Gourab Panda vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2551 Ori

Citation : 2026 Latest Caselaw 2551 Ori
Judgement Date : 17 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Gourab Panda vs State Of Odisha & Anr. .... Opposite ... on 17 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLMC No.487 of 2026

                                           Gourab Panda                    ....                   Petitioner(s)

                                                                                  Mr. Anupam Rath, Adv.
                                                                  -versus-
                                           State of Odisha & Anr.      ....               Opposite Party(s)

                                                                                Mr. Debasish Nayak, AGA

                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                       ORDER

Order No. 17.03.2026

1. This matter is taken up through hybrid arrangement

2. Let a fresh copy of the CRLMC application be served

once again on the learned counsel for the State. Upon receipt

of the same, the learned counsel for the State shall ensure

that the notice is duly served on Opposite Party No.2

through the jurisdiction local police station.

3. List this matter on 10th April, 2026.

Designation: Senior Stenographer

confirmation letter regarding service of notice on Opposite

Party No.2 in the meantime.

(Dr. Sanjeeb K Panigrahi) Judge