Rohit Kumar vs State Of Odisha ....... Opposite Party ...
2026 Latest Caselaw 3139 Ori

Orissa High Court

Rohit Kumar vs State Of Odisha ....... Opposite Party ... on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CRLMC No.993 of 2026
                 Rohit Kumar              .........                  Petitioner(s)
                                                     Mr. Rajib Lochan Pattnaik,
                                                                    Advocate
                                         -Versus-
                 State of Odisha          .......               Opposite Party (s)
                                                     Mr. Raj Bhusan Dash, ASC
                                       CORAM:
                           DR. JUSTICE SANJEEB K PANIGRAHI
                                         ORDER

06.04.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Petitioner and learned counsel for

the State.

3. The petitioner has filed this CRLMC assailing the order dated

20.11.2023 passed by the learned Additional Sessions Judge-cum-

Special Judge, Nabarangpur in connection with P.R No.55/2023-24

corresponding to T.R No.16 of 2023, issuing N.B.W(A) against him.

4. Learned counsel for the Petitioner submits that the petitioner was

earlier on bail vide order dated 10.07.2023 by the court below. He

was regularly attending the court on each date of posting of the case.

However, on 20.11.2023, the petitioner could not remain present in

court as his conducting counsel did not take any step for his

attendance due to communication gap. Hence, the learned

Additional Sessions Judge-cum-Special Judge, Nabarangpur, issued

N.B.W (A) against him. He further submits that the Petitioner

undertakes that he will cooperate till the end of the trial and appear

before the court on each date of posting without fail, failing which,

fresh N.B.W (A) shall be issued against him.

5. Learned counsel for the State strongly object the release of the

Petitioner on bail.

6. In view of such facts and submissions made by the learned

counsel for the Petitioner, this Court is inclined to allow the CRLMC.

Accordingly, the order dated 20.11.2023 passed by the learned

Additional Sessions Judge-cum-Special Judge, Nabarangpur in the

aforesaid case, so far it relates to issuance of N.B.W(A) against the

petitioner, is hereby quashed.

7. The Petitioner is directed to surrender before the court in seisin

over the matter in the aforesaid case and move for bail within a

period of fifteen days hence. On such event, the said court shall

consider the move of the petitioner to release him on bail on its own

merit.

8. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Gitanjali