Nauri Kumar Sahu vs State Of Odisha
2026 Latest Caselaw 4038 Ori

Orissa High Court

Nauri Kumar Sahu vs State Of Odisha on 30 April, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLMP No. 450 of 2026
            Nauri Kumar Sahu                              ...       Petitioner
                                              Mr. Lingaraj Mohanty, Advocate
                                           -versus-
            1. State of Odisha
            2. Inspector-in-Charge, Khandagiri
            Police Station, Khandagiri,
            Bhubaneswar
            3. Ambika Prasad Mishra                       ... Opp. Parties
                                                      Mr. S.J. Mohanty, ASC
            CORAM:
                 HON'BLE MISS JUSTICE SAVITRI RATHO
                                          ORDER

Order No. 30.04.2026

02. (Through hybrid Mode)

1. This CRLMP has been filed for a direction to the

Opposite Party No.2 to implement the order dated 20.12.2023

passed by the learned J.M.F.C. (V), Bhubaneswar in 1CC Case

No. 5181 of 2022.

2. Mr. Lingaraj Sarangi, learned counsel for the Petitioner

produces the order sheets in 1CC Case No. 5181 of 2022

containing orders dated 30.10.2023 up to 08.10.2025. The

same are taken on record. It shall be scanned and incorporated

in the digital record.

3. From a perusal of the ordersheet, it appears that on

08.10.2025, the case has been posted to 08.12.2025, but that

order and subsequent orders are not available in the certified

copy. When asked, Mr. Lingaraj Sarangi, learned counsel for

the Petitioner submits that although he had applied for the

entire order sheets after 30.10.2023, as no orders were

available on 08.12.2025 or thereafter copies of those orders

have not been provided to him.

4. Perusal of the order dated 30.10.2023 reveals that

bailable warrant has been issued and the case posted to

20.12.2023 for production. On 20.12.2023, as bailable warrant

had not been executed, NBW was issued against the accused

person and the case posted to 05.02.2024 for production.

Thereafter the case has been posted on 02.04.2024,

17.06.2024, 14.08.2024, 01.10.2024, 25.11.2024, 24.01.2025,

10.03.2025, 15.04.2025, 29.05.2025, 09.07.2025, 14.08.2025

and 08.10.2025 for production. On 08.10.2025, the matter was

adjourned to 08.12.2025 for production.

5. From perusal of the ordersheet, it is apparent that after

20.12.2023, fresh NBW has not been issued by the learned

J.M.F.C. (V), Bhubaneswar. The case had been adjourned

more than 12 occasions for production of the accused persons

without any further order.

6. Hence, the CRLMP is disposed of directing the learned

J.M.F.C. (V), Bhubaneswar to issue fresh NBW against the

accused persons in case the earlier NBW has not been executed

and to take follow-up steps in accordance with law, to ensure

production of the accused persons by the Police before the said

Court.

puspa

(Savitri Ratho) Judge

Signed by: PUSPANJALI MOHAPATRA