PRAKASH CHANDRA JENA Vs. RAM MOHAN PANDA

JUDGEMENT

(1.) Heard Mr. S. Pattanaik, learned counsel for the Petitioner.

(2.) It is submitted that the Petitioner is an accused in G.R. Case No.250 of 2012 in the court of learned J.M.F.C., Khallikote for alleged commission of offence under Sec. 420 of the I.P.C. The Petitioner was released on bail on 1/8/2014 as per direction of this Court in BLAPL No.9786 of 2014. Subsequently due to his non-appearance and non-taking of steps, NBW of arrest was issued on 5/1/2016. Thereafter he filed an application under Sec. 205 of Cr.P.C. praying for dispensing his personal appearance. The said prayer was rejected by the learned J.M.F.C., Khallikote in the impugned order dtd. 17/3/2022.

(3.) Having gone through the impugned order, I do not see any illegality in the same. However, considering the fact that the Petitioner was earlier released on bail and in the interest of justice, he is permitted as prayed for, to surrender before learned J.M.F.C., Khallikote in G.R. Case No.250 of 2012 and pray for bail. In the event the Petitioner surrenders on or before 16/5/2022 and prays 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 trial court on each date fixed.