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Judgment
8 paragraphs · 222 wordsB.P. Routray, J.
Heard Mr. R.C. Maharana, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party – State.
It is submitted on behalf of Petitioner that he was released on bail by the learned S.D.J.M., Cuttack in G.R. Case No.576 of 1997 on 16th February, 2002. The alleged offences are under Sections 457/380 of I.P.C. Subsequently, due to non-appearance of Petitioner for the reason of ill health, NBW of arrest was issued against him vide order dated 28th June, 2005.
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 16th May, 2022 before the learned court below and moves 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 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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