Subhranshu Sekhar vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2597 Ori

Orissa High Court

Subhranshu Sekhar vs State Of Odisha & Anr. .... Opposite ... on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLMC No.801 of 2026
                                          Subhranshu Sekhar           ....                 Petitioner(s)
                                          Padhi
                                                                  Mr. Millan Kumar Kanungo, Sr. Adv.
                                                                                 along with associates
                                                                   Mr. Soumya Ranjan Mohanty, Adv.

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

                                                CORAM:
                                                HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                  Order                               ORDER
                                  No.                                18.03.2026

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

2. In filing this CRLMC, the Petitioner against whom the

allegation of unauthorized keeping of money of the

informant is made, has prayed for quashing the entire

Criminal Proceeding initiated against him vide C.T. Case

No.288 of 2026 arising out of Jajpur P.S. Case No.45/2026

pending before the Court of learned S.D.J.M, Jajpur.

3. Heard.

4. Issue Notice.

5. 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

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2026 14:43:16

directed to file reply within two weeks from the date of

receipt of the brief.

6. Notice be issued to the Opposite Party No.2 by Speed

Post with A.D. making it returnable by 28th March, 2026.

Requisites for issuance of notice shall be filed within three

working days hence.

7. List this matter on 30th March, 2026.

8. Issue notice as above.

9. Accept one set of process fee.

10. As an interim measure, it is directed that further

proceeding in C.T. Case No.288 of 2026 arising out of

Jajpur P.S. Case No.45/2026 pending before the Court of

learned S.D.J.M, Jajpur shall remain stayed till the next

date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 18-Mar-2026 14:43:16