Samir Maharana vs State Of Odisha
2026 Latest Caselaw 688 Ori

Citation : 2026 Latest Caselaw 688 Ori
Judgement Date : 27 January, 2026

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Orissa High Court

Samir Maharana vs State Of Odisha on 27 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRL. REV. No.13 of 2026

                              Samir Maharana                  ....               Petitioner
                                                          Mr. P.C. Mishra, Advocate
                                                      -versus-
                              1.State of Odisha
                              2.Gitarani Sutar @
                              Maharana                        ....    Opposite Parties
                                                                    Mr.S. Panigrahi, ASC



                                           CORAM: JUSTICE V. NARASINGH
                                                     ORDER

             Order                                 27.01.2026
             No.
                  02.       1.         Learned counsel for the Petitioner undertakes

to file affidavit that in terms of the judgment dated 29.03.2023 passed by the learned Judge, Family Court, Jajpur in C.P No.174 of 2021, the Petitioner is paying Rs.22,000/- per month on different heads to Opposite Party No.2-wife and it is stated, on instruction, that there are no arrears in the said count.

2. Registry is requested to call for a report from the aforementioned court regarding status of the payment as claimed by the next date.

3. List this matter on 9.2.2026 along with such report under the same heading.

Signed by: PRADEEP KUMAR SWAIN Reason: Authentication (V. NARASINGH) Location: Orissa High Court, Cuttack Date: 27-Jan-2026 18:50:37 Judge PKS