AI Structured Summary
Not yet generated for this judgment
Judgment
Sashikanta Mishra, J
This matter is taken up through virtual 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 S.P.E. No.16/2008 in the Court of Special Judge, C.J.M. (C.B.I.), Bhubaneswar. He was released on bail.
The Petitioner was granted bail as per order passed by this Court in BLAPL No.9522/2008 but as he could not appear on the date fixed because of Satyagraha held by the Bar Association, NBW was issued against him.
Having regard to the submissions as above, the prayer is allowed. The impugned order in so far as it relates to issuance of NBW against the Petitioner is hereby quashed. The Petitioner is directed to surrender before the trial Court within a period of two weeks from today and move for bail and in such event, HE shall be allowed to go on previous bail.
The CRLMC is disposed of.
…………………………