Tiku @ Pralaya Meher vs State Of Odisha
2026 Latest Caselaw 927 Ori

Orissa High Court

Tiku @ Pralaya Meher vs State Of Odisha on 3 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CRLMC No. 352 of 2026
                             Tiku @ Pralaya Meher                   ........   Petitioner(s)
                                                                Mr. Satya Ranjan Mulia, Adv.
                                                         -Versus-
                             State of Odisha                             ....... Respondent(s)
                                                                          Ms. Gayatri Patra, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

03.02.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Petitioner and learned counsel for

the State.

3. The Petitioner has filed this CRLMC challenging the order dated

15.11.2022 passed by the learned S.D.J.M., Bargarh in C.T. Case

No.264/2014 , issuing N.B.W. against him.

4. Learned counsel for the Petitioner submits that the Petitioner is

on bail by this Court vide BLAPL No.8276 of 2014. He was

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

However, on 15.11.2022, the Petitioner could not remain present

in court as his conducting counsel did not take any step for his

attendance due to communication gap. Hence, the learned

S.D.J.M., Bargarh issued N.B.W. against him. He further submits

Signed by: LITARAM MURMU that the Petitioner undertakes that he will cooperate till the end of

the trial and appear before the court on each date of posting

without fail, failing which, fresh N.B.W. shall be issued against

him.

5. In view of such facts and submissions made by the learned

counsel for the Petitioner, this Court is inclined to allow the

CRLMC. Accordingly, the order dated 15.11.2022 passed by the

learned S.D.J.M., Bargarh in the aforesaid case, so far it relates to

issuance of N.B.W. against the Petitioner, is hereby quashed.

6. The Petitioner is directed to surrender before the court in seisin

over the matter in the aforesaid case and move for bail within a

period of fifteen days hence. On such event, the said court shall

release him on bail with some stringent conditions so as to enable

him to appear before the court on each date of posting of the case.

In addition, the Petitioner shall deposit a sum of Rs.1000/-

(Rupees five hundred only) as cost for violating the court's order.

The said amount shall be deposited with the Bar Association

Welfare Fund, Bargarh for the purpose of utilizing the said

amount for purchasing books for the Bar library. The copy of the

receipt of the said deposit shall be presented before the court in

seisin over the matter.

7. Accordingly, the CRLMC is disposed of.

Judge

Authentication Location: OHC Date: 03-Feb-2026 17:33:29