Nasiruddin Khan vs State Of Odisha
2026 Latest Caselaw 2851 Ori

Orissa High Court

Nasiruddin Khan vs State Of Odisha on 24 March, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLMP No. 252 of 2026


             Nasiruddin Khan                           ....               Petitioner

                                                            Sk. Zafarulla, Advocate
                                          -versus-
             1. State of Odisha
             2. Superintendent of Police,
                Bhadrak
             3. Inspector-in-Charge, Puruna
                Bazar Police Station, Bhadrak          ....        Opposite Parties

                                                          Mr. Saroj Kumar Rout,
                                                     Additional Standing Counsel
            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                         ORDER

24.03.2026 Order No.

03. (Through hybrid mode)

1. Sk. Zafarulla, learned counsel for the Petitioner submits that the Petitioner had gone to the Police Station along with the copy of the order of this Court dated 12.03.2026 but he has not received instruction as to what has happened thereafter.

2. Mr. S.K. Rout, learned Additional Standing Counsel submits that that the IIC, Puruna Bazar Police Station, Bhadrak has prayed for two weeks' time for compliance of the order of this Court.

3. Perusal of the order dated 12.03.2026 reveals that direction had been issued to the Opposite Party No.2-S.P., Bhadrak as well as the Opposite Party No.3-IIC, Puruna Bazar Police Station. But prayer for time is made by the IIC only.

4. List this case on 07.04.2026 for further orders.

5. Instructions shall be obtained by the learned counsel for the parties before the said date.

(Savitri Ratho) Judge RKS