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Judgment
13 paragraphs · 208 wordsB. P. Routray, J
Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.
It is submitted on behalf of the Petitioner that the Petitioner was earlier released on bail on 3.2.2001 in G.R. Case No.35(A) of 2001 corresponding
to Charmal P.S. Case No.0009(a) of 2001 pending in the file of learned S.D.J.M., Rairakhol for alleged offences under Secs.457/380/34, I.P.C.
Subsequently due to his non-appearance before the court below, for the reason of communication gap with his lawyer, the NBW of arrest was issued
against him by order dated 16.11.2016.
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 Petitioner surrenders on or before 31.8.2021 before the learned court below, he 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 be issued as per rules.
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