MANAS RANJAN TRIPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. Muduli, learned counsel for the petitioner and Mr. Behera, learned Additional Government Advocate.

(2.) MR . Muduli submits that the petitioner has been directed to be released on bail by order dated 30.4.2003 passed by this Court in BLAPL No.2628 of 2003. This Court by the said order directed that in the event the petitioner is arrested, he should be released on bail by the arresting officer. Instead of arresting the arresting officer submitted the final form showing him as absconder. The learned Magistrate without going into the merits of the case issued N.B.W. against the petitioner. Therefore, the learned counsel for the petitioner prayers for a direction to the Trial Court to release the petitioner on bail and also prays for quashing the order dated 27.7.2005.

(3.) THE CRLREV is disposed of.