G.R. Arun Kumar vs Asst. Director Of Factories & Boilers
2026 Latest Caselaw 2495 Ori

Orissa High Court

G.R. Arun Kumar vs Asst. Director Of Factories & Boilers on 16 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CRLMC No. 792 of 2026

                             G.R. Arun Kumar                              ........   Petitioner(s)
                                                                  Mr. Manoj Kumar Mishra, Sr. Adv.
                                                                 along with Mr. Tanmay Mishra, Adv.

                                                           -Versus-
                             Asst. Director of Factories & Boilers,
                             Kalahandi Zone I/c, Bhawanipatna            ....... Opposite Party(s)
                                                                         Ms. Sarita Moharana, ASC


                                      CORAM:
                                      DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

16.03.2026

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 complaint petition under Annexure-1.

4. Considering the submissions and the averments made in the

application, filing of certified copy of the complaint petition

under Annexure-1is dispensed with.

5. The I.A. is disposed of.

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

criminal proceeding in 2(C)CC Case No.11 of 2019 pending in the

court of learned J.M.F.C., Lanjigarh.

7. Heard.

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

Opposite Party. An extra copy of the CRLMC be served on her

within three working days hence. She is directed to file reply by

the next date.

9. List this matter on 6th April, 2026.

10.Heard.

11.As an interim measure, it is directed that further proceeding in

2(c)CC Case No.11 of 2019 pending in the court of learned

J.M.F.C., Lanjigarh shall remain stayed till the next date of listing

of this case.

12.Urgent certified copy of this order be granted as per rules.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu