Jagannath Sahoo vs State Of Odisha
2026 Latest Caselaw 865 Ori

Orissa High Court

Jagannath Sahoo vs State Of Odisha on 2 February, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMP No. 51 of 2026
Jagannath Sahoo                     .....                                   Petitioner
                                                              Mr. S. Sethi, Advocate
                                      -versus-
1. State of Odisha
2. The Superintendent of Police,
Nayagarh
3. The Inspector in-charge,
Nayagarh Police Station, District-
Nayagarh                                 .....                        Opposite Parties
                                                                Mr. A.K. Apat, AGA
             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO

                                             ORDER

02.02.2026 Order No. (Through hybrid mode)

01.

1. The CRLMP has been filed for a direction to the Opposite Parties No.2 and 3 to conduct proper investigation and to take appropriate actions as per law.

2. It seems that the wife of the Petitioner along with his son is missing in January, 2025 but the Petitioner has approached this Court now stating that the Police is not taking any action to search for them.

3. The instructions dated 21.01.2026 of the IIC Ranpur P.S. has been received where it is stated that during enquiry, it was ascertained that his wife left his house towards Chennai and boarded the bus to go from Balia Chhack, Nayagarh but did not reach Chennai. The CDR analysis and IMEI search are being asked for towards rescue of the missing woman and from the current CDR and IMEI analysis, it is likely that the missing woman could be traced within a fortnight.

4. After hearing learned counsel for the Petitioner, perusing the CRLMP and the instructions dated 21.01.2026, it appears that the Petitioner as well as the IIC Ranpur P.S. have been casual and complacent.

5. While the Petitioner has not bothered to find out about the fate of the MMR which has been registered one year back, the IIC Ranpur P.S. also has not taken any steps on the basis of the said report.

6. But in view of the instructions dated 21.01.2026 that the missing woman will be traced within a fortnight, the CRLMP is accordingly disposed of. It goes without saying that the wife of the Petitioner should not be compelled to join the company of the Petitioner, against her wishes.

7. The Petitioner is at liberty to approach the appropriate forum, in case of continued inaction of the Police in tracing his wife.

8. Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge

puspa

Signed by: PUSPANJALI MOHAPATRA