Dhirendra Das @ Dhirendra Kumar Das vs State Of Odisha & Anr. ....... Opposite ...
2026 Latest Caselaw 2498 Ori

Orissa High Court

Dhirendra Das @ Dhirendra 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. 798 of 2026

                             Dhirendra Das @ Dhirendra Kumar Das
                             And others                                 ........   Petitioner(s)
                                                                         Mr. Lambodor Achari, Adv.

                                                         -Versus-
                             State of Odisha & Anr.                      ....... Opposite Party(s)
                                                                         Ms. Sarita Moharana, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

16.03.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. In filing this CRLMC, the Petitioners have prayed for quashing of

the FIR in Badachana P.S. Case NO.18 of 2023, correspondent to

C.T. Case No.103 of 2023 pending in the court of learned J.M.F.C.,

Chandikhole.

3. Heard.

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

Opposite Party No.1. Let an extra copy of the CRLMC be served

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

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

making it returnable on or before 8th April, 2026. Requisites shall

be filed within three working days hence.

6. List this matter on 8th April, 2026 along with CRLMC No.769 of

2026.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu