AI Structured Summary
Not yet generated for this judgment
Judgment
B.P. Routray, J.
Heard Mr. S. Pattanaik, learned counsel for the Petitioner.
It is submitted that the Petitioner is an accused in G.R. Case No.250 of 2012 in the court of learned J.M.F.C., Khallikote for alleged commission of offence under Section 420 of the I.P.C. The Petitioner was released on bail on 1st August, 2014 as per direction of this Court in BLAPL No.9786 of 2014. Subsequently due to his non-appearance and non-taking of steps, NBW of arrest was issued on 5th January, 2016. Thereafter he filed an application under Section 205 of Cr.P.C. praying for dispensing his personal appearance. The said prayer was rejected by the learned J.M.F.C., Khallikote in the impugned order dated 17th March, 2022.
Having gone through the impugned order, I do not see any illegality in the same. However, considering the fact that the Petitioner was earlier released on bail and in the interest of justice, he is permitted as prayed for, to surrender before learned J.M.F.C., Khallikote in G.R. Case No.250 of 2012 and pray for bail. In the event the Petitioner surrenders on or before 16th May, 2022 and prays 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 trial 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 accordingly disposed of.
An urgent certified copy of this order be issued as per rules.
…………………….