Sanatana Jena vs State Of Odisha & Ors. ....... Opposite ...
2026 Latest Caselaw 2133 Ori

Orissa High Court

Sanatana Jena vs State Of Odisha & Ors. ....... Opposite ... on 9 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMC No. 5499 of 2025

                             Sanatana Jena                              ........    Petitioner (s)
                                                                        Mr. Lingaraj Mohanty, Adv.
                                                         -Versus-
                             State of Odisha & Ors.                     ....... Opposite Party(s)
                                                                            Mr. Tej Kumar, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

09.03.2026 Order No.

04.

1. This matter is taken up through hybrid arrangement.

2. In filing this CRLMC, the Petitioner has prayed for quashing of the

Charge Sheet bearing No.166 dated 09.05.2025 in Balianta P.S. Case

No.38 of 2025.

3. Heard.

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

Opposite Party Nos.1 and 2. Let two extra copies 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 Nos.3 and 4 by Speed Post with

A.D., making it returnable on or before 25th March, 2026.

6. List this matter on 25th March, 2026.

( Dr. Sanjeeb K Panigrahi) Judge Murmu