Rashmita Panda vs State Of Odisha Through Its
2026 Latest Caselaw 3024 Ori

Orissa High Court

Rashmita Panda vs State Of Odisha Through Its on 30 March, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CRLMP No. 308 of 2026
                 Rashmita Panda                           ....       Petitioner

                                         Mr. Saroj Ranjan Subudhi, Advocate
                                          -versus-
                 1. State of Odisha through its
                 Commissioner-cum-Secretary, Home
                 Department, Bhubaneswar
                 2. Director General of Police, Odisha,
                 Cuttack
                 3. Superintendent of Police, Sambalpur
                 4. Inspector-in-Charge, Rairakhol
                 Police Station                         ....       Opp. Parties

                                                  Mr. Sarathi Jyoti Mohanty,
                                                 Additional Standing Counsel
             CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                           ORDER

Order No.                 30.03.2026
                               (Through hybrid Mode)

  03.       1.      As this Court was not satisfied with the instructions dated

11.03.2026 sent by the I.I.C., Rairakhol Police Station and was of the view that no investigation has been carried out in Rairakhol P.S. Case No. 266 of 2025 which has been registered on 01.10.2025, as no dates have been mentioned in the instructions, the learned Additional Standing Counsel was directed to obtain the soft copy of the up-to-date case diary in the case for perusal of the Court.

2. Mr. Sarathi Jyoti Mohanty, learned Additional Standing Counsel produces the printout of the scanned copy of the case diary which has been received by him. Perusal of the same

reveals that after registration of the FIR on 01.10.2025, on 02.10.2025, a prayer was made to the S.P., Sambalpur for CDR, CAF, SDR of phone number of accused persons as well as of the informant at an early date and requisition was made to the Branch Manager HDFC Bank, Rairakhol Branch for transaction detail of the account of the Petitioner from 01.06.2025 to 01.10.2025 and on 05.10.2025, two witnesses have been examined. Thereafter, there are almost identical entries in the case diary on 03.11.2025, 10.12.2025 and 03.01.2026 that Cyber Cell, Sambalpur was contacted for required information, but CDR, CAF and SDR of the accused persons are yet to be received and Bank manager was contacted for transaction detail, but it was ascertained that the same has not been prepared.

3. From this, it appears that the I.O. and the I.I.C., Rairakhol Police Station have not taken steps for effective investigation in the case. This could be because they do not have the necessary expertise to conduct the investigation in this type of case, for which it would be proper for handing over investigation to a Specialized Agency.

4. Hence, list this case on 09.04.2026 to enable Mr. Mohanty, learned Additional Standing Counsel to obtain instructions.

(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