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Judgment
8 paragraphs · 225 wordsB. P. Routray, J
Heard Mr. B.K. Nayak, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party – State.
It is submitted on behalf of Petitioner that he was earlier released on bail by the order of J.M.F.C., Pipili on 24th August, 2001 in G.R. Case No.237 of 2001. The alleged offences are under Sections 279/337/338/304(A) of I.P.C. Subsequently, due to non-appearance of Petitioner for the reason of communication gap, NBW of arrest was issued against him vide order dated 17th October, 2003.
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 the direction that in the event the Petitioner surrenders on or before 20th April, 2022 before the learned court below and moves for bail, 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 including the condition that he 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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