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Judgment
S.K. Panigrahi, J
The matter is taken up through video conferencing mode.
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has filed this application challenging the order dated 01.09.2006 in G.R. Case No.55 of 2003 in connection with Kendrapara P.S.
Case No.25 of 2003 for the commission of offence under Sections 432, 353 and 506 of the IPC pending in the court of SDJM, Kendrapara issuing
N.B.W. against him.
Learned counsel for the petitioner submits that due to illness of the petitioner, he could not surrender before the court on the date fixed. Hence,
N.B.W. was issued against the petitioner on 01.09.2006.
Considering the aforesaid submissions and the facts of the case, the petitioner is directed to surrender before the court in seisin over the matter
within fifteen days hence. On such event, the court shall grant him bail in accordance with law.
The CRLMC is disposed of.
As the restrictions due to resurgence of Covid-19 are continuing, learned counsel for the parties may utilize a print out of the order available in the
High Court’s website, at par with certified copy, subject to attestation by the Advocate concerned with his/her seal, in the manner prescribed vide
Court’s Office Order dated 7th January, 2022.
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