Citation : 2026 Latest Caselaw 2975 Ori
Judgement Date : 26 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 328 of 2026
Ramesh Tarai .... Petitioner
Mr. D.R. Barik, Advocate
-versus-
State of Odisha and Others .... Opposite Parties
Mr. S.K. Rout, ASC
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
Order No. 26.03.2026
(Through hybrid Mode)
02. 1. Mr. S.K. Rout, learned Additional Standing Counsel prays
for an adjournment stating that the relevant instructions have not been received. The IIC, Mahakalapara Police Station, Kendrapara has sent the copy of the FIR in Mahakalapara P.S. Case No. 41 of 2026 which has been registered under Sections 126 (2), 296, 74, 115 (2), 324 (2) and 351 (3) of the BNS against one Dillip Swain on the information of Laxmipriya Tarai, who is the daughter of the Petitioner on 30.01.2026 and the copy of the chargesheet dated 24.02.2026.
2. The said documents are taken on record. They shall be scanned and incorporation in the digital record.
3. Mr. D.R. Barik, learned counsel for the Petitioner prays for a short adjournment in order to obtain instructions as he was unaware about the registration of Mahakalapara P.S. Case No. 41 of 2026.
4. List this matter on 02.04.2026.
puspa Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 26-Mar-2026 19:11:25 (Savitri Ratho) Judge
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