Lipuna Jena @ Tarani Jena vs State Of Odisha & Ors. ....... Opposite ...
2026 Latest Caselaw 938 Ori

Orissa High Court

Lipuna Jena @ Tarani Jena 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.345 of 2026
                   Lipuna Jena @ Tarani Jena  .........                Petitioner(s)
                                                       Mr. Rajendra Narayan Rout,
                                                                        Advocate
                                             -Versus-
                   State of Odisha & Ors.      .......             Opposite Party (s)
                                                         Ms. Gayatri Patra, ASC
                                           CORAM:
                           DR. JUSTICE SANJEEB K PANIGRAHI
                                              ORDER

03.02.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

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

the order taking cognizance dated 12.06.2019 passed by the learned

SDJM, Bhadrak in G.R Case No.2106 of 2018 arising out of Bhadrak

Town P.S. Case No.331 of 2018 under Annexure-1.

3. Heard.

4. Issue notice.

5. Issue notice to the Opposite Party Nos.2 and 3 by Speed

Post with A.D. Requisites shall be filed within three working days

hence.

Signature Not6.VerifiedList this matter on 24.02.2026. Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 03-Feb-2026 15:49:05

7. In the meantime, C.D be called for.

( Dr. Sanjeeb K Panigrahi) Judge

Gitanjali