Shakti Shankar Patra vs State Of Odisha & Ors. .... Opposite ...
2026 Latest Caselaw 2587 Ori

Orissa High Court

Shakti Shankar Patra vs State Of Odisha & Ors. .... Opposite ... on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLMC No.4647 of 2025
             Shakti Shankar Patra           ....                     Petitioner(s)
                                                         Mr. Shakti Shankar Patra,
                                                                       In Person
                                              -Versus-
             State of Odisha & Ors.         ....                 Opposite Party (s)
                                                           Mr. Sonak Mishra, ASC
                                                       Mr. Alok Kumar Mohapatra,
                                                                       Advocate
                                        CORAM:
                       THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                        ORDER

18.03.2026 Order No.

05.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned counsel for the Opposite Party No.5 files Counter

Affidavit in Court today, which is taken on record.

4. Pursuant to the Order dated 09.03.2026 passed by this Hon'ble

Court, the Inspector-in-Charge (I.I.C.), Infocity Police Station, is present

before this Court through virtual mode. Upon being queried by this

Court as to whether Opposite Party No.5 had approached the Police

Station for lodging of the FIR, the I.I.C present before this Court

submitted that Opposite Party No.5 had never approached the Police

Station for such purpose. However, he stated that he had received an e-

mail dated 14.02.2025 from the Deputy Commissioner of Police (DCP),

Bhubaneswar, directing him to look into the matter, pursuant to which

the FIR was registered. He further submitted that upon receipt of the

said e-mail, he accessed the LMS portal, perused Annexure-1 of the

CRLMP filed by Opposite Party No.5, and on the basis thereof,

proceeded to register the FIR, despite the admitted position that

Opposite Party No.5 had never approached the Police Station for

lodging of any information in terms of Section 154 Cr.P.C.

5. In such peculiar circumstances, this Court is constrained to

observe that the Inspector-in-Charge, Infocity Police Station, has acted

in disregard of the procedure prescribed under the Code of Criminal

Procedure / Bharatiya Nagarik Suraksha Sanhita (BNSS). He is,

therefore, directed to properly acquaint himself with the statutory

requirements governing registration of FIRs. The manner in which the

FIR has been registered in the present case is manifestly contrary to

settled criminal law procedure. Learned counsel for the State is directed

to assist the IIC, Infocity Police Station by supplying some of the

landmark judgments with respect to the lodging of the FIR and he

should read and digest them for better performance of his official

duties.

6. Be that as it may, let the parties file their respective written notes

of submission

th

7. List this matter on 26.03.2026 along with the connected matter.

8. CRLMC No.3388 of 2025 be detached from this case.

(Dr. Sanjeeb K Panigrahi) Judge Gitanjali