BHAGYALATA PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) It is submitted on behalf of the Petitioner that she was released on bail on 17/2/2011 in 2(a)C.C. No. 10/2011 pending on the file of the learned S.D.J.M., Bjanjanagar, Ganjam for alleged offence under Sec. 47(f) of the Bihar and Orissa Excise Act and subsequently due to her non-appearance before the court below, for the reason of communication gap with her lawyer, NBW of arrest was issued against him on 10/11/2021.

(3.) Thus, considering the limited nature of prayer and after hearing the learned counsel for the State, in the interest of justice the Criminal Misc. Case is disposed of with a direction that in the event the Petitioner surrenders on or before 18/4/2022 before the court below and moves for bail, she 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.