Gouranga Sahu & Anr vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 2617 Ori

Orissa High Court

Gouranga Sahu & Anr 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.813 of 2026
                                          Gouranga Sahu & Anr.       ....                  Petitioner(s)
                                                                          Mr. Partha Sarathi Das, Adv.

                                                                  -versus-
                                          State of Odisha           ....             Opposite Party(s)
                                                                              Miss Gayatri Patra, ASC
                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                  Order                             ORDER
                                  No.                              18.03.2026

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

2. The Petitioners have filed this CRLMC assailing the

order of NBW dated 12.12.2025 issued by the learned

Additional Sessions Judge, Kodala in S.T. Case No.142 of

2024 arising out of G.R. Case No.11 of 2005 corresponding

to K.S. Nagar P.S. Case No.5 dated 13.01.2005, against

them.

3. Heard.

4. Learned counsel for the Petitioners submits that the

Petitioners have been on bail since 27.08.2024. They were

regularly attending the court on each date of posting of the

case. However, on 12.12.2025, the Petitioners could not

remain present in court due to noncommunication by the

conducting Counsel. Hence, the learned Court in seisin

Signed by: AYASKANTA JENA over the matter issued the order of N.B.W. against them. Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2026 14:43:16 He further submits that the Petitioners undertake 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 Petitioners, this Court is inclined to

allow the present CRLMC. Accordingly, the order of

N.B.W issued to the Petitioners on 12.12.2025 by the

learned Court below in the aforesaid case is, hereby,

quashed.

6. The Petitioners are 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 them on

bail with some stringent conditions. 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, in

favour of the Kodala Bar Association, Ganjam. 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.

(Dr. Sanjeeb K Panigrahi)

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Judge Date: 18-Mar-2026 14:43:16 Ayaskanta