PRASANTA KUMAR ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. A.R. Panda, learned counsel for the Petitioners and Ms. S. Mishra, learned Additional Standing Counsel for Opposite Party - State.

(2.) It is submitted on behalf of Petitioners that they were earlier released on bail by the learned Special Judge, Phulbani in C.T. Case No.27 of 2020 as per order dtd. 17/7/2020 passed in BLAPL No.4047 of 2020 of this court. The alleged offence are under Ss. 20(b)(ii)(B)/29 of NDPS Act. Subsequently, due to non-appearance of Petitioners for the reason of ill health, NBW of arrest was issued against them vide order dtd. 6/9/2021.

(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 Petitioners surrender on or before 6/5/2022 before the learned court below and move for bail, they 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 they shall attend the court on each date fixed.