Sunil Swain @ Sunil vs State Of Orissa .... Opposite Party(S)
2026 Latest Caselaw 1053 Ori

Orissa High Court

Sunil Swain @ Sunil vs State Of Orissa .... Opposite Party(S) on 5 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLMC No.383 of 2026

                                  Sunil Swain @ Sunil        ....               Petitioner(s)
                                  Kumar Swain
                                                                  Mr. Kedarnath Sahoo, Adv.
                                                           -versus-
                                  State of Orissa            ....         Opposite Party(s)
                                                                       Mr. Tej Kumar, ASC



                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                      Order                                  ORDER
                      No.                                   05.02.2026

02. 1. This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC assailing the order

of NBW dated 12.06.2025 issued by the learned S.D.J.M,

Angul in G.R. Case No.713/2021, against him.

3. Heard.

4. Learned counsel for the Petitioner submits that the

Petitioner was on bail since long. He was regularly

attending the court on each date of posting of the case.

However, on 12.06.2025, the Petitioner could not remain

present in court due to noncommunication by the

conducting Counsel. Hence, the learned Court in seisin

Digitally Signed further submits that the Petitioner undertakes to cooperate

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 05-Feb-2026 17:41:16

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 12.06.2025 by the learned

Court in seisin over the matter 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 Angul Bar Association, Angul. 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.

Digitally Signed                                                           Judge

         by: AYASKANTA JENA
Designation: Personal Assistant
Reason: Authentication
Location: High Court of Orissa
Date: 05-Feb-2026 17:41:16