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Orissa High Court
Sulochana Sethi vs State Of Odisha And on 19 January, 2026
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30306 of 2025
Sulochana Sethi .... Petitioner
Mr. L. Mohanty, Advocate
-versus-
State of Odisha and
Others .... Opposite Parties
Mr. P.K. Panda, ASC
CORAM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
19.01.2026
Order No.
07. 1. This matter is taken up through Hybrid
Arrangement (Virtual/Physical) Mode.
2. Heard learned counsel for the parties.
3. Pursuant to order dated 16.12.2025, Dr.
Dhaneswar Sethi, CDM & PHO, Nuapada appeared in
person and contended that petitioner since was put
behind the bar because of her arrest on 17.03.2012 in
connection with Boden P.S. Case No.25 of 2012
registered U/s.302 of the IPC, she was placed under
suspension w.e.f. 17.03.2012 vide order dated
20.04.2012 under Annexure-2. Even though petitioner
was released on bail as per order passed by this Court
on 09.01.2017 in CRLA No.432 of 2013, but she
submitted her rejoining on 22.03.2017.
// 2 //
3.1. It is accordingly contended that since petitioner
remained in custody w.e.f. 17.03.2012 till she was
released on 09.01.2017 and submitted her joining on
22.03.2017, subsistence allowance has been
sanctioned w.e.f. 22.03.2017 vide order dated
12.12.2025, so enclosed to the instruction. It is
however contended that petitioner after making the
application on 22.03.2017 is not reporting for duty till
date.
3.2. It is further contended that petitioner has been
convicted vide judgment dated 08.08.2013 in C.T. Case
No.24 of 2012, arising out of Boden P.S. Case No.25 of
2012 of the learned Sessions Judge, Nuapada. Even
though petitioner has filed CRLA No.432 of 2013 before
this Court challenging the order of conviction and
sentence, but such order of conviction and sentence
has not been stayed by this Court.
4. To the submission made by the officer, who is
present in Court, learned counsel appearing for the
petitioner contended that since in the order of
suspension, headquarter of the petitioner was not
fixed, petitioner is unable to report for duty after
22.03.2017. However, pursuant to order
dtd.12.12.2025, petitioner is reporting for duty before
Superintendent S.D.H., Khariar. However, it is fairly
contended that petitioner has been convicted in Boden
P.S. Case No.25 of 2012, corresponding to T.R. Case
// 3 //
No.24 of 2012 by the learned Sessions Judge, Nuapada
vide judgment dated 08.08.2013. But petitioner
challenging the same has moved this Court in CRLA
No.432 of 2013 and as per order dated 09.01.2017,
petitioner was allowed to go on bail.
5. Having heard learned counsel for the parties and
considering the submissions made, learned counsel for
the petitioner is directed to produce copy of the
judgment passed in Boden P.S. Case No.25 of 2012,
against which petitioner has filed CRLA No.432 of
2013.
6. As requested, list this matter in the week
commencing 02.02.2026.
Personal appearance of the officer is dispensed
with.
(Biraja Prasanna Satapathy)
Judge
Basudev
Location: High Court of Orissa, Cuttack
Date: 22-Jan-2026 11:05:02
