Daktar Mahanta vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 1232 Ori

Orissa High Court

Daktar Mahanta vs State Of Odisha .... Opposite Party(S) on 10 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     BLAPL No.2254 of 2025

                                     Daktar Mahanta                 ....               Petitioner(s)

                                                                          Ms. S.P. Sunandini, Adv.
                                                               -versus-
                                     State of Odisha             ....            Opposite Party(s)

                                                                      Mr. Amitabh Pradhan, ASC

                                            CORAM:
                                            HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                                ORDER

10.02.2026 Order No. I.A. No.94 of 2026

1. This matter is taken up through hybrid arrangement.

2. This I.A. has been filed for modification of the order

dated 22.04.2025 passed in BLAPL No.2254 of 2025.

3. Heard.

4. Learned counsel for the Petitioner submits that this

Court, vide order dated 22.04.2025, was pleased to grant bail

to the Petitioner with a condition in paragraph No.7 that the

Petitioner shall deposit a sum of Rs.4,00,000/- (rupees four

Signature Not Verified lakhs) before the learned trial Court. It was further observed Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK in the said order that the remaining amount of Rs.4,00,000/- Date: 10-Feb-2026 18:05:23

(rupees four lakhs) shall be paid to the informant within

three months in two equal installments, failing which the

bail of the Petitioner shall stand cancelled automatically. She

further contends that the Petitioner was released on bail on

making payment of Rs.4,00,000/- (rupees four lakhs) to the

informant on 30.04.2025.

5. Learned counsel for the Petitioner further contends that

since the Petitioner could not deposit the amount of

Rs.4,00,000/- (rupees four lakhs) as per the order dated

22.04.2025 due to unforeseen financial hardship, the

condition imposed in paragraph no.7 of the order dated

22.04.2025 may kindly be waived in the interest of justice.

6. Considering the submissions made on behalf of the

respective parties and looking to the averments made in the

I.A., this Court is of the considered view that, in the event

the learned trial Court, after conclusion of the trial, arrives at

a finding that the Petitioner is liable to pay the remaining

amount of Rs.4,00,000/- (rupees four lakhs), the said amount

shall be deposited by the Petitioner before the learned trial

Court without any fail.

7. Accordingly, the condition imposed in paragraph no.7 of

the order dated 22.04.2025 stands modified to the above

extent.

8. Accordingly, the I.A. stands disposed of.

9. Issue urgent certified copy of this order as per Rules.

(Dr. Sanjeeb K Panigrahi) Judge Sipun