Sraban Patra @ Srabana vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 3579 Ori

Orissa High Court

Sraban Patra @ Srabana 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.1178 of 2026

                                    Sraban Patra @ Srabana
                                    Kumar Patra                      ....                  Petitioner(s)

                                                                  Mr. Soubhagya Kumar Dash, Adv.

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

                                                                            Mr. Sonak Mishra, 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 Petitioner has filed this CRLMC assailing the

order of issuance of NBW(A) dated 13.03.2026 passed by

the learned S.D.J.M., Anandapur in G.R. Case No.307 of

2021.

3. Heard learned counsel for the Petitioner and

learned counsel for the State.

4. Learned counsel for the Petitioner submits that the

Petitioner was granted bail vide order dated 03.02.2022 Signature Not Verified and had been regularly attending the court on each date of Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF posting of the case. However, on 13.03.2026, the Petitioner ORISSA, CUTTACK Date: 17-Apr-2026 17:42:08

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 him. He further submits that the Petitioner

undertakes 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 Petitioner, this Court is inclined to

allow the present CRLMC. Accordingly, the order of

N.B.W. issued to the Petitioner on 13.03.2026 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 Anandapur 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