Md. Rashid @ Rashid Quraishi vs State Of Odisha
2026 Latest Caselaw 3155 Ori

Orissa High Court

Md. Rashid @ Rashid Quraishi vs State Of Odisha on 6 April, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLMP No. 393 of 2026
             Md. Rashid @ Rashid Quraishi             ....              Petitioner

                                                     Mr. P.K. Pradhan, Advocate
                                          -versus-
                 1. State of Odisha
                 2. Inspector-In-Charge, Bisra
                    Police Station, Dist.
                    Sundargarh
                 3. Mehmud Khan @ Chhotu              ....       Opposite Parties

                                                          Mr. Saroj Kumar Rout,
                                                     Additional Standing Counsel
            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                         ORDER

06.04.2026 Order No.

01. (Through hybrid mode)

1. This CRLMP has been filed with the prayer for a direction

to Opposite Party No.2 for execution of NBW and for speedy and

effective disposal of 1CC Case No.09 of 2023 pending in the Court

of learned JMFC, Rajgangpur.

2. Perusal of the order-sheet in 1CC Case No.09 of 2023

reveals that pursuant to issue of summons, the accused had entered

appearance through a counsel on 04.05.2024 and thereafter time

petitions were repeatedly filed. The application under Section 205 of

Cr.P.C. was rejected by the learned JMFC, Rajgangpur on

03.10.2024 and bailable warrant was issued against the accused on

05.12.2024 to the Bisra Police Station. But in spite of reminders

dated 04.02.2025 and 07.05.2025, neither the bailable warrants were

executed nor any report regarding execution of bailable warrants

were received from the Police Station, for which on the same day i.e.

on 10.07.2025, the learned Magistrate recalled the earlier order

granting bail and issued a non-bailable warrant against the accused

and directed the case to be posted on 01.12.2025. On 01.12.2025 it

was adjourned to 12.01.2026 and on 12.01.2026, it was further

adjourned to 13.03.2026 as the NBW had not been executed.

3. Mr. S.K. Rout, learned Additional Standing Counsel

produces the instructions from the IIC, Bisra Police Station,

Rourkela stating that no NBW has been received in favour of the

accused Mehmud Khan @ Chotu in 1CC Case No.09 of 2023 from

the Court of learned JMFC, Rajgangpur.

4. List this case on 15.04.2026.

5. In the meanwhile, the Registry shall call for a report from

the learned JMFC, Rajgangpur, if NBW issued against the accused

Mehmud Khan @ Chotu has been sent to the Bisra Police Station

pursuant to orders dated 10.07.2025, 01.12.2025 and 12.01.2026.

Signed by: RANJAN KUMAR SETHI                               (Savitri Ratho)

Location: ORISSA HIGH COURT                                     Judge
Date: 06-Apr-2026
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