Sujata Sahoo vs State Of Odisha
2026 Latest Caselaw 2852 Ori

Orissa High Court

Sujata Sahoo vs State Of Odisha on 24 March, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLMP No. 288 of 2026
             Sujata Sahoo                            ....             Petitioner
                                                            M.R. Das, Advocate
                                         -versus-
                 1. State of Odisha
                 2. Superintendent of Police,
                    Economic Offences Wing,
                    Bhubaneswar
                 3. ACP-Cum-I/c of Cyber
                    Crime & Economic, Police
                    Station, Bhubaneswar
                 4. IIC, Cyber PS,
                    Bhubaneswar                      ....        Opposite Parties
                                                         Mr. Saroj Kumar Rout,
                                                    Additional Standing Counsel
            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                        ORDER

24.03.2026 Order No.

02. (Through hybrid mode)

1. This CRLMP has been filed for a direction to the opposite

parties for proper investigation of Cyber Crime and Economic

Offences, UPD, Bhubaneswar P.S. Case No.309 dated 04.12.2024.

2. Pursuant to order dated 11.03.2026, Mr. Amitabh Pradhan,

learned Additional Standing Counsel had obtained instructions from

the Inspector, CC & EO P.S., Bhubaneswar UPD, from Ms.

Santosini Behera who has stated that she has taken charge of the

investigation on 11.05.2025 and has sent notice to all concerned

banks to provide AOF, link mobile numbers and KYC with all

money transactions to ascertain the accused persons. On verification,

nine accounts to which the money was transferred has been traced

and the account holders reside in different places all over India. In

the month of February, 2026, she had been to Madhya Pradesh to

apprehend one of the accused persons and raid was conducted in his

house but he was found absent. Spies have been engaged in the

locality to get clue against him and local SHO is also keeping

observation on his movement.

3. It appears that although the case is pending since the year

2024, the pace of investigation is slow. Although nine bank accounts

have been located in the meanwhile, it appears that no information

has been provided to the Court if the money which was transferred

to the accounts has been frozen or whether the money has been

withdrawn.

4. Hence, list this case on 31.03.2026 to enable Mr. Amitabh

Pradhan, learned Additional Standing Counsel to obtain instructions

if any communication has been made with the banks for freezing the

accounts or if any information has been received if the amount

which has been transferred have been withdrawn.

                                                           (Savitri Ratho)
Reason: Authentication                                         Judge
Location: ORISSARKSHIGH COURT
Date: 24-Mar-2026 20:04:27