KALIA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S. Panda, learned counsel for the Petitioner and Mr. P.K. Mohanty, learned Additional Standing Counsel for Opposite Party " State.

(2.) It is submitted on behalf of Petitioner that he was earlier released on bail on 18/1/2021 by the learned J.M.F.C., Junagarh in C.T. Case No.260 of 2020 as per order of this Court passed in BLAPL No.9463 of 2020. The alleged offence is under Sec. 395 of I.P.C. The case was committed to the court of Sessions and registered as C.T. No.98 of 2021 (Sessions). Subsequently, due to non-appearance of the Petitioner for the reason of communication gap, NBW of arrest was issued against him vide order dtd. 20/12/2021.

(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 a direction that in the event the Petitioner surrenders on or before 6/6/2022 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.