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Judgment
8 paragraphs · 238 wordsB. P. Routray, J
Heard Mr. A.R. Panda, learned counsel for the Petitioners and Ms. S. Mishra, learned Additional Standing Counsel for Opposite Party – State.
It is submitted on behalf of Petitioners that they were earlier released on bail by the learned Special Judge, Phulbani in C.T. Case No.27 of 2020 as per order dated 17th July, 2020 passed in BLAPL No.4047 of 2020 of this court. The alleged offence are under Sections 20(b)(ii)(B)/29 of NDPS Act. Subsequently, due to non-appearance of Petitioners for the reason of ill health, NBW of arrest was issued against them vide order dated 6th September, 2021.
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 Petitioners surrender on or before 6th May, 2022 before the learned court below and move for bail, they 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 they shall attend the 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 disposed of.
An urgent certified copy of this order be issued as per rules.
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