Rabindra Kumar Badhei vs State Of Orissa .... Opposite Party(S)
2026 Latest Caselaw 1055 Ori

Orissa High Court

Rabindra Kumar Badhei 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.377 of 2026

                                  Rabindra Kumar Badhei      ....                Petitioner(s)
                                  @ Rabindra Badhei
                                                               Mr. Jugala Kishore Panda, 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 29.04.2024 issued by the learned Addl.

Sessions Judge-cum-Special Judge, Sonepur in Spl. G.R.

Case No.10 of 2014, against him.

3. Heard.

4. Learned counsel for the Petitioner submits that the

Petitioner was on bail vide order dated 18.11.2015 passed

in BLAPL No.3917 of 2015. He was regularly attending the

court on each date of posting of the case. However, on

18.11.2015, the Petitioner could not remain present in court

Digitally Signed Hence, the learned Court in seisin over the matter issued

Designation: Personal Assistant Reason: Authentication the order of N.B.W. against him. He further submits that Location: High Court of Orissa Date: 05-Feb-2026 17:41:16

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 29.04.2024 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.1000/- (rupees one

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

favour of the Sonepur Bar Association, Sonepur. 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 (Dr. Sanjeeb K Panigrahi)

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