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Khirasindhu Barik vs State Of Odisha ..... Opposite Party(S)
2026 Latest Caselaw 2733 Ori

Citation : 2026 Latest Caselaw 2733 Ori
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Khirasindhu Barik vs State Of Odisha ..... Opposite Party(S) on 20 March, 2026

Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLMC No.850 of 2026

                      Khirasindhu Barik             .....                 Petitioner(s)
                                                          Mr. Prashanta Kumar Nayak,
                                                                            Advocate
                                                   -versus-
                      State of Odisha               .....             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 criminal proceeding in connection with Titilagarh P.S.

Case No.154 of 2025 corresponding to G.R Case No.218 of 2025

pending before the learned SDJM, Titilagarh.

3. Heard.

4. Issue notice.

5. Learned Additional Standing Counsel for the State

waives of notice on behalf of the Opposite Party. 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. List this matter on 31.03.2026.

Signature Not7. Verified Heard.

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

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

proceeding in connection with Titilagarh P.S. Case No. 154 of

2025 corresponding to G.R. Case No. 218 of 2025 pending in the

Court of the learned S.D.J.M., Titilagarh shall remain stayed till

the next date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali

Signed by: GITANJALI NAYAK Page 2 of 2.

 
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