(1.) Heard Learned Counsel for the petitioner and the learned counsel for the state.
(2.) This application under section 482 of Cr.P.C , 1973has been filed by the petitioner with a prayer to set-aside the order dated 20.06.2014 passed by the learned S.D.J.M, Bhadrak in G.R. Case No. 492 of 2010 issuing N.B.W. against the petitioner.
(3.) It appears that the petitioner, who has been Indicated in the aforesaid case, was on bail, but when he did not appear during the trial. N.B.W. has been Issued against the petitioner vide order dated 20.06.2014. However, the petitioner has come forward to challenge the same, but during course of hearing, it is submitted by the learned counsel for the petitioner that the petitioner is ready and willing to surrender before the trial court and cooperate with the trial and, as such, the learned trial Court may be directed to release him on bail on the same terms and conditions as imposed at the time bail.