Sangram Keshari Singha vs State Of Odisha Represented Through
2026 Latest Caselaw 2134 Ori

Orissa High Court

Sangram Keshari Singha vs State Of Odisha Represented Through on 9 March, 2026

Author: Savitri Ratho

Bench: Savitri Ratho

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLMP No. 277 of 2026
                 Sangram Keshari Singha                    ....       Petitioner

                                                Mr. Niranjan Lenka, Advocate
                                           -versus-
                 1. State of Odisha Represented through
                 Secretary        Home        Department,
                 Bhubaneswar
                 2. Collector, Mayurbhanj
                 3.      Superintendent      of     Police,
                 Mayurbhanj
                 4. I.I.C., Baisinga Police Station
                 5. Lambodhar Jena
                 6. Nirupama Behera                         ....    Opp. Parties

                                                        Mr. Saroj Kumar Rout,
                                                   Additional Standing Counsel

                     CORAM:
                           JUSTICE SAVITRI RATHO

                                       ORDER

Order No.                             09.03.2026
                                (Through hybrid Mode)

  01.       1.       This CRLMP has been filed for a direction to Opposite

Parties No. 3 and 4 to register the FIR under Annexure-1 and to take up investigation. Annexure-1 to the CRLMP is the ROR. No FIR can be registered on the basis of the ROR.

2. Perusal of Annexure-2 reveals that it is a complaint addressed to the I.I.C., Baisinga Police Station and Annexure-3 is the representation addressed to the Collector, Mayurbhanj. There is no endorsement or any document to show that copy of the FIR

has been submitted before the Baisinga Police Station or sent to the S.P., Mayurbhanj.

3. Hence, I am not inclined to exercise discretionary power under Article 226 of the Constitution of India to issue any direction to the Opposite Parties No. 3 and 4.

4. It is open to the Petitioner to avail of alternate remedy which is available to him under law.

5. With the above observation, the CRLMP is disposed of.

6. Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA

Reason: Authentication Location: Orissa High Court, Cuttack Date: 09-Mar-2026 20:07:37