Manoj Shukla vs State Of Odisha
2026 Latest Caselaw 3021 Ori

Orissa High Court

Manoj Shukla vs State Of Odisha on 30 March, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLMP No. 185 of 2026
                 Manoj Shukla                              ....        Petitioner


                                            -versus-
                 1. State of Odisha, represented through
                 the Secretary, Home Department,
                 Bhubaneswar
                 2. Superintendent of Police, Keonjhar
                 3. Inspector-in-Charge, Bolani, Police
                 Station                                 ....       Opp. Parties

                                                       Mr. Amitabh Pradhan,
                                                 Additional Standing Counsel

             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                            ORDER

Order No.                  30.03.2026
                                (Through hybrid Mode)

  03.       1.      This CRLMP has been filed for a direction to Opposite

Party Nos. 2 and 3 to register the FIR of the Petitioner and take up the investigation.

2. On 23.02.2026, notice has been issued to the Opposite Parties No. 2 and 3 in the matter. On 17.03.2026, it was found that the affidavit had filed only by Opposite Party No.3. Hence the matter was adjourned to today to enable Mr. U.C. Biswal, learned counsel for the Petitioner to obtain instructions.

3. Today when the matter is taken up, a memo is filed by Mr. Rajiv Kumar Mahanta, learned counsel for the Petitioner stating that the CRLMP has been rendered infructuous as FIR of the Petitioner has been registered. The same is taken on record.

4. Mr. Amitabh Pradhan, learned Additional Standing Counsel submits that a counter affidavit has been filed by the Deputy Superintendent of Police, Head Quarter, Keonjhar being duly authorized by the Opposite Party No.2 S.P., Keonjhar to file the affidavit, where it is stated that on receipt of the written report of the Petitioner from DHRPC, Keonjhar, I.I.C. Bolani Police Station has registered Bolani P.S. Case No. 48 dated 24.03.2026 under Sections 191(2), 191(3), 126(2), 131, 351(3), 324(2), 190 of BNS and the case is under investigation.

5. The said affidavit is not available in the record.

6. But accepting the submission of Mr. Pradhan, learned Additional Standing Counsel and the memo filed by the learned counsel for the Petitioner, the CRLMP is disposed of directing the Opposite Parties to proceed with the investigation in accordance with law.

7. Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication

Location: Orissa High Court, Cuttack Date: 30-Mar-2026 20:30:44