Orissa High Court
Santabala Das Adhikari vs State Of Odisha & Others .... Opp. ... on 11 September, 2025
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No. 1099 of 2025
Santabala Das Adhikari .... Petitioner
Mr. M. Padhi, 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. 11.09.2025 01. 1. Heard learned counsel for the Parties.
2. By means of this application, the Petitioner seeks the indulgence of this Court for a direction to the Opposite Party Nos.2 & 3 to proceed with a fair investigation and submissions of charge-sheet in connection with Baripada Town P.S. Case No.754 of 2024 corresponding to C.T. Case No.1348 of 2024 pending before the learned S.D.J.M., Baripada.
3. Learned counsel for the Petitioner submits that in connection with the redressal of the grievance, the Petitioner moved the learned S.D.J.M., Baripada by filing a complaint registered vide 1CC Case No.194 of 2024. In the said complaint, the learned S.D.J.M., Baripada directed the police i.e., the IIC, Baripada Town P.S. under Section 175(3) of the B.N.S.S. to register the case and proceed with the investigation. However, the Police is sitting tight over the matter and no action has been taken in furtherance of the said direction.
4. Learned counsel for the State on the other hand, has placed the written instructions of the IIC, Baripada Town, P.S. wherein, it reveals that in course of the investigation the I.O. verified the criminal antecedents of the accused persons besides it obtained the true copies of the relevant documents including two legal heir certificates, one land schedule order sheet, Khatian and death certificate of the deceased Dhirendra Das Adhikari which is subject matter of fraud. He also searched for the accused persons in probable places but they found to have absconded. Spies have been deputed for apprehension of the accused persons; the two accused persons namely Smt. Sasmita Das Adhikari and Sankeet Das Adhikari voluntarily surrendered before the learned court of learned S.D.J.M., Baripada on 18.07.2025 and have been released on bail by this Court in ABLAPL No.7336 of 2025 and the third accused namely Page 2 of 3 Amit Kumar Nayak remained absconding. The investigation is currently in progress.
5. The written instructions submitted by the IIC, Baripada Town, P.S. is taken on record.
6. Keeping in view the aforesaid instructions the learned S.D.J.M., Baripada is directed to monitor the investigation and ensure its logical conclusion by submission of the Final Form, if any, in accordance with law. The CRLMP accordingly stands disposed of.
(Chittaranjan Dash) Judge Sarbani Page 3 of 3 Signature Not Verified Digitally Signed Signed by: SARBANI DASH Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTAK Date: 12-Sep-2025 17:44:37