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Orissa High Court
Sujata Sahoo vs State Of Odisha on 31 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 288 of 2026
Sujata Sahoo .... Petitioner
Mr. M.R. Das, Advocate
-versus-
1. State of Odisha, represented through
its Secretary, Home Department,
Bhubaneswar
2. The Superintendent of Police,
Economic Offences Wing,
Bhubaneswar
3. ACP -cum- I/c of Cyber Crime &
Economic, Police Station,
Bhubaneswar
4. I.I.C., Cyber Police Station VSS
Nagar, Bhubaneswar .... Opp. Parties
Mr. Amitabh Pradhan,
Additional Standing Counsel
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
Order No. 31.03.2026
(Through hybrid Mode)
03. 1. This CRLMP has been filed for a direction to the opposite
parties for proper investigation of Cyber Crime and Economic
Offences, UPD, Bhubaneswar P.S. Case No.309 dated
04.12.2024.
2. Pursuant to order dated 24.03.2026, Mr. Amitabh Pradhan,
learned Additional Standing Counsel produces the instructions
dated 30.03.2026 of the Inspector of Police, Cyber Crime and
Economic Offences, Bhubaneswar UPD where it is stated as
follows:-
"In inviting to the reference and subject cited above, I
have honour to submit that, on the written report of the
complainant Sujata Sahoo, W/O- Jadunath Sahoo of Flat No- B-
23, Dream Villa, Pada Sahi, P.S- Nadankanan, Bhubaneswar
bearing mob No. 6358752310 CC & EO P.S Case No-309, Date-
04.12.2024 w/s-318(4)/319(2) BNS has been instituted and Insp.
Teroskova Mohapatra was investigating into the case.
1. During course of investigation it was ascertained that, this is a
case of Investment Casm of Rs-71,74,664/ She put all the
transaction on the NCRP portal to find out the money trail.
2. On the mean time she has been transferred to Cuttack UPD
and I have taken the charge of investigation of the case on
11.05.2025.
3. On 10.06.2025 I sent notice to the all concern banks to provide
AOF, Linked mobile numbers and KYC with all money
transactions to ascertain the accused persons.
4. On verification of all it was found that
SL Beneficiary Money Accused State
No. Account No. and Transferred
IFSC Code
1 039261900000425 2,00,000/- Lux Devchandkumar Gujurat
YESB0000392 Mahesuriya, S/o-
DEVCHANDKUMAR,
0, Near Ramji temple,
Old police'line,
DEESA, Banaskantha,
Gujarat, 385535,
2 20100031175091 17,50,000/- M/S RAJASAB Bangalore/
BDBL0002292 CONSTRUTION Kanataka
WORK, Prop.
RAJASAB, C/o-
Daulasab, AT- Ist
Main, rd Cross, T
Krishna Reddy Layout,
Kalyannagar,
Bangalore North,
Karnataka, 560043
3 40988100006758 11,68,345/- Yet to verify Yet to verify
BARBOTINWAR
4 43255313059 9,63,077/- Kia Intellegent network Andhra Pradash
SBIN0018182 global HR service
private ltd, Maddula
Madhu Sudhan Reddy,
S/o- Maddula Venkat
Reddy, 8-7-93/NE/28,
Bhagyanagar Colony,
Hastinapuram,
5 10193363026 5,00,000/- SHIV BHAGWAN U.P.
IDFB0022111 U.P. TOUR
TRAVELS, Bhagavan,
AND Shiv
Parameswardin, 105,
Balu deeh,
Mahewaganj, Kheri,
UP,261506
6 20100030083119 12,25,000/- Srija Enterprises, Dip West Bengal
BDBL0002133 Nandy, Pratapgarh,
Banshra, South, 24
Praganas, West Bengal,
743363
7 43055916474 3,26,308/- Harshit Pandey, S/o- U.P.
