AANNA MANDAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioner challenging the entire proceedings in G.R. Case No.1018 of 2022 arising out of Paradeep P.S. Case No.337 of 2022, pending in the Court of the learned J.M.F.C. (P), Kujang.

(2.) Mr.A.N.Samantaray, learned counsel for the petitioner submits that the petitioner does not want to press this application under Sec. 482 of Cr.P.C. and she may be permitted to surrender in the Court of learned J.M.F.C. (P), Kujang and move an application for bail since the co-accused persons have been released on bail and further prays that a direction may be issued for maintaining parity.

(3.) On perusal of the records, it appears that the petitioner had filed ABLAPL No.14157 of 2022 before this Court, which has been rejected vide order dtd. 22/11/2022 and in the said order, it was directed that in the event the petitioner surrenders and moves an application for bail within a period of three weeks, the same shall be considered on its own merit without being influenced by the observations of this Court.