Subash Chandra Panda vs State Of Odisha & Another .... Opp. ...
2026 Latest Caselaw 3334 Ori

Orissa High Court

Subash Chandra Panda vs State Of Odisha & Another .... Opp. ... on 9 April, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CRLMA No.17 of 2025

             Subash Chandra Panda          ....   Petitioner


                             Mr. Rajesh Kumar Mohapatra,
                             Advocate

                                 -versus-
             State of Odisha & another    ....    Opp. Parties


                             Mr. A.K. Apat, AGA
                             Mr. Tanmaya Kumar Mohanty,
                             Advocate

             CORAM: JUSTICE SIBO SANKAR MISHRA

Order                           ORDER
 No.                          09.04.2026


 08.    1.    The opposite party no.2 moved bail application

bearing BLAPL No.867 of 2024 seeking grant of bail in Badagada P.S. Case No.05 of 2024. When the bail application was heard on 12.03.2024, learned counsel appearing for the opposite party no.2 on instruction made a specific statement before the Court that he is ready and willing to make good the entire payment under dispute to the informant/petitioner. He further stated at the Bar that he has brought draft of Rs.5 lakhs in favour of the informant (petitioner). The voluntary statement made by learned counsel for the opposite party was recorded by this Court in the order

dated 12.03.2024. The opposite party no.2, for the purpose of availing bail, has made the false statement before this Court so as to persuade this Court to pass favourable order.

2. It appears that the statement made by learned counsel for the opposite party no.2 has not been complied. Therefore, the present application has been moved seeking recall of the order dated 12.03.2024.

3. The notice was issued to the opposite party no.2. Mr. P.K. Mohanty, learned counsel has entered appearance.

4. This matter is pending since January, 2025 and suffered as many as seven adjournments at the instance of the opposite party no.2.

5. Today, when the matter is taken up, adjournment is again sought. Though in the interest of justice, the matter is adjourned to 23.04.2026, however, in view of the conduct of the opposite party no.2, it is expedient to direct the opposite party no.2 to appear in person before this Court on the next date of hearing.

6. List the matter on 23.04.2026.

Subhasis Signed by: SUBHASIS MOHANTY (S.S. Mishra) Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack.

Judge Date: 09-Apr-2026 15:28:34