KARTIKA ROUL Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THIS application under Section 482, Cr.P.C. has been filed by the petitioner assailing the order dated 26.02.1993 passed in G.R.Case No. 794 of 1992 by the S.D.J.M., Kendrapara, under which N.B.W. has been issued against him. Without going into the merits of the case, I direct that in the event the petitioner surrenders before the learned S.D.J.M., Kendrapara, and moves an application for bail within two weeks from today in the aforesaid G.R. case, he shall be released on bail on such terms and conditions as the learned S.D.J.M. may deem just and proper.