Taruna Mahali vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2490 Ori

Orissa High Court

Taruna Mahali vs State Of Odisha & Anr. .... Opposite ... on 16 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLMC No.785 of 2026

                  Taruna Mahali                   ....                   Petitioner(s)
                                                              Mr. Deepak Kumar Sahoo,
                                                                             Advocate
                                                 -Versus-

                  State of Odisha & Anr.          ....               Opposite Party (s)
                                                            Mrs. Sarita Moharana, ASC

                                          CORAM:
                             THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                          ORDER

16.03.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC with a prayer to quash the

FIR in connection with Marsaghai P.S. Case No.7 of 2026,

corresponding to G.R. Case No.38 of 2026, pending before the Court of

learned SDJM, Kendrapara.

3. Heard.

4. Issue notice.

5. Learned Additional Standing Counsel for the State waives of

notice on behalf of the Opposite Party No.1. One extra copy of the

CRLMC be served on her, who shall take instructions in the matter.

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

Requisites shall be filed within three working days hence.

7. List this matter on 08.04.2026.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali