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Orissa High Court
Sitarun Bibi vs State Of Orissa ..... Opposite Parties on 30 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 268 of 2026
Sitarun Bibi ..... Petitioner
Mr. Ayush Pattnaik, Advocate
-versus-
1. State of Orissa ..... Opposite Parties
2. IIC, Singhla Police Station, Mr. S.J. Mohanty,
Balasore Additional Standing Counsel
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
30.03.2026
Order No. (Through hybrid Mode)
03.
1. Instructions dated 18.03.2026 of the SI, Singla Police Station
is produced by Mr. S.J. Mohanty, learned Additional Standing
Counsel. It has been specifically stated in the instructions as follows;
....."11. On 17.09.2025, Make a requisition to CWC,
Balasore regarding the Case and necessary counselling.
12. On 18.09.2025 the Hon'ble court recorded the statement
of victim U/S-183 of BNSS and a copy of the same was
handed over to me.
13. On 18.09.2025 Seized the wearing apparels of the victim
on her production and on production by the escort C/1007-
SL Barik I seized the Biological samples in presence of
witnesses under seizure list.
14. As the Complt. Sitarun Bibi alleged that she was going
under treatment on 22.07.2025 to 24.07.2025 hence I served
Notice U/S-179 of BNSS to the Complt. for production of
medical report regarding of her treatment
15. On 25.09.2025 1 seized the true copy of FIR of Singla PS
Case No-159/2025 Dt. 22.07.2025 on production by the 1.O
ASI G.P Hembram
16. On 31.10.2025 1 Verified the register of CHC, Basta
regarding the treatment of Compit Sitarun Bibi from
22.07.2025-24.07.2025 but on verification no such treatment
record was found regarding the treatment of Complt. Sitarun
Bibi.
17. On 07.11.2025 I received medical report of victim from
DHH, Balasore.
Investigation so far reveals that complt. Sitarun Bibi,
W/O-Sk. Babulu of Vill-Devog, PS- Singla, Dist- Balasore
had purchased a piece of encroached Govt. land from one
Harmuch Khan & sehbub Khan and stayed there after
constructing a house. Her husband was staying at Jaleswar
and the Complt. was staying at Devog with her children.
Besides there is a Govt. plot adjacent to her house and they
were using that plot as path to main road. But one Sk
Hasimuddin and others of her village did not allowing her to
get through that plot and claimed Rs-1,00,000/- for selling
the plot to the Complt. Due to Poor financial condition, she
paid Rs-40,000/- to them and Rs-10,000/- to the village
gentries and settled the matter. But they further demanded
Rs-50,000/- to her and she denied to pay the same. For which
on 22.07.2025, the accused SK Hadi, SK Nasia, SK Akil, Sk
Sekaruddin, Rehena Bibi obstructed her by putting barricade
there and did not allowing to pass to the main road. When
she protested, the accused assaulted her causing injures to
her. On this matter she filed a report at PS and Basing on
this report Singla PS Case No.159 dtd.22.07.2025 U/s
126(2)/115(2)/296/74/303(2)/351(2)/3(5) BNS was registered
against the accused persons namely 1) Sk. Nasia, 2) Sk. Akil,
3) Sk. Sekharuddin, 4) Rehena Bibi and 5) Sk. Hadi. After
filling the case the Complt. and victim left the home and
stayed with her husband at Jaleswar and does not attended
any medical treatment regarding the assault as the Complt
filed a report at PS on 21.07.2025 and soon after she went
along with her daughter (Victim) and stayed at Jaleswar with
her Husband and the independent witnesses could not proved
such allegation of Complt. In other hand the accused persons
also fled away from their house evading police arrest and on
the day of occurrence i.e On 22.07.2025 the accused persons
were not at home. Vindictively the Compit. filed the
Complaint petition at the Hon'ble court to put pressure on
the accused persons for allowing her to left the plot for her
passage. The case is under investigation."
2. Mr. A. Pattnaik, learned counsel for the petitioner prays for a
short adjournment in order to obtain instructions.
3. The petitioner has alleged that Harmuch Khan and Sehbub
Khan have demanded money from the petitioner and her family for
selling/using land recorded in the name of the Government.
4. This is not a stray incident and this illegal practice seems to be
prevalent across the state where Government land is given on
rent/sold by unscrupulous persons. Hence, the Tahasildar, Singla and
Collector, Balasore are arrayed as Opposite Party Nos. 3 and 4 in
this case to assist the Court in disposal of this case.
5. Copy of this order be communicated to the newly added
Opposite Parties by the Registry.
6. List this matter on 15.04.2026 on which date CRLMP No. 381
of 2026, a similar matter is posted, to enable the learned State
Counsel to obtain instructions.
(Savitri Ratho)
Judge
Subhalaxmi
Signed by: SUBHALAXMI PRIYADARSHANI
Location: Orissa High Court, Cuttack
Date: 30-Mar-2026 20:37:39
