Brunda Gope @ vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 442 Ori

Orissa High Court

Brunda Gope @ vs State Of Odisha .... Opposite Party(S) on 19 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                CRLMC No.205 of 2026
                                 Brunda Gope @              ....                Petitioner(s)
                                 Brundaban Gopa
                                                                   Mr. Suryakanta Dwibedi,
                                                                   R.K. Mahanta, S.S. Dash,
                                                                        D. Barik, K.M. Hati,
                                                                           S.K. Behera, Adv.

                                                         -versus-
                                 State of Odisha           ....            Opposite Party(s)
                                                             Ms. Bijayalaxmi Tripathy, ASC

                                       CORAM:
                                       HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                    Order                                  ORDER
                    No.                                   19.01.2026

01. 1. This matter is taken up through hybrid arrangement.

2. In filing this CRLMC, the Petitioner has prayed for

quashing the entire criminal proceeding initiated against

him vide G.R. Case No.158 A of 2009 arising out of

Rairangpur Town P.S. Case No.37 of 2009 pending in the

Court of learned S.D.J.M, Rairangpur due to the trial of the

co-accused persons in S.T. Case No.01 of 2010 before the

learned Additional Sessions Judge, Rairangpur and also

their acquittal from all the charges vide judgment dated

17.05.2011.

Signature Not Verified 3. Heard.

Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 20-Jan-2026 19:31:05

4. Pursuant to the query made by this Court, learned

counsel for the Petitioner submits that trial with respect to

the present Petitioner could not take place due to his

absconding for such a long time.

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CRLMC despite acquittal

of the co-accused persons vide judgment dated 17.05.2011

passed in the above noted S.T. Case, as the trial with

respect to the Petitioner could not take place due to his

absconding for such a long time.

6. This CRLMC is, accordingly, dismissed.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 20-Jan-2026 19:31:05