Rajot Patra @ Rajat vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 3565 Ori

Orissa High Court

Rajot Patra @ Rajat vs State Of Odisha .... Opposite Party(S) on 17 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLMC No.1177 of 2026
                                  Rajot Patra @ Rajat       ....                    Petitioner(s)
                                  Kumar Patra & Anr.
                                                                  Mr. Asit Kumar Jena, Adv.
                                                          -versus-
                                  State of Odisha           ....          Opposite Party(s)
                                                                 Mr. Raj Bhusan Dash, ASC
                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
               Order No.                                 ORDER
                  01.                                   17.04.2026
                                  1.

This matter is taken up through hybrid arrangement.

2. The Petitioners have filed this CRLMC assailing the

order of NBW dated 22.01.2026 issued by the learned

S.D.J.M, Malkangiri in G.R. Case No.372/2023 arising

out of Malkanagiri P.S. Case No.315/2023, against them.

3. Heard.

4. Learned counsel for the Petitioners submits that the

Petitioners have been on bail vide orders dated

27.03.2025 & 11.04.2025 respectively. They were

regularly attending the court on each date of posting of

the case. However, on 22.01.2026, the Petitioners 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

them. He further submits that the Petitioners undertake

Designation: Personal Assistant

to cooperate till the end of the trial and appear before Location: High Court of Orissa Date: 17-Apr-2026 17:10:43

the 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 Petitioners, this Court is inclined

to allow the present CRLMC. Accordingly, the order of

N.B.W issued to the Petitioners on 22.01.2026 by the

learned Court below in the aforesaid case is, hereby,

quashed.

6. The Petitioners are 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 them on bail with some stringent conditions. In

addition, each of the Petitioners shall deposit a sum of

Rs.1000/- (rupees one thousand only) as cost for

violating the court's order, in favour of the District

Court Bar Association, Malkangiri. 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)

Signed by: AYASKANTA JENA                                                  Judge
Designation: Personal Assistant
Reason: Ayaskanta
          Authentication
Location: High Court of Orissa
Date: 17-Apr-2026 17:10:43