Citation : 2026 Latest Caselaw 583 Ori
Judgement Date : 21 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 1582 of 2022
1. Padmanav Rout
2. Arunodaya Panigrahi .... Petitioners
Mr. Sidharth Priyadarshan, Advocate
on behalf of Mr. Prabin Das, Advocate
-versus-
The State of Odisha (Vigilance) .... Opp. Party
Mr. Niranjan Moharana,
Additional Standing Counsel
(for Vigilance)
CORAM:
JUSTICE SAVITRI RATHO
ORDER
Order No. 21.01.2026
(Through hybrid Mode)
12. 1. Heard Mr. Sidharth Priyadarshan, learned counsel
appearing on behalf of Mr. Prabin Das, learned counsel for the Petitioners and Mr. Niranjan Moharana, learned Additional Standing Counsel for the Vigilance.
2. Mr. Sidharth Priyadarshan, learned counsel files a list of citations on which he relies on, along with the copies of the decisions which is taken on record.
3. Mr. Niranjan Moharana, learned Additional Standing Counsel for the Vigilance relies on the decisions of the Supreme Court in the Case of Smt. T. Manjula vs. the State of Karnataka and the decision of this Court in the case of Rikhiram Chandrakar vs. State of Odisha (Vigilance) and Batch and State of NCT of Delhi vs. Ajaya Kumar Tyagi : 2012 (9) SCC 685 and file copies of the same.
4. Hearing is concluded.
5. Judgment is reserved.
(Savitri Ratho) Judge Sukanta
Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 21-Jan-2026 21:32:44
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