Bibudhesh Prasad Nanda & Ors vs State Of Odisha & Anr. ....... Opposite ...
2026 Latest Caselaw 2127 Ori

Orissa High Court

Bibudhesh Prasad Nanda & Ors vs State Of Odisha & Anr. ....... Opposite ... on 9 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      CRLMC No. 134 of 2026
                             Bibudhesh Prasad Nanda & Ors.                 ........    Petitioner (s)
                                                                       Mr. Dhirendra Kumar Das, Adv.
                                                            -Versus-
                             State of Odisha & Anr.                        ....... Opposite Party(s)
                                                                               Mr. Tej Kumar, ASC
                                       CORAM:
                                       DR. JUSTICE SANJEEB K PANIGRAHI
                                                       ORDER

09.03.2026 Order No.

02.

1. This matter is taken up through hybrid arrangement.

2. In filing this CRLMC, the Petitioners have prayed for quashing of

the order of cognizance dated 17.06.2025 passed by the learned

S.D.J.M.(S), Cuttack in G.R. Case No.674 of 2024.

3. Heard.

4. Learned counsel for the State waives of notice on behalf of the

Opposite Party No.1. Let an extra copy of the CRLMC be served on

him in order to enable him to take instruction in the matter.

5. Issue notice to the Opposite Party No.2 by Speed Post with A.D.,

making it returnable on or before 7th April, 2026. Requisites shall

be filed within three working days hence.

6. List this matter on 7th April, 2026.

( Dr. Sanjeeb K Panigrahi)

Judge Murmu