Kalpana Panda vs Dipak Ranjan Nayak ....... Opposite ...
2026 Latest Caselaw 2911 Ori

Orissa High Court

Kalpana Panda vs Dipak Ranjan Nayak ....... Opposite ... on 25 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLMC No.916 of 2026
             Kalpana Panda        .........                      Petitioner(s)
                                           Mr. Panchanan Panigrahi, Advocate
                                      -Versus-
             Dipak Ranjan Nayak   .......                    Opposite Party (s)

                                      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

14.08.2025 passed by the learned SDJM, Kamakhyanagar in I.C.C.

Case No.32 of 2024, issuing N.B.W(A) against her.

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

earlier on bail vide order dated 17.04.2025 passed by the court below.

She was regularly attending the court on each date of posting of the

case. However, on 14.08.2025, the petitioner could not remain present

in court as her conducting counsel did not take any step for her

attendance due to communication gap. Hence, the learned SDJM, Signature Kamakhyanagar, Not Verified issued N.B.W (A) against her. He further submits Digitally Signed Signed by: GITANJALI NAYAK that the Petitioner undertakes that she will cooperate till the end of Reason: Authentication Location: OHC Date: 25-Mar-2026 17:53:51

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 her.

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 14.08.2025 passed by the learned SDJM,

Kamakhyanagar in the aforesaid case, so far it relates to issuance of

N.B.W(A) 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 her on bail with some stringent conditions so as to enable her

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

addition, the Petitioner shall deposit a sum of Rs.1000/- (Rupees One

Thousand Only) as cost for violating the court's order. The said

amount shall be deposited with the Kamakhyanagar 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 GitanjaliOHC Location:

Date: 25-Mar-2026 17:53:51