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Judgment
14 paragraphs · 234 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 23.02.2008 in G.R. Case No.335 of 2007 corresponding
to Hinjilicut P.S. Case No.143 of 2007 pending in the file of learned S.D.J.M., Chhatrapur for alleged offences under Secs.341/307/34, I.P.C. and
Secs.25/27 of the Arms Act. On commitment, the case was registered as S.T. Case No.290/2014 (558/15) in the court of learned Addl. Sessions
Judge, Chatrapur. 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 17.06.2019.
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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