Susanta Sethy vs State Of Odisha ........ Opposite Party ...
2026 Latest Caselaw 2734 Ori

Orissa High Court

Susanta Sethy vs State Of Odisha ........ Opposite Party ... on 20 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMC No. 853 of 2026
                             Susanta Sethy                          ........   Petitioner(s)
                                                                 Mr. Deepak Kumar Sahoo, Adv.
                                                         -Versus-

                             State of Odisha                         ........    Opposite Party (s)
                                                                        Mr. Raj Bhusan Dash, ASC
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

20.03.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Petitioner and learned counsel for

the State.

3. The Petitioner has filed this CRLMC challenging the order dated

9.12.2025 passed by the learned ADJ, FTSC, Kendrapara in S.T.

Case No.9 of 2025, issuing N.B.W. against him.

4. Learned counsel for the Petitioner submits that the Petitioner is

on bail by the court below. He was regularly attending the court

on each date of posting of the case. However, on 9.12.2025, the

Petitioner could not remain present in court as his conducting

counsel did not take any step for his attendance due to

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

Date: 20-Mar-2026 17:15:48 Petitioner undertakes that he 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 him.

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

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

CRLMC. Accordingly, the order dated 9.12.2025passed by the

learned ADJ, FTSC, Kendrapara in the aforesaid case, so far it

relates to issuance of N.B.W. against the Petitioner, is hereby

quashed.

6. The Petitioner is 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 him on bail with some stringent conditions so as to enable

him to appear before the court on each date of posting of the case.

In addition, the Petitioner 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 Kendrapara, 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.

7. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi)

Judge Murmu 17:15:48 Date: 20-Mar-2026