Tilak Gunjia & Ors vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 869 Ori

Orissa High Court

Tilak Gunjia & Ors vs State Of Odisha .... Opposite Party(S) on 2 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLMC No.332 of 2026

                                  Tilak Gunjia & Ors.         ....                Petitioner(s)
                                                                        Ms. Sevati Soren, Adv.

                                                          -versus-
                                  State of Odisha           ....           Opposite Party(s)
                                                                 Smt. Sarita Moharana, ASC

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                      Order                                 ORDER
                      No.                                  02.02.2026

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

2. The Petitioners have filed this CRLMC assailing the

order of NBW bearing No.(102) dated 23.09.2025 issued in

G.R. Case No.69 of 2017 arising out of Nandapur P.S. Case

No.06/2017, against them.

3. Heard.

4. Learned counsel for the Petitioners submits that the

Petitioners have been on bail since long. They were

regularly attending the court on each date of posting of the

case. However, on 23.09.2025, the Petitioners could not

remain present in court due to noncommunication by the

conducting Counsel. Hence, the learned Court in seisin

Signed by: AYASKANTA JENA He further submits that the Petitioners undertake to Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 02-Feb-2026 18:41:08

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 Petitioners, this Court is inclined to

allow the present CRLMC. Accordingly, the order of

N.B.W issued to the Petitioners bearing No.(102) dated

23.09.2025 by the learned Court below in the aforesaid case

is, hereby, quashed.

6. The Petitioners are 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 them on

bail with some stringent conditions. In addition, each of

the Petitioners shall deposit a sum of Rs.500/- (rupees five

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

favour of the Koraput Bar Association, Koraput. 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 Judge Reason: Authentication Ayaskanta Location: High Court of Orissa Date: 02-Feb-2026 18:41:08