Prabodha Kumar Das @ vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2496 Ori

Orissa High Court

Prabodha Kumar Das @ 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.794 of 2026


                                     Prabodha Kumar Das @ ....                Petitioner(s)
                                     Prabodh Kumar Dash &
                                     Ors.
                                                         Mr. Gyana Ranjan Mahapatra, Adv.

                                                            -versus-
                                     State of Odisha & Anr.   ....              Opposite Party(s)
                                                                         Miss Gayatri Patra, ASC

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

                             Order                             16.03.2026
                             No.                          I.A. No.627 of 2026

01. 1. This matter is taken up through hybrid arrangement.

2. This I.A. is filed for dispensing with filing of certified

copy of the document at Annexure-1.

3. Heard.

4. Considering the submission made on behalf of the

Petitioner and looking to the averments made in this I.A.,

this Court allows the prayer made in this I.A. Filing of

certified copy of the document at Annexure-1 is dispensed

with for the time being.

5. This I.A. is, accordingly, disposed of.

Designation: Personal Assistant

Location: High Court of Orissa Date: 16-Mar-2026 18:02:34

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

quashing the entire criminal proceeding initiated against

him vide S.T. Case No.96/186 of 2013 arising out of G.R.

Case No.68 of 2009 corresponding to Gop P.S. Case No.23

of 2009.

7. Heard.

8. Issue notice.

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

of the Opposite Party No.1. Let an extra copy of the brief

be served on her within three working days hence. She is

directed to file her reply within two weeks from the date

of receipt of the brief.

10. Learned counsel for the Petitioner is also directed to

serve an extra copy of the brief on the learned counsel for

the State for onward transmission of the same to the

informant/ Opposite Party No.2 through the concerned

authority of the local Police Station i.e. the I.I.C, Gop, Puri.

11. List this matter on 15th April, 2026.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 16-Mar-2026 18:02:34