Suryakanta Barik vs State Of Odisha
2026 Latest Caselaw 2857 Ori

Orissa High Court

Suryakanta Barik vs State Of Odisha on 24 March, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLMP No. 338 of 2026
             Suryakanta Barik                          ....              Petitioner

                                          Mr. Satya Narayan Mishra, Advocate
                                          -versus-
            1. State of Odisha
            2. Superintendent of Police,
               Koraput
            3. Inspector-in-Charge, Sunabeda
               Police Station                          ....      Opposite Parties

                                                          Mr. Amitabh Pradhan,
                                                    Additional Standing Counsel
            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                          ORDER

24.03.2026 Order No.

02. (Through hybrid mode)

1. It appears that the Petitioner had submitted a complaint to

the IIC, Sunabeda Police Station on 14.01.2026, even though his

complaint discloses commission of cognizable offences by one

Subhakanta Nayak and Jitu Bagh but no case has been registered.

The Petitioner sent a representation to the S.P., Koraput on

08.02.2026 and his representation has been acknowledged on the

same date and he has been intimated that his representation has been

registered on the same date and information about action taken can

be availed from the office. But no case has been registered till date.

2. List this case on 06.04.2026 to enable Mr. Amitabh

Pradhan, learned Additional Standing Counsel to obtain instructions.

(Savitri Ratho) Judge RKS