Satya Prakash Behera vs State Of Odisha & Anr. ..... Opposite ...
2026 Latest Caselaw 2732 Ori

Orissa High Court

Satya Prakash Behera vs State Of Odisha & Anr. ..... Opposite ... on 20 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLMC No.848 of 2026

                      Satya Prakash Behera         .....                Petitioner(s)
                                                                 Ms. Ruchi Rajgarhia,
                                                                           Advocate
                                                  -versus-
                      State of Odisha & Anr.       .....            Opposite Party(s)
                                                             Mr. Debasish Nayak, AGA

                                        CORAM:
                 THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                         ORDER

       Order No.                         20.03.2025
        01.

1. This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC seeking a prayer to

quash the FIR in connection with Banki P.S. Case No.85 of 2023

corresponding to G.R Case No.115 of 2023 pending before the

learned SDJM, Banki.

3. Heard.

4. Issue notice.

5. Learned Additional Standing Counsel for the State

waives of notice on behalf of the Opposite Party No.1. An extra

copy of the CRLMC be served on him, who shall take

instructions in the matter. He is also directed to obtain the Case

Diary by the next date.

6. Issue notice to the Opposite Party No.2 by Speed Post

with A.D. Requisites shall be filed within three working days Signature Nothence.

Verified Digitally Signed Signed by: GITANJALI NAYAK Page 1 of 2. Reason: Authentication Location: OHC Date: 20-Mar-2026 17:10:16

7. List this matter on 06.04.2026.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali

Signed by: GITANJALI NAYAK Page 2 of 2.