Pratap Kumar Santi vs State Of Odisha & Anr. ....... Opposite ...
2026 Latest Caselaw 3149 Ori

Orissa High Court

Pratap Kumar Santi vs State Of Odisha & Anr. ....... Opposite ... on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLMC No.1015 of 2026
                 Pratap Kumar Santi         ......                   Petitioner(s)
                                                   Mr. Sanjay Kumar Pattanaik,
                                                                      Advocate
                                          -Versus-
                 State of Odisha & Anr.     .......              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

10.11.2023 passed by the learned JMFC, Bhubaneswar in connection

with 1.C.C. Case No.1670 of 2022 issuing N.B.W(A) against him.

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

earlier on bail by the court below. He was regularly attending the

court on each date of posting of the case. However, on 10.11.2023, the

petitioner could not remain present in court as his conducting

counsel did not take any step for his attendance due to

communication

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 10.11.2023 passed by the learned JMFC,

Bhubaneswar 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

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

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

addition, the Petitioner shall deposit a sum of Rs.1000/- (Rupees One

Thousand only) as cost for violating the court's order. The said

amount shall be deposited with the Bhubaneswar 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.

8. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Gitanjali