Orissa High Court
Amulya Patra vs State Of Odisha & Others .... Opp. ... on 9 July, 2025
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 781 of 2025
Amulya Patra .... Petitioner
Mr. B.S. Mishra, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. R.B. Dash, ASC
CORAM:
HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 09.07.2025
01. 1. By means of this application, the Petitioner seeks the intervention of this Court for a direction to the Opposite Parties, in particular Opp. Party Nos.2 and 3, to take prompt steps and to investigate into the matter fairly in accordance with law in connection with Korai P.S. Case No.80 dated 28.03.2023.
2. As seen from the case record, F.I.R. has been registered on the basis of the complaint lodged, vide Korai P.S. Case No.80 of 2023 under Annexure-1, involving offence under Sections 302/294/ 507/34, IPC.
3. Learned counsel for the State, on the other hand, submitted the written instruction received from the I.I.C., Korai P.S., wherein a detail report has been furnished with regard to the aforesaid case. The written instruction reveals that the investigation has progressed in consequence whereof the I.O. visited the spot, examined the complainant, witnesses, wardens, students, etc., conducted inquest over the dead body at the spot in presence of the witnesses and Executive Magistrate, utilized the services of scientific team during Page 1 of 3 the spot visit, sent the dead body for autopsy and obtained the post- mortem report, in which Dr. Pinaki Prasad Swain and Dr. Swaroop Bindhani, Medical Officers, CHC, Danagadi opined the cause of death of the deceased Rosalin Patra to be due to asphyxia and venous congestion as a result of hanging. The I.O. dispatched the viscera and the exhibits to the Director, SFSL, Rasulgarh, Bhubaneswar and the CE report is awaited. A ligature, i.e. 'Odhani' has been seized in course of the investigation and suicidal note on production of SO team at the spot which the I.O sent me along with the dead body of the deceased to MO and also seized one Redmi black colour mobile phone without SIM from the possession of one Saraswati Patra (hostel warden), sealed the concerned room in presence of the Executive Magistrate and other witnesses, sent requisition for CDR, CAF, SDR and IPDR of the mobile number of the deceased and mobile numbers of other suspected persons for detection of the case, sent the specimen handwriting of the deceased Rosalin Patra along with the seized suicidal note for comparison. The I.O. also obtained the CDR/CAF of Mobile No.7815097599 of the deceased and analyzed the same in presence of her family members with their assistance and CDR have also been analyzed in presence of the I.O. Other incriminating materials have also been seized and many more witnesses have also been examined subsequently. The roommates of the deceased so also other students being friendly to the deceased have also been examined and the investigation is still in progress.
4. Having regard to the manner in which the investigation is in progress, no specific direction is required to be passed herein by Page 2 of 3 this Court. However, it is expected that the investigating agency shall complete the investigation with utmost fairness and diligence to reach a logical conclusion thereof.
5. The CRLMP stands disposed of accordingly.
(Chittaranjan Dash) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: ADR-cum-Addl. Principal Secretary Reason: Authentic Copy Location: ORISSA HIGH COURT, CUTTACK Date: 11-Jul-2025 13:42:37 Page 3 of 3