Rashmi Ranjan Bhuyan vs State Of Orissa

S.K. Panigrahi, J

This matter is taken up through Video Conferencing mode.

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

The petitioner has filed this CRLMC assailing the order dated 13.12.2021 passed by the learned Sessions Judge, Balasore in Sessions Trial No.106

of 2020, arising out of C.T. No.565 of 2018, corresponding to Khaira P.S. Case No.148 of 2018, issuing N.B.W. against him.

Learned counsel for the Petitioner submits that the petitioner is on bail vide order dated 27.11.2018 passed by this Court in ABLAPL No.10724 of

2018. He was regularly attending the court on each date of posting of the case. However, on 13.12.2021, the petitioner could not remain present in

court due to communication gap between him and his conducting counsel. Hence, the learned Sessions Judge, Balasore issued N.B.W. 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. shall be issued against him.

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 13.12.2021 passed by the learned Sessions Judge, Balasore in the aforesaid case, so far it relates to issuance of N.B.W. against the

petitioner, is hereby quashed.

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.1,000/- (rupees one thousand only) as cost for violating the

court’s order. The said amount shall be deposited with the High Court Bar Association Welfare Fund and copy of the receipt of the said deposit

shall be presented before the court in seisin over the matter.

Accordingly, the CRLMC is disposed of.

As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a printout of the order available in the

High Court’s website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide

Court’s Notice No.4587 dated 25th March, 2020 and Court’s Office Order dated 7th January, 2022.

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