Mahendra Malik vs State Of Odisha & Ors. ....... Opposite ...
2026 Latest Caselaw 868 Ori

Orissa High Court

Mahendra Malik vs State Of Odisha & Ors. ....... Opposite ... on 2 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLMC No. 289 of 2026
                              Mahendra Malik                             ........    Petitioner(s)
                                                                        Mr. Deepak Ku Sahoo, Adv.
                                                             -Versus-

                             State of Odisha & Ors.                     ....... Opposite Party(s)
                                                                         Ms. Gayatri Patra, ASC

                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

02.02.2026 Order No.

02.

1. This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC with a prayer to quash the

FIR vide Rajnagar P.S. Case No.98 of 2025 corresponding to the

G.R. Case No.75 of 2025, pending in the court of the learned Addl

District and Sessions Judge (POCSO), Kendrapara.

3. Heard.

4. Issue notice.

5. Learned Additional Standing Counsel for the State waives of

notice on behalf of the Opposite Party No.1. An extra copy of the

CRLMC be served on her in order to enable her to obtain

instruction in the matter.

6. Issue notice to the Opposite Party Nos.2 and 3 by Speed Post with

A.D., returnable on 18th February, 2026. Requisites shall be filed

within three working days hence.

7. List this matter on 18th February, 2026.

8. As an interim measure, it is directed that no coercive action shall

be taken against the Petitioner till the next date of listing of this

matter.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu