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Sarojini Das vs State Of Odisha
2026 Latest Caselaw 2194 Ori

Citation : 2026 Latest Caselaw 2194 Ori
Judgement Date : 10 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Sarojini Das vs State Of Odisha on 10 March, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLMP No. 61 of 2026
Sarojini Das                               .....                           Petitioner
                                                     Mr. Jyotirmaya Sahoo, Advocate
                                         -versus-
1. State of Odisha
2. Superintendent of Police, Khurda
3. Inspector-in-Charge, Tangi Police
Station, Khurda                      .....                               Opposite Parties
                                                                    Mr. S.K. Rout, ASC
               CORAM:
                     HON'BLE MISS JUSTICE SAVITRI RATHO

                                              ORDER

10.03.2026 Order No. (Through hybrid mode)

03.

1. In spite of order dated 19.02.2026 where it had been directed

that the affidavit of the IIC, Tangi Police Station shall be filed by

05.03.2026 after serving copy on learned counsel for the Petitioner,

although the affidavit dated 26.02.2026 has been filed, the copy has

not been served on Mr. Jyotirmaya Sahoo, learned counsel for the

Petitioner. It is served on him in Court today. He points out that

page 19 (copy of the inquest report) is illegible.

2. The copy annexed to the affidavit which is available in the

digital record is also illegible.

3. Hence, Mr. S.K. Rout, learned Additional Standing Counsel is

directed to file a legible/typed copy of the inquest report by day-

after-tomorrow (12.03.2026) after serving copy on Mr. Sahoo,

learned counsel for the Petitioner.

4. List this matter on 16.03.2026.

5. As it is not apparent from the digital record as to when the

affidavit of Opposite Party No.3 has been e-filed.

6. Registry is directed to give the date when the affidavit dated

26.02.2026 has been e-filed and how the date of e-filing is to be

ascertained from the digital record.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA

 
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