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Judgment
Sashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
This is an application under Section 482 of the Cr.P.C. The Petitioner is an accused in C.T. Case No.590 of 2022 in the Court of S.D.J.M., Balasore.
Considering the submissions made and the materials available on record, this Court is not inclined to interfere to the matter at this stage. It is further open to the Petitioner to surrender before the learned S.D.J.M., Balasore in the aforesaid case, which shall be disposed of on the same day. In case the Petitioner wants to move the higher forum for bail, the records of the case shall be transmitted to the higher forum forthwith and the higher forum shall also dispose of the same application on the same day having due regard to the principles of parity.
The CRLMC is, accordingly, disposed of.
Urgent certified copy of this order be granted on proper application.
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