Chinmayee Panda vs State Of Odisha
2026 Latest Caselaw 2196 Ori

Orissa High Court

Chinmayee Panda vs State Of Odisha on 10 March, 2026

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLMP No. 261 of 2026

          Chinmayee Panda                                 .....                             Petitioner
                                                                         Ms. S. S. Pratihari, Advocate
                                                        -versus-
          1.State of Odisha
          2.Suoerintendent of Police,
          Rourkela                                        .....                     Opposite Parties
          3.The IIC, Chend Police Station,                                           Mr. S. K. Rout,
          Rourkela                                                      Additional Standing Counsel

                            CORAM:
                                  HON'BLE MISS JUSTICE SAVITRI RATHO
                                                ORDER

10.03.2026 Order No. (Through hybrid Mode)

02.

1. This CRLMP has been filed to direct the Opposite Party Nos. 2 and 3 to register the FIR made under and investigate the matter in its proper prospective and direct to take proper action against the miscreants named in the FIR.

2. Ms. S. S. Pratihari, learned counsel for the petitioner submits that she may be permitted to withdraw the CRLMP in view of certain errors in the CRLMP.

3. The CRLMP is permitted to be withdrawn and she is permitted to file a fresh CRLMP, if so advised.

4. If any such CRLMP is filed, the record of this CRLMP shall be tagged to it.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Date: 10-Mar-2026 20:26:49