Dibakar Behera vs State Of Odisha ..... Opposite Party
2026 Latest Caselaw 435 Ori

Citation : 2026 Latest Caselaw 435 Ori
Judgement Date : 19 January, 2026

[Cites 0, Cited by 0]

Orissa High Court

Dibakar Behera vs State Of Odisha ..... Opposite Party on 19 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No. 398 of 2024
Dibakar Behera                         .....                          Petitioner
                                           Mr. Hrudananda Mohapatra, Advocate
                                    -versus-
State of Odisha                        .....                      Opposite Party
                                               Mr. Sangram Das, SC (Vigilance)
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

19.01.2026 Order No. (Through hybrid mode)

11.

1. Mr. Hrudananda Mohapatra, learned counsel for the Petitioner submits that the matter had been heard earlier by the co-ordinate Bench on 10.11.2025 and had been adjourned for submission of citations. On 19.12.2025, the matter had been adjourned on behalf of the Petitioner in order to enable him to verify the decisions relied upon by the learned counsel for the Vigilance Department. Thereafter the matter has been listed today.

2. Mr. Mohapatra, learned counsel for the Petitioner submits that the judgment dated 02.11.2023 of this Court in Criminal Revision No. 37 of 2021 (Kishore Chandra Das vrs. State of Odisha) squarely covers this case. He also submits that the case is posted to 22.01.2026 in the learned trial court.

3. Mr. Sangram Das, learned Standing Counsel for the Vigilance Department submits that the Criminal Revision is liable to be dismissed on account of decision of this Court in the common judgment dated 10.04.2025 passed in Criminal Misc. Case No. 2783 of 2021, Criminal Misc. Case No. 1685 of 2022, Criminal Misc.

Case No. 4103 of 2024 and Batch by a co-ordinate Bench of this Court and files a copy of the judgment which is taken on record. The same shall be scanned and incorporated in the digital record.

4. Both the counsel submit that they shall also produce other decisions which may be relevant for deciding this case and a short adjournment may be granted.

5. List this matter on 28.01.2026.

6. Since interim orders have been passed earlier permitting the Petitioner to move an application before the learned court below for an adjournment on account of pendency of this case, the Petitioner is permitting to file an application for adjournment till 29.01.2026 before the learned trial court as the case is posted to 28.01.2026 before this Court.



                                                                (Savitri Ratho)
           puspa                                                     Judge






Signed by: PUSPANJALI MOHAPATRA