ABDUL SUKUR KHAN @ SUKUR KHAN Vs. STATE

JUDGEMENT

(1.) HEARD

(2.) THIS application has been filed with a prayer to set aside the order dated 19.4.2006 passed by the S.D.J.M., Dhenkanal in G.R. Case No. 359 of 2004 and to permit him to face the trial from the next date on the previous bail.

(3.) IN my view, this is a case where the extraordinary power conferred under Section 482 Code of Criminal Procedure. upon this Court should be exercised to undo the wrong. Accordingly the CRLMC is allowed. The order of issuance of N.B.W. dated 19.4.2006 against the Petitioner in G.R. Case No. 359 of 2004 is hereby quashed. The Trial Court shall notice the accused -Petitioner to face the trial on previous bail.