Sk. Samir vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 2612 Ori

Orissa High Court

Sk. Samir 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.806 of 2026

                                             Sk. Samir                  ....              Petitioner(s)

                                                                       Mr. Amulya Ratna Panda, Adv.

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

                                                                               Ms. Gayatri Patra, ASC

                                                   CORAM:
                                                   HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                   Order No.                         ORDER
                                      01.                           18.03.2026
                                        1.

This matter is taken up through hybrid arrangement.

2. The Petitioner has filed this CRLMC assailing the order

issuing N.B.W. dated 07.01.2022 passed by the learned Addl.

Sessions Judge, Balasore in Special Case No.11 of 2012.

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 15.03.2012 and

had been regularly attending the Court on each date of

posting of the case. However, on 07.01.2022, the Petitioner Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK

could not remain present in court due to non-communication Date: 18-Mar-2026 16:31:59

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. Considering the conduct of the Petitioner and further

taking into account that the N.B.W. has remained pending

since 07.01.2022 without any steps having been taken by the

Petitioner in the meantime, this Court is not inclined to

interfere with the order passed by the learned trial Court.

6. However, the Petitioner is directed to surrender before

the learned Court in seisin of the matter in the aforesaid case

within a period of fifteen (15) days from the date of this order

and to move for bail. Upon such application being filed, the

same shall be considered and disposed of by the learned

Court in accordance with law.

7. Accordingly, this CRLMC is disposed of.

8. Issue urgent certified copy of this order as per Rules.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun