Anadi Nayak 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 Additional Standing Counsel for the State.

The Petitioner, in this case, has assailed the order dated 17.02.2020 passed by the learned A.S.J., Mayurbhanj, Baripada in S.T. Case No.151 of

2017 rejecting his application under Section 317 of the Cr.P.C. and also issuing N.B.W. against him.

Learned counsel for the Petitioner submits that the Petitioner is on bail without violating the bail condition. However, on 17.02.2020, he could not

remain present in court because of the reasons beyond his control. Hence, the learned A.S.J., Mayurbhanj, Baripada rejected his application filed

under Section 317 of the Cr.P.C. and issued N.B.W. against him on the ground that he has violated the condition of bail. 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. 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 17.02.2020 passed by the learned A.S.J., Mayurbhanj, Baripada in the aforesaid case, so far it relates to issuance of N.B.W. against the

petitioner-Anadi Nayak 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 Associations Welfare Fund and copy 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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