Sk. Lokman @ Sk. Muna vs State Of Odisha ....... Opposite Party ...
2026 Latest Caselaw 2909 Ori

Orissa High Court

Sk. Lokman @ Sk. Muna 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.976 of 2026
             Sk. Lokman @ Sk. Muna  .........                   Petitioner(s)
                                                Mr. Prakash Chandra Dash,
                                                               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

15.05.2025 passed by the learned C.J.M.-cum-A.S.J., Kendrapara in

connection with S.T Case No.05 of 2022, arising out of G.R Case

No.1414 of 2021, corresponding to Kendrapara P.S. Case No.95 of

2021 issuing N.B.W(A) against him.

4. Learned counsel for the Petitioner submits that the petitioner was

earlier on bail vide order dated 12.01.2022 by the court below. He

Digitally Signed was regularly attending the court on each date of posting of the case.

Location: OHC However, on 15.05.2025, the petitioner could not remain present in Date: 25-Mar-2026 17:53:51

court as his conducting counsel did not take any step for his

attendance due to communication gap. Hence, the learned C.J.M.-

cum-A.S.J., Kendrapara 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 15.05.2025 passed by the learned C.J.M.-

cum-A.S.J., Kendrapara 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 Reason: Authentication be deposited with the Kendrapara Bar Association Location: OHC Date: 25-Mar-2026 17:53:51

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.

8. Accordingly, the CRLMC is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Gitanjali