Mahesh Prasad Rathour vs The State Of Orissa .... Opposite ...
2026 Latest Caselaw 809 Ori

Orissa High Court

Mahesh Prasad Rathour vs The State Of Orissa .... Opposite ... on 30 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLMC No.327 of 2026

                                  Mahesh Prasad Rathour     ....               Petitioner(s)
                                  @ Mahesh Prasad
                                                            Mr. Rajib Lochan Pattnaik, Adv.

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

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                     Order                                 ORDER
                     No.                                  30.01.2026

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

2. The Petitioner has filed this CRLMC assailing the order

of NBW dated 06.08.2024 issued by the learned Sessions

Judge-cum-Special Judge, Nabarangpur in T.R. Case

No.16/2021 arising out of Nabarangpur P.S. Case No.117 of

2021, against him.

3. Heard.

4. Learned counsel for the Petitioner submits that the

Petitioner has been on bail vide order dated 10.04.2023

passed by the learned Court below. He was regularly

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

Signature Not However, on 06.08.2024, the Petitioner could not remain Verified Digitally Signed present in court due to noncommunication by the Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa conducting Counsel. Hence, the learned Court in seisin Date: 30-Jan-2026 17:49:02

over the matter issued the order of N.B.W. against him. 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 06.08.2024 by the learned

Court below 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 Nabarangpur District Court Bar Association,

Nabarangpur. 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.

Signature Not Verified Digitally Signed (Dr. Sanjeeb K Panigrahi) Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Judge Ayaskanta Location: High Court of Orissa Date: 30-Jan-2026 17:49:02