Kabita Sahu vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 1054 Ori

Orissa High Court

Kabita Sahu vs State Of Odisha & Anr. .... Opposite ... on 5 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLMC No.385 of 2026

                                  Kabita Sahu              ....                 Petitioner(s)
                                                             Mr. Biraja Prasad Nanda, Adv.
                                                         -versus-
                                  State of Odisha & Anr.   ....           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 03.03.2025 issued by the learned J.M.F.C

(Cog. V), Bhubaneswar in 1CC No.3941 of 2023, against

her.

3. Heard.

4. Learned counsel for the Petitioner submits that the

Petitioner was allowed to represent through her lawyer

vide order dated 27.08.2024 passed by the learned J.M.F.C-

V, Bhubaneswar, but with a condition that she will appear

in the Court as and when required. She was regularly

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

Signed by: AYASKANTA JENA present in court due to noncommunication by the Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 05-Feb-2026 17:41:16

conducting Counsel. Hence, the learned Court in seisin

over the matter issued the order of N.B.W. against her. He

further submits that the Petitioner undertakes to cooperate

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 03.03.2025 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 her on bail

with some stringent conditions. In addition, the Petitioner

shall deposit a sum of Rs.1000/- (rupees one thousand

only) as cost for violating the court's order, in favour of the

Orissa High Court Bar Association Library, Cuttack. 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.

Designation: Personal Assistant

Location: High Court of Orissa Date: 05-Feb-2026 17:41:16

7. Accordingly, this CRLMC is disposed of.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 05-Feb-2026 17:41:16