Citation : 2026 Latest Caselaw 2609 Ori
Judgement Date : 18 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.812 of 2026
Raju Hantal .... Petitioner(s)
Mr. Asit Kumar Jena, Adv.
-versus-
State of Orissa .... 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 who is alleged to be
the transporter of the contraband ganja in question, has
prayed for quashing the order of cognizance dated
27.02.2024 passed in Spl.G.R. Case No.176 of 2023 pending
before the Court of learned Sessions Judge-cum-Special
Judge, Malakangiri.
3. Heard.
4. Issue Notice.
5. Learned counsel for the State waives of notice on behalf
of the sole Opposite Party. Let an extra copy of the brief be
served on her within three working days hence. She is
directed to file reply within two weeks from the date of
receipt of the brief.
Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2026 14:43:16
6. List this matter on 15th April, 2026.
(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta
Designation: Personal Assistant
Location: High Court of Orissa Date: 18-Mar-2026 14:43:16
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