Orissa High Court
Amarabar Biswal & Another vs State Of Odisha & Others .... Opp. ... on 22 September, 2025
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 308 of 2025
Amarabar Biswal & another .... Petitioners
Mr. N. Mishra, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. S. J. Mohanty, Addl. P.P
CORAM:
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 22.09.2025 04. 1. Heard learned counsel for the Parties.
2. By means of this application, the Petitioners seek the intervention of this Court for a direction to the Opposite Party Nos. 2 & 4 i.e. Superintendent of Police, Kendrapara and IIC, Patamundai to complete the investigation in connection with the Patamundai P.S. Case No.382 of 2023.
3. This Court vide order dated 26.08.2025 had expressed its dissatisfaction with regard to the progress in the investigation and specifically direct the Superintendent of Police, Kendrapara to supervise and ensure its completion as expeditiously as possible and to submit a report to that effect. The Superintendent of Police, Kendrapara has furnished a written report, wherein the details show that the investigation has progressed subsequent to the entrustment of the investigation to the Inspector and to be supervised by the DSP, IUCAW. There has been a progress in the investigation and every aspect has been taken care of. The Superintendent of Police, Kendrapara has also assured though this report that the investigation shall be completed very shortly, though some matters are still to be ensured from the SFSL, Rasulgarh.
4. The written instruction submitted by the learned counsel for the State is taken on record.
5. Keeping in view the aforesaid instruction, a copy whereof be supplied to the learned counsel for the Petitioners. Subsequently, this Court is not inclined to pass any further direction. However, keeping in view the assurance given by the Superintendent of Police, Kendrapara, the investigation be completed, if there be no other legal impediment, within a period of one month.
6. The CRLMP is accordingly disposed of.
(Chittaranjan Dash) Judge Signature Not Verified Digitally Signed Bijay Signed by: BIJAY KETAN SAHOO Reason: Authentication Location: HIGH COURT OF ORISSA Page 2 of 2 Date: 24-Sep-2025 17:23:31