Santosh Nanda @ Satosh Kumar Nanda vs State Of Odisha & Anr. ....... Opposite ...
2026 Latest Caselaw 2494 Ori

Orissa High Court

Santosh Nanda @ Satosh Kumar Nanda 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. 791 of 2026

                             Santosh Nanda @ Satosh Kumar Nanda      ........   Petitioner(s)
                                                          Mr. Ananta Narayan Pattanayak, Adv.

                                                           -Versus-
                             State of Odisha & Anr.                      ....... Opposite Party(s)
                                                                         Ms. Sarita Moharana, ASC

                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                      ORDER

16.03.2026

I.A. No.666 of 2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. This is an application for dispensing with filing of certified copy

of the FIR under Annexure-1.

4. Considering the submissions and the averments made in the

application, filing of certified copy of the FIR under Annexure-1

is dispensed with.

5. The I.A. is disposed of.

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

the FIR as well as entire criminal proceeding in Pahala P.S. Case

No.354 of 2025, corresponding to G.R. Case No.2034 of 2025

pending in the court of learned J.M.F.C.(O), Bhubaneswar.

7. Heard.

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

Opposite Party No.1. An extra copy of the CRLMC be served on

her in order to enable her to take instruction in the matter.

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

making it returnable on or before 31st March, 2026. Requisites

shall be filed within three working days hence.

10.List this matter on 31st March, 2026.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu