Ranu Priya Mallick vs State Of Odisha
2026 Latest Caselaw 2912 Ori

Orissa High Court

Ranu Priya Mallick vs State Of Odisha on 25 March, 2026

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CRLMP No. 359 of 2026
           Ranu Priya Mallick                             .....                           Petitioner
                                                                       Mr. Biswajit Sahoo, Advocate
                                                       -versus-
           1.State of Odisha
           2. Director General of Police,
           Odisha
           3. The IIC, Ranpur PS, Nayagarh                .....                   Opposite Parties
           4. The Superintendent of Police,                                       Mr. A. K. Apart,
           Nayagarh                                               Additional Government Advocate

                             CORAM:
                                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                                 ORDER

25.03.2026 Order No. (Through hybrid Mode)

1. Mr. B. Sahoo, learned counsel for the petitioner submits that pursuant to a registered sale deed, the petitioner had purchased an Ac. 0.10 Dec of land from late Ananda Rout. But on 13.12.2025, the accused persons threatened and abused her in filthy language and also demolished the half constructed house. Ranpur PS Case No.368 of 2025 has been registered on her information on 12.12.2025, but till date no action has been taken by the IIC, Ranpur Police Station/IO.

2. List this matter on 08.04.2026 to enable Mr. A. K. Apat, learned Additional Government Advocate to obtain instructions.

3. The learned counsel for the petitioner shall also produce the copy of the sale deed and ROR in respect of the land.

Digitally Signed Judge Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Subhalaxmi Reason: Authentication Location: Orissa High Court, Cuttack Date: 25-Mar-2026 19:19:19