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Orissa High Court
Ganesh Dash @ Ganesh vs State Of Odisha ....... Opposite Party ... on 25 March, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.936 of 2026
Ganesh Dash @ Ganesh ......... Petitioner(s)
Das Mr. Jyotirmaya Sahoo,
Advocate
-Versus-
State of Odisha ....... Opposite Party (s)
Ms. Gayatri Patra, ASC
CORAM:
DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
25.03.2026
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 assailing the order dated
29.04.2025 passed by the learned Additional District & Sessions
Judge, Kodala in connection with S.T Case No.106 of 2023, issuing
N.B.W(A) against him.
4. Learned counsel for the Petitioner submits that the petitioner was
earlier on bail vide order dated 09.06.2023 by the court below. He
was regularly attending the court on each date of posting of the case.
Digitally Signed However, on 29.04.2025, the petitioner could not remain present in
Location: OHC court as his conducting counsel did not take any step for his
Date: 25-Mar-2026 17:53:51
attendance due to communication gap. Hence, the learned
Additional District & Sessions Judge, Kodala issued N.B.W (A)
against him. He further submits that the 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 (A)
shall be issued against him.
5. Learned counsel for the State strongly object the release of the
Petitioner on bail.
6. 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 29.04.2025 passed by the learned
Additional District & Sessions Judge, Kodala in the aforesaid case, so
far it relates to issuance of N.B.W(A) against the petitioner, is hereby
quashed.
7. 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
Signature Hundred
Not Verified
only) as cost for violating the court's order. The said
Digitally Signed
Signed by: GITANJALI NAYAK
amount shall be deposited with the Kodala Bar Association Welfare
Reason: Authentication
Location: OHC
Date: 25-Mar-2026 17:53:51
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.
8. Accordingly, the CRLMC is disposed of.
( Dr. Sanjeeb K Panigrahi)
Judge
Gitanjali
