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Orissa High Court

Shekh Wajedullah @ Sk. Wazed @ Sk vs State Of Orissa .... Opp. Party on 19 May, 2022

Author: B. P. Routray

Bench: B. P. Routray

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLMC No.1106 of 2022

                 Shekh Wajedullah @ Sk. Wazed @ Sk.
                 Wasedwllah                                ....           Petitioner
                                                 Mr. A.N. Samantaray, Advocate
                                             -versus-
                 State of Orissa                           ....           Opp. Party
                                     Ms. S. Mishra, Additional Standing Counsel

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

19.5.2022 Order No.

02. 1. Heard Mr. Samantaray, learned counsel for the Petitioner and Ms. Mishra, learned Additional Standing Counsel for Opposite Party

- State.

2. It is submitted on behalf of Petitioner that he was earlier released on bail by the order of learned S.D.J.M., Kendrapara on 19th August, 1989 in G.R. Case No.543 of 1989. The alleged offence is under Section 409 of I.P.C. Subsequently, due to non-appearance of Petitioner for the reason of communication gap, NBW of arrest was issued against him vide order dated 21st September, 2021.

3. 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 the direction that in the event the Petitioner surrenders on or before 20th June, 2022 before the learned court below and moves for bail, he be released on bail in the aforesaid case on Page 1 of 2 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.

4. It is made clear that failing to surrender within the time stipulated above, this order shall not be given effect to.

5. The CRLMC is disposed of.

6. The certified copy of the bail order is kept on record.

7. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda Page 2 of 2