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Judgment
8 paragraphs · 209 wordsB. P. Routray, J
Heard Mr. R.R. Ray, learned counsel for the Petitioners as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.
It is submitted that the Petitioners were earlier released on bail on 22.07.2019 in G.R. Case No.481/2015 corresponding to GRP Cuttack P.S. Case No.46/2015 pending on the file of learned J.M.F.C., Cuttack for alleged offences under Secs.380/411/34, I.P.C. Subsequently due to their non-appearance before the court below, for the reason of communication gap with their lawyer, the NBW of arrest was issued against them by order dated 5.11.2021.
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 02.05.2022 before the learned court below, 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.
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 granted on proper application.
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