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Judgment
B. P. Routray, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is permitted to correct the cause title in Court today.
It is submitted on behalf of the Petitioner that he was released on bail on 18.6.2004 in G.R.Case No.212 of 2004 pending on the file of the learned S.D.J.M., Baripada for alleged offence under Sections 493/417/354/506/34 of the I.P.C. and subsequently due to his non-appearance before the court below, for the reason of communication gap with his lawyer, NBW of arrest was issued against him on 10.11.2021.
Thus, considering the limited nature of prayer and after hearing the learned counsel for the State, in the interest of justice, the Criminal Misc. Case is disposed of with a direction that in the event the Petitioner surrenders on or before 26th April, 2022 before the 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.
It is made clear that failing to surrender within the time stipulated above, this order shall not be given effect to.
Urgent certified copy of this order be granted on proper application.
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