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Judgment
8 paragraphs · 225 wordsB. P. Routray, J
Heard Mr. S.S. Ray-2, learned counsel for the Petitioners and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party – State.
It is submitted on behalf of Petitioners that they were earlier released on bail by the learned J.M.F.C., Hinjilicut in G.R. Case No.155 of 2012 by orders dated 12th October, 2012. The alleged offences are under Sections 341/323/294/324/325/506/34 of I.P.C. Subsequently, due to their non-appearance for the reason of communication gap, NBW of arrest was issued against them vide order dated 8th January, 2016.
Thus considering the limited nature of prayer and after hearing learned counsel for the State, in the interest of justice, the CRLMC is disposed of with a direction that in the event the Petitioners surrender on or before 6th June, 2022 before the learned court below and move for bail, they be released on bail in the aforesaid case on such terms and conditions to be fixed by the learned court below in seisin over the matter including the condition that they shall attend the court on each date fixed.
It is made clear that failing to surrender within the time stipulated above, this order shall not be given effect to.
The CRLMC is disposed of.
An urgent certified copy of this order be issued as per rules.
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