not satisfied that proper steps have been

taken for rescue of the victim girl, the Court may consider changing

the Investigating Officer in the case.

9. List this case on 10.03.2026.

(Savitri Ratho) Judge RKS