Orissa High Court
Pujarani Barik vs State Of Odisha & Others .... Opp. ... on 15 December, 2025
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 1523 of 2025
Pujarani Barik .... Petitioner
Mr. A.K. Moharana, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Ms. S. Mohanty, Addl. P.P.
CORAM:
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 15.12.2025 02. 1. Heard learned counsel for the Parties.
2. Pursuant to the direction issued by this Court, learned counsel for the State has submitted the written instructions of the Inspector of Cyber Crime & E.O. Police Station, Cuttack, UPD.
3. Wherein, it is disclosed that upon receipt of the complaint, the same was registered as CC & EO P.S. Case No.51 of 2025 under Sections 75/ 318(4) of the BNS and Section 67 of the I.T. Act. The matter was investigated, notice under Section 94 BNSS was issued to Hostinger operations, UAB to produce document and delete the alleged obscene content, now the alleged obscene content is not available on the page. Meta platform reply has been received and the alleged Instagram ID has been removed and now the obscene content is also not available.
It is further disclosed in the instructions, that on the basis of Meta reply, one Amiya Ranjan Parija S/o- Amaranath Parija of Ranihat P.S.-Mangalabag Dist.- Cuttack, has been examined and the victim has also been re-examined and it came to light that the above said Amiya Ranjan Parija is a close friend of the victim and he used to supply the information to the victim. Notice under Section 94 of the BNSS has been issued to namecheep.com, godaddy, vebonix for production of data and deletion of alleged videos. Videos are deleted but till date the service provider shall not provided the registration details. All possible locations of suspect has been searched in the meanwhile but of no result. The request sent to Nodal teams to provide IMEI search of 3658112366688550,860957060869600,86095706086961 0,860957069900256 and raid is being conducted at different places of Jajpur Dist. But no fruitful result has come.
4. Having regard to the seriousness and gravity of the offence, Opposite Party No.2 i.e. the Deputy Commissioner of Police, Cuttack, UPD, is directed to Page 2 of 3 monitor the whole investigation and ensure fixation of responsibility of the persons involved in the aforesaid crime, and bring the investigation to its logical conclusion within a period of one month, if there be no other legal impediment.
5. A copy of the instructions be supplied to the learned counsel for the Petitioner for instruction.
6. Accordingly, list this matter on 16.01.2026.
(Chittaranjan Dash) Judge Sarbani Signature Not Verified Digitally Signed Signed by: SARBANI DASH Designation: Junior Stenographer Page 3 of 3 Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Dec-2025 17:42:56