Annapurna Mahapatra @ vs Sindhu Satpathy & Ors. .... Opposite ...
2026 Latest Caselaw 2614 Ori

Orissa High Court

Annapurna Mahapatra @ vs Sindhu Satpathy & Ors. .... Opposite ... on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLMC No.809 of 2026
                                          Annapurna Mahapatra @ ....                       Petitioner(s)
                                          Annapurna Mohapatra
                                                                            Mr. Soumya Mishra, Adv.

                                                                -versus-
                                          Sindhu Satpathy & Ors. ....                 Opposite Party(s)



                                                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 being the mother-in-

law of the Opposite Party No.1 and against whom the

allegation of domestic violence is made, has prayed for

quashing the entire criminal proceeding initiated against

her which arises out of a petition filed under Section 12 of

the Protection of Women from Domestic Violence Act,

2005 in Criminal Misc. Case No.217 of 2024 pending before

the Court of learned S.D.J.M, Rourkela.

3. Heard.

4. Issue Notice.

5. Notice be issued only to the Opposite Party No.1 by

Speed Post with A.D. making it returnable by 13th April,

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

2026. Requisites for issuance of notice shall be filed within

three working days hence.

6. Since the Opposite Party Nos.2 & 3 are made as

proforma Opposite Parties, no notice be issued to them for

the time being.

7. List this matter on 15th April, 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 Criminal Misc. Case No.217 of 2024 pending

before the Court of learned S.D.J.M, Rourkela 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