Orissa High Court
Chhabi Sasmal vs State Of Orissa .... Opposite Party on 6 August, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.1116 of 2021
Chhabi Sasmal .... Petitioner
Mr.M. Chand, Advocate
-versus-
State of Orissa .... Opposite Party
Mrs. S. Pattanaik, A.G.A.
CORAM:
JUSTICE B. P. ROUTRAY
ORDER
06.08.2021 Order No.
02. 1. Heard learned counsel for the Petitioner as well as learned A.G.A. for the State-Opposite Party.
2. It is submitted on behalf of the Petitioner that the Petitioner was earlier released on bail on 27.9.2013 in G.R. Case No.7(A) of 2011 corresponding to Banapur P.S. Case No.4 of 2011 pending in the file of learned J.M.F.C., Banapur for alleged offences under Secs.341/323/325/307/294/506/34, I.P.C. Subsequently due to his non-appearance before the court below, for the reason of his illness, the NBW of arrest was issued against him by order dated 10.2.2016.
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 a direction that in the event the Petitioner surrenders on or before 31.8.2021 before the learned Page 1 of 2 court below, 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.
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. An urgent certified copy be issued as per rules.
( B.P. Routray) Judge B.K. Barik Page 2 of 2