SBIN0001784 Kant U.P Rajesh
Pandey, AT- Block No-
Ganj, Kanpur, Swarup
Nagar, Uttarpradesh,
34, 19/20, Macrobert
208002 Aadhar- 2847
9222 0774
8 20100030368142 11,70,967/- M/S MAHAKAL Madhya Pradash
BDBL0002330 KRISHI SEVA
KENDRA, Prop.
PANKAJ NAGAR,
Runijateh Badnagar,
Runija, Ujjain,
Badnagar, 456776,
Madhya Pradesh,
9 00060210002377 8,70,967/- M A Traders, Sahe U.P.
UCBA0000006 Alam, S/o- Md. Rais,
11/20, Ahiran, Zaidpur,
Dehat, Dist- Bara
Banki, UP, 225414.
Aadhar Card-2377
2749 2828
During course of investigation I went to Madhya Pradash
on the month of Feb 2026 to apprehend the accused Pankaj
Nagar, S/O- Bagdi Ram, Bhoi Mahalla, Vill-Madhupura, P.S-
Bhatpachalan Dist- Ujjain, Madhya Pradash. With the help of
local police. On 10.02.2026 1 conducted raid and house search
on the house of accused Pankaj Nagar, but found him. absent. I
prepared the search list in presence of local witnesses namely 1)
Tejram Kebat and Rajendra Dhakad of the locality.
6. That during course of investigation, the I.O has sent notice
under Section-94 of BNSS to different bank (Nodal Officers) i.e.
Bank of Baroda, Bandhan Bank, IDFC First Bank, ES Bank,
UCO Bank and State Bank of India to freeze the disputed
amounts transferred to the concerned bank accounts and has
obtained KYC and account opening form of the aforesaid bank.
7. The victim filed CMC vide No.412 of 2025 and received
amount Rs.20,000/- and other disputed amounts are lien marked.
Due to insufficient balance the victim could not receive other lien
amount.
8. That it is humbly submitted that for the verification and
apprehension of the accused of West Bengal and Andhra Pradesh
she has obtained permission letter from Commissioner of Police,
Bhubaneswar-Cuttack for conducting raid and apprehend the
accused persons. But due to investigation in the other cases the
I.O. could not able to proceed West Bengal & Andhra Pradesh.
9. I also engaged spy in the locality to get clue against him, and
Local SHO is also keeping keen observation on his movement.
10. The process of investigation of the case is on progress.
This is for favour of kind information."
3. It is unfortunate that the concerned officer in spite of order
dated 24.03.2026, has not mentioned the relevant dates in her
instructions, expecting the Court to refer to the Annexures and
documents, she has given with the instructions.
4. It appears that investigation in the case is progressing at a
slow pace in spite of the order dated 26.06.2025, where this
Court had directed as follows:-
"3. Be that as it may, having regard to the gravity
of the offence and in an eventuality when the
cyber-crime is spearheading as a menace, it is
expected that the Investigating Agency shall make
every endeavor to have a proper and diligent
investigation and submit the charge-sheet, if any,
within a period of two months, if there be no other
legal impediment."
5. This Court in CRLMP No. 399 of 2025 by order dated
26.06.2025 had directed that the investigation should be
completed within a period of two months, if there is no other
legal impediment. Till date the investigation is pending.
6. After hearing the learned counsel, this Court is of the
opinion that the investigation is not proceeding at the required
pace as the I.O. in spite of obtaining permission from the S.P. on
28.11.2025, has not proceeded outside the State for conducting
investigation.
7. The CRLMP is disposed of directing that investigation in
the case be completed within a period of three months from today
if there is no legal impediment.
8. Urgent certified copy of this order be granted on proper
application.
(Savitri Ratho)
Judge
Digitally Signed Sukanta
Signed by: SUKANTA KUMAR BEHERA
Designation: Senior Stenographer
Location: Orissa High Court, Cuttack
Date: 31-Mar-2026 21:28:59
