Susanta Swain vs State Of Odisha
2026 Latest Caselaw 3028 Ori

Orissa High Court

Susanta Swain vs State Of Odisha on 30 March, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLMP No. 897 of 2025
Susanta Swain                      .....                          Petitioner
                                             Mr. Suryakanta Dash, Advocate
                                -versus-
1. State of Odisha
2. Superintendent of Police, Ganjam
3. Inspector-in-charge, Chhatrapur
Police Station, District-Ganjam
4. Principal, Prativa Residential
Higher Secondary School,
Chhatrapur, District-Ganjam         .....                          Opposite Parties
                                                           Mr. S.J. Mohanty, ASC
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

30.03.2026 Order No. (Through hybrid mode)

08.

1. After hearing the learned counsel for the Petitioner for some

time and taking note of submission of Mr. S.J. Mohanty, learned

Additional Standing Counsel who draws the attention of the Court to

Paragraph 9 of the counter affidavit of Opposite Party No.3-IIC,

Chhatrapur Police Station, District-Ganjam and submits that the

investigation in U.D. case is still pending, I find that the averments in

Paragraph 9 are confusing.

2. But accepting the submission of learned State Counsel that the

investigation in U.D. case is pending and further progress in the

investigation will be done after closure of U.D. case, it is considered

necessary that the status of the investigation in Berhampur G.R.P.S.

U.D. Case No. 60 of 2025 is required to be ascertained.

3. Mr. S.J. Mohanty, learned Additional Standing Counsel

submits that the IIC, Berhampur G.R.P.S. should be made an

Opposite Party in this case before calling for the case diary in the

U.D. case. But I feel that such a direction is not necessary at this

stage for effective disposal of the CRLMP.

4. Mr. Mohanty, learned Additional Standing Counsel is directed

to obtain the status report and copy of the case diary in Berhampur

G.R.P.S. U.D. Case No. 60 of 2025 before the next date.

5. List this matter on 16.04.2026.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA