Jasoda Bag & Anr vs State Of Odisha ....... Opposite Party ...
2026 Latest Caselaw 3140 Ori

Orissa High Court

Jasoda Bag & Anr 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.1012 of 2026
                 Jasoda Bag & Anr.       .........                  Petitioner(s)
                                                    Mr. Bharat Bhusan Routray,
                                                                    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 Petitioners and learned

counsel for the State.

3. The Petitioners have filed this CRLMC assailing the order

dated 24.02.2026 passed by the learned Civil Judge-cum-JMFC,

Rourkela in connection with G.R Case No.294 of 2013, arising out

of Rourkela Mahila P.S. Case No.7 of 2013 issuing N.B.W(A)

against them.

4. Learned counsel for the Petitioners submits that the

petitioners were earlier on bail vide order dated 04.04.2014 passed

by the court below. They were regularly attending the court on

Signature Noteach date of posting of the case. However, on 24.02.2026, the Verified Digitally Signed Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 06-Apr-2026 17:49:03

petitioners 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 Civil Judge-cum-JMFC,

Rourkela, issued N.B.W (A) against them. He further submits that

the Petitioners undertake that they 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 them.

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

counsel for the Petitioners, this Court is inclined to allow the

CRLMC. Accordingly, the order dated 24.02.2026 passed by the

learned Civil Judge-cum-JMFC, Rourkela in the aforesaid case, so

far it relates to issuance of N.B.W(A) against the petitioners, is

hereby quashed.

6. The Petitioners are 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

release them on bail with some stringent conditions so as to enable

them to appear before the court on each date of posting of the case.

In addition, each of the Petitioner shall deposit a sum of Rs.500/-

(Rupees Five Hundred only) as cost for violating the court's order.

The said amount shall be deposited with the Rourkela Bar

Association Welfare Fund for the purpose of utilizing the said

amount for purchasing books for the Bar library. The copy of the

receipt of the said deposit shall be presented before the court in

seisin over the matter.

7. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Gitanjali