[Cites 2, Cited by 0]
Orissa High Court
Jagabandhu Nayak 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. 373 of 2026
Jagabandhu Nayak ........ Petitioner(s)
Mr. Lambodor Achari, Adv.
-Versus-
State of Odisha & Anr. ........ Opposite Party(s)
Mr. Tej Kumar, ASC
Mr. Pritam Pradhan, Adv.
(for informant)
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 Bhanjanagar P.S. Case No.370 of 2018 corresponding to
G.R. Case No.690 of 2018 pending in the court of learned S.D.J.M.,
Bhanjanagar, Ganjam.
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, an
affidavit dated 06.12.2025 has been filed by the Opposite Party
Signed by: LITARAM MURMU No.2/Informant.
5. The relevant portion of the affidavit filed by the Opposite Party
No.2/Informant is extracted hereunder:
"xxx xxx xxx
2. That the accused namely Jagabandhu Nayak @ Sana Jaga, S/o. Late
Khadal Nayak of Village: Bhejiput, Bada Danda, P.S. Bhanjanagar, Dist.
Ganjam is my near villager and out of misunderstanding I had given the
report against him.
3. That due to intervention of our family members as well as well wishers
we both parties are compromised the matter and now living peacefully.
4. That in view of our peaceful living I do not want to proceed with the case
and want to drop the proceeding due to our amicable settlement."
6. Considering the contents of the affidavit filed by Opposite Party
No.2/Informant 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 Bhanjanagar
P.S. Case No.370 of 2018, corresponding to G.R. Case No.690 of
(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
2018, pending in the court of learned S.D.J.M., Bhanjanagar is
hereby quashed. However, this Court deems it appropriate to
impose cost of Rs.5,000/- (Rupees five thousand) on the
informant/Opposite Party No.2 for wasting the valuable time of
the Police Department. The said cost shall be deposited with the
Odisha Police Welfare Funds for the purpose of utilizing the said
amount for healthcare and medical treatment of police personnel
including for injuries sustained during operation within fifteen
days from today.
8. Accordingly, the CRLMC is disposed of.
( Dr. Sanjeeb K Panigrahi)
Judge
Murmu
