Sumanta Kumar Sahoo vs State Of Odisha & Anr. ........ Opposite ...
2026 Latest Caselaw 939 Ori

Orissa High Court

Sumanta Kumar Sahoo vs State Of Odisha & Anr. ........ Opposite ... on 4 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLMC No. 363 of 2026

                              Sumanta Kumar Sahoo                           ........    Petitioner(s)
                                                                     Mr. Sumit Sekhar Pattanaik, Adv.
                                                          -Versus-

                             State of Odisha & Anr.                  ........       Opposite Party(s)
                                                                                 Mr. Tej Kumar, ASC
                                                                         Mr. Nityabrata Behuria, Adv.
                                                                                          (for O.P.2)
                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

04.02.2026 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

FIR vide Mahila P.S. Case No.379 of 2025 corresponding to C.T.

Case No.2471 of 2025 pending in the court of learned S.D.J.M.,

Bhubaneswar.

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

meantime, the matter has amicable been settled between the

Petitioner and the Opposite Party No.2. In this regard, a joint

affidavit dated 30.01.2026 has been filed by both the parties.

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

is extracted hereunder:

"xxx xxx xxx

2. That we have known each other for quite a long period of time and have a peaceful relationship with each other. We Deponent No.1 and Deponent No.2 are husband and wife respectively and are married for 18 years.

3. That due to a misunderstanding between us, the above mentioned FIR was lodged and due to timely intervention by the respectable persons, well wishers, our family members and local gentries and to leave peacefully without any hatred in future among us and our family member, we have amicably sorted out the differences between us and we have cleared all the misunderstandings that was prevalent between us.

4. That amity and fellow feeling has been resorted among us.

5. The deponent no.2 has no objection if the entire prosecution as lodged against the deponent no.1 is quashed herewith."

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.

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

application is allowed. Accordingly, the FIR bearing Mahila P.S.

Case No.379 of 2025, corresponding to C.T. Case No.2471 of 2025,

(2012) 10 SCC 303 Signature2 2014 (II)Not OLR Verified

Digitally Signed Signed by:2014 3 LITARAM(II) OLR 452 MURMU Designation: P.A. Reason: Authentication Location: OHC Date: 04-Feb-2026 17:50:48

pending in the court of learned S.D.J.M., Bhubaneswar is hereby

quashed.

8. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu