WILLIUM KANDULUNA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD . It is strenuously contended by the Petitioner's counsel that the Petitioner being poor could not be able to arrange huge amount of Rs. 10,000/ - to be deposited as cash security, as ordered by this Court on 30 -1 -1996, to get himself released from custody Keeping in view the submission, the order dated 30 -1 -1996 is modified to the extent that the Petitioner shall be released on his furnishing bond of Rs. 50,000/ -(rupees fifty thousand) with two sureties each for the like amount to the satisfaction of the SDJM, Kuchinda, in G.R. Case No. 231 -A of 1994.

(2.) THE Misc. Case is disposed of.