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Judgment
7 paragraphs · 209 wordsSavitri Ratho, J
This application under Section 482 Cr.P.C. has been filed by the petitioners challenging the order dated 28.10.2022 passed by the learned J.M.F.C.(R), Balasore in C.T. Case No. 218 of 2021 arising out of Khantapada P.S. Case No. 72 of 2021 issuing NBW of arrest against the petitioner on the prayer of the I.O.
Mr. J.K. Majhi, learned counsel for the petitioner submits that he does not want to press this application as the petitioner is willing to surrender before the learned court below. He prays that a direction may be issued for disposal of the bail applciation on the same day.
Considering the above submissions, the CRLMC is disposed of directing that if the petitioner surrenders before the learned J.M.F.C.(R), Balasore in C.T. Case No. 218 of 2021 on or before 21.04.2023 and files an application for bail, the same shall be disposed of in the first hour so as to enable him to move the higher forum on the same day, in the event of necessity.
If prior intimation is given, the case diary shall be made available in both the courts for consideration of the bail application.
Urgent certified copy of this order be granted on proper application.
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