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Orissa High Court
Arabinda Sahoo vs State Of Orissa .... Opposite Party(S) on 9 April, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.1041 of 2026
Arabinda Sahoo .... Petitioner(s)
Mr. Suryakanta Dwibedi, Adv.
-versus-
State of Orissa .... Opposite Party(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. In filing the present CRLMC, the Petitioner alleged to
be the driver of the vehicle from which the contraband
ganja weighing about 48Kgs. 784 grams is seized, has
prayed for waiving the conditions imposed by the
learned Additional Sessions Judge, Karanjia vide order
dated 23.12.2025 passed in Criminal Misc. Case No.190
of 2025 arising out of Special G.R. (N.D.P.S) Case No.03
of 2025.
3. Heard.
4. Learned counsel for the Petitioner submits that the
Petitioner is no way connected to the offences alleged
against him. He has been entangled in this case only on
suspicion. Learned counsel for the Petitioner further
contends that the articles seized from the Petitioner i.e.
Designation: Personal Assistant
Reason: Authentication
Location: High Court of Orissa
Date: 09-Apr-2026 19:14:38
(i) Mobile phone bearing model number IQOO Z7 Pro
5G, having SIM number 8249739761, (ii) Mobile phone
bearing model No.Samsung Galaxy S23 FE, having SIM
No.9348200600, 7077488869 and IMEI
No.351005193662081 (iii) One Smart watch (Fasttrack
Revolt FSI Pro/world's First, 1.96" Super Amolded) (iv)
One silver Kada (Bala), are not required for further
investigation/trial. Learned Court in seisin over the
matter should have released the said articles in the zima
of the Petitioner instead of imposing some onerous
conditions. He further contends that due to some
financial exigencies the Petitioner is unable to comply
with the conditions imposed in the order dated
23.12.2025 passed in Criminal Misc. Case No.190 of
2025. He, accordingly, prays for modification of the
conditions imposed in the order dated 23.12.2025
passed in the above noted Criminal Misc. Case.
5. Considering the submission made on behalf of the
Petitioner and looking to the financial exigencies of the
Petitioner, this Court waives the condition of furnishing
of indemnity bond of Rs.50,000/- with one property
surety for the like amount along with cash security of
Rs.5000/- from the order dated 23.12.2025 passed in
Criminal Misc. Case No.190 of 2025. Rest part of the
Designation: Personal Assistant
order dated 23.12.2025 remains unaltered. This Court,
Reason: Authentication
Location: High Court of Orissa
Date: 09-Apr-2026 19:14:38
in the process, directs that the above noted articles
(Mobile Phone bearing model number IQOO Z7 Pro 5
G, having SIM number 8249739761 (ii) Mobile phone
bearing model number Samsung Galaxy S23 FE, having
SIM No.9348200600, 7077488869 and IMEI
No.351005193662081 (iii) One smart watch (Fastrack
Revolt FSI Pro/ world's First, 1.96" Super Amolded) and
(iv) One silver Kada (Bala) shall be released in the zima
of the Petitioner subject to the condition that the
Petitioner shall produce the said articles before the
learned Court in seisin over the matter as and when
required. He will also not change the nature and
character of the said articles.
6. This CRLMC is, accordingly, disposed of.
(Dr. Sanjeeb K Panigrahi)
Judge
Ayaskanta
Designation: Personal Assistant
Location: High Court of Orissa
Date: 09-Apr-2026 19:14:38
