Sanjay Kumar Bisoi vs State Of Orissa & Anr. .... Opposite ...
2026 Latest Caselaw 3013 Ori

Orissa High Court

Sanjay Kumar Bisoi vs State Of Orissa & Anr. .... Opposite ... on 30 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  CRLMC No.889 of 2026
                                  Sanjay Kumar Bisoi          ....                Petitioner(s)
                                                              Mr. Jayakrishna Mohapatra, Adv.
                                                            -versus-
                                  State of Orissa & Anr.      ....           Opposite Party(s)
                                                                   Smt. Sarita Moharana, ASC

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
             Order No.                                      ORDER
                02.                                        30.03.2026
                                  1.

This matter is taken up through hybrid arrangement.

2. In filing this CRLMC, the Petitioner has prayed for

quashing the order of N.B.W dated 29.07.2025 issued in

Criminal Appeal No.1 of 2025 pending before the Court

of learned Sessions Judge, Koraput at Jeypore.

3. Heard.

4. Issue Notice.

5. Learned counsel for the State waives of notice on behalf

of the Opposite Party No.1. Let an extra copy of the

brief be served on her within three working days hence.

She is directed to file reply within two weeks from the

date of receipt of the brief.

6. Notice be issued to the Opposite Party No.2 by Speed

Post with A.D. making it returnable by 21st April, 2026.

Requisites for issuance of notice shall be filed within

Designation: Personal Assistant

Location: High Court of Orissa Date: 30-Mar-2026 19:29:53

7. List this matter on 22nd April, 2026.

8. Issue notice as above.

9. Accept one set of process fee.

10. As an interim measure, it is directed that no coercive

action shall be taken against the Petitioner pursuant to

the order of NBW dated 29.07.2025 issued in Criminal

Appeal No.1 of 2025 pending before the Court of

learned Sessions Judge, Koraput at Jeypore till the next

date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 30-Mar-2026 19:29:53