Bikash Duria & Ors vs State Of Odisha ....... Opposite ...
2026 Latest Caselaw 2489 Ori

Orissa High Court

Bikash Duria & Ors vs State Of Odisha ....... Opposite ... on 16 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMC No. 783 of 2026

                             Bikash Duria & Ors.                       ........   Petitioner(s)
                                                                          Mr. Basudev Barik, Adv.
                                                        -Versus-
                             State of Odisha                       ....... Opposite Party(s)
                                                                      Ms. Sarita Moharana, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

16.03.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. The Petitioners have filed this CRLMC challenging the order

dated 29.06.2023 passed by the learned Addl. Sessions Judge,

Balangir in Special G.R. Case No.10 of 2020, issuing N.B.W.

against them.

3. Learned counsel for the Petitioners submits that the Petitioners

are on bail by this Court. They were regularly attending the court

on each date of posting of the case. However, on 29.06.2023, the

Petitioners could not remain present in court as their conducting

counsel did not take any step for their attendance due to

communication gap. Hence, the learned court in seisin over the

matter issued N.B.W. against them. He further submits that the

Petitioners undertake that they 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 them.

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

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

CRLMC. Accordingly, the order dated 29.06.2023 passed by the

learned Addl. Sessions Judge, Balangir in the aforesaid case, so

far it relates to issuance of N.B.W. against the Petitioners, is

hereby quashed.

5. The Petitioners are 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 them on bail with some stringent conditions so as to

enable them to appear before the court on each date of posting of

the case. 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. The said amount shall be deposited with the

Balangir, Bar Association Welfare Fund 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.

6. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi)

Murmu