Mrs. Chinmayee Panda vs State Of Odisha & Others .... Opp. ...
2026 Latest Caselaw 2017 Ori

Orissa High Court

Mrs. Chinmayee Panda vs State Of Odisha & Others .... Opp. ... on 6 March, 2026

Author: Savitri Ratho

Bench: Savitri Ratho

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLMP No. 261 of 2026
                 Mrs. Chinmayee Panda                     ....       Petitioner

                                                 Ms. S.S. Pratihari, Advocate
                                          -versus-
                 State of Odisha & Others                 ....     Opp. Parties
                                                       Mr. Raj Bhusan Dash,
                                                Additional Standing Counsel
                     CORAM:
                           JUSTICE SAVITRI RATHO
                                 ORDER

Order No.                       06.03.2026
                                (Through hybrid Mode)

  01.       1.       It appears that Mr. H. Panda, learned counsel for the

Petitioner has signed the synopsis and the index in the CRLMP

on 17.02.2026 where name of Mr. Alok Kumar Mohapatra is

mentioned. The petition has been filed on 17.02.2026. The date

mentioned in the prayer of the petition is 17.02.2026 and Mr. H.

Panda, learned counsel has signed the prayer. But the affidavit

has been sworn on 30.01.2026 before Sk. Asfaque Ali, Notary,

Cuttack and Mr. Haraprasad Panda, Advocate has identified her

before the Notary. It also appears that Annexure-1 does not bear

any date while Annexure-2 which was sent by e-mail to the S.P.,

Rourkela is dated 05.02.2026. It also appears that Annexure-2

which is addressed to the S.P., Rourkela is also dated 05.02.2026,

but there is no document to show that it has been submitted to the

S.P., Rourkela on 05.02.2026. In paragraph-7 of the CRLMP it is

stated that the Petitioner is correctly residing at Romania.

2. List this case on 10.03.2026 to enable Ms. S.S. Pratihari,

learned counsel for the Petitioner to obtain instructions whether

(i) the Petitioner was present in Cuttack 30.01.2026 when the

affidavit was sworn before the Notary, Cuttack and (ii) if the

affidavit was sworn on 30.01.2026, how could events which took

place on 05.02.2026 be mentioned in the petition.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA

Reason: Authentication Location: Orissa High Court, Cuttack Date: 06-Mar-2026 20:16:35