Soubhagya Kumari Muni & Ors vs State Of Odisha & Ors. ....... Opposite ...
2026 Latest Caselaw 928 Ori

Orissa High Court

Soubhagya Kumari Muni & Ors vs State Of Odisha & Ors. ....... Opposite ... on 3 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMC No. 354 of 2026

                              Soubhagya Kumari Muni & Ors.                 ........   Petitioner(s)
                                                                      Mr. Suryakanta Dwibedi, Adv.
                                                         -Versus-

                             State of Odisha & Ors.                        ....... Opposite Party(s)
                                                                               Ms. Gayatri Patra, ASC
                                                                         Mr. Bijay Kumar Behera, Adv.
                                                                                      (for O.P.2 & 3)
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI


                                                    ORDER

03.02.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

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

criminal proceeding in G.R. Case No.522 of 2023 arising out of

Khallikote P.S. Case No.202 of 2023 pending in the Court of

learned J.M.F.C., Khallikote.

4. Learned counsel for both the parties submits that in the

meantime, the matter has amicable been settled between the

Petitioners and the Opposite Party Nos.2 and 3. In this regard, a

5. The relevant portion of the joint affidavit filed by both the parties

is extracted hereunder:

"xxx xxx xxx

4. That during the course of the investigation the injured (Opp. Party No.3) was medically examined on police requisition and as per the injury report he has sustained two simple injuries and one grievous injury on his hip. In the meantime has been completely cured and following his ordinary pursuits without any difficulties.

5. That, during the pendency of the above-mentioned criminal proceeding due to intervention of the relatives, village gentries and well-wishers, the disputes between them have been amicably settled and now the Opp. Party No.2 and 3 are no more interested to proceed with G.R. Case No.522 of 2023 arising out of Khallikote P.S. Case No.202 of 2023 pending in the file of the learned J.M.F.C., Khallikote."

6. Considering the contents of the joint affidavit filed by both the

parties and following the ratio laid down by the Supreme Court

in Gian Singh v. State of Punjab and another1, and two other

reported cases of this Court in Lokanath @ Anadi Sethi and four

others v. State of Orissa and four others2, and Sansuri alias

Khageswar Lenka and another -vrs.- State of Orissa and Another3, wherein this Court is of the opinion that no useful

purpose will be served in allowing such proceedings to continue

the criminal proceeding in the aforesaid case as it will only lead to

abuse the process of law.

(2012) 10 SCC 303

2014Not

Signature (II)Verified OLR 29 Digitally Signed

2014 (II) OLR 452 Signed by: LITARAM MURMU Designation: P.A. Reason: Authentication Location: OHC Date: 03-Feb-2026 17:33:28

7. In view of the aforesaid discussion and considerations, the

application is allowed. Accordingly, the criminal proceeding

initiated against the Petitioners in G.R. Case No.522 of 2023

arising out of Khallikote P.S. Case No.202 of 2023, pending in the

court of learned J.M.F.C., Khallikote is hereby quashed.

8. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu