Sipun Patra @ Swagat vs State Of Odisha
2026 Latest Caselaw 3327 Ori

Orissa High Court

Sipun Patra @ Swagat vs State Of Odisha on 9 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                CRLMC No.1060 of 2026
                                  Sipun Patra @ Swagat      ....                  Appellant(s)
                                  Saikrishna Patra
                                                                      Mr. Lalatendu Pal, Adv.
                                                          -versus-
                                  State of Odisha           ....              Respondent(s)

Mr. Debashish Nayak, AGA

CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI Order No. ORDER

02. 09.04.2026

1. This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC assailing the order

of NBW dated 18.11.2025 issued by the learned 1st Addl.

District & Sessions Judge, Rourkela in S.T. Case

No.35(A) of 2017, against him.

3. Heard.

4. Learned counsel for the Petitioner submits that the

Petitioner has been on bail since long. He was regularly

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

However, on 18.11.2025, the Petitioner could not remain

present in court due to noncommunication by the

conducting Counsel. Hence, the learned Court in seisin

over the matter issued the order of N.B.W. against him.

Designation: Personal Assistant

Location: High Court of Orissa cooperate till the end of the trial and appear before the Date: 09-Apr-2026 19:14:39

learned court below on each date of posting of the case

without fail.

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

learned counsel for the Petitioner, this Court is inclined

to allow the present CRLMC. Accordingly, the order of

N.B.W issued to the Petitioner on 18.11.2025 by the

learned Court below in the aforesaid case is, hereby,

quashed.

6. The Petitioner is directed to surrender before the

learned court in seisin over the matter in the aforesaid

case and move for bail within a period of fifteen

working days hence. In such event, the said court shall

release him on bail with some stringent conditions. In

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

(rupees five hundred only) as cost for violating the

court's order, in favour of the Rourkela Bar Association,

Rourkela. The said amount shall be utilized for the

purpose of purchasing of books in the Bar Library.

Receipt showing deposit of the cost shall be presented

before the learned court in seisin over the matter.

7. Accordingly, this CRLMC is disposed of.

(Dr. Sanjeeb K Panigrahi)

by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 09-Apr-2026 19:14:39