Bijay Ku Bag @ Bijay vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 3567 Ori

Orissa High Court

Bijay Ku Bag @ Bijay 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.1216 of 2026

                                    Bijay Ku Bag @ Bijay
                                    Bag & Ors.                       ....                  Petitioner(s)

                                                                            Mr. Debasis Mishra, Adv.

                                                              -versus-
                                    State of Odisha             ....                  Opposite Party(s)

                                                                        Mr. Raj Bhusan Dash, ASC

                                            CORAM:
                                            HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                                   ORDER

Order No. 17.04.2026

1. This matter is taken up through hybrid

arrangement.

2. The Petitioners have filed this CRLMC assailing the

order of issuance of NBW dated 02.08.2025 passed by the

learned J.M.F.C., Bijepur in G.R. Case No.496 of 2022,

arising out of Bijepur P.S. Case No.178 of 2022.

3. Heard learned counsel for the Petitioners and

learned counsel for the State.

4. Learned counsel for the Petitioners submits that the

Petitioners were granted bail vide order dated 10.10.2022 Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA and had been regularly attending the Court on each date of Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Apr-2026 17:42:08 posting of the case. However, on 02.08.2025, the Petitioners

could not remain present in Court due to non-

communication 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 to co-operate till the end of the trial

and appear before 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 02.08.2025 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, the

Petitioners shall deposit a sum of Rs.500/- (rupees five

hundred only) each as cost for violating the Court's order,

in favour of the Bijepur Bar Association. 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.

8. Issue urgent certified copy of this order as per

Rules.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun