Gobinda Rout vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 2610 Ori

Orissa High Court

Gobinda Rout vs State Of Odisha .... Opposite Party(S) on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           CRLMC No.805 of 2026

                                          Gobinda Rout                   ....                    Petitioner(s)

                                                                         Mr. Prasanta Kumar Sahoo, Adv.

                                                                    -versus-
                                          State of Odisha             ....                  Opposite Party(s)

                                                                                  Ms. Gayatri Patra, ASC

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

Order No. 18.03.2026

1. This matter is taken up through hybrid

arrangement.

2. The Petitioner has filed this CRLMC assailing the

issuance NBW dated 22.01.2026 passed by the learned

J.M.F.C. (O), Bhubaneswar in G.R. Case No.1413 of 2019.

3. Heard learned counsel for the Petitioner and

learned counsel for the State.

4. Learned counsel for the Petitioner submits that the

Petitioner was granted bail vide order dated 07.09.2020

and had been regularly attending the court on each date of

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Mar-2026 16:31:59

posting of the case. However, on 22.01.2026, the Petitioner

could not remain present in court due to non-

communication by the conducting Counsel. Hence, the

learned Court in seisin over the matter issued the order of

N.B.W. against him. He further submits that the Petitioner

undertakes to co-operate 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 22.01.2026 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.500/- (rupees five

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

favour of the Bhubaneswar District Court Bar Association.

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.

8. Issue urgent certified copy of this order as per

Rules.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun