[email protected] Nayak vs State
2014 Latest Caselaw 116 Del

                                      CRLMC No.2195 of 2013

04.   06.01.2013                Heard learned counsel for the parties.
                                This application under Section 482 Cr.P.C. for
                   quashing of the order dated 06.05.2013, passed by the
                   learned S.D.J.M., Balliguda, in G.R. Case No.66 of 2011,
                   directing issue of N.B.W.(A) against the accused petitioners.
                                Considering the submission made and keeping in
                   view the findings of the Trial Court as given in the impugned
                   order, I do not find any justification to interfere with the
                   impugned order. However, in the event the petitioners
                   surrender before learned S.D.J.M., Balliguda, in G.R. Case
                   No.66 of 2011, within two weeks hence and move for bail,
                   they shall be released on bail on such terms and conditions as
                   the learned Magistrate may deem just and proper.
                                CRLMC is accordingly disposed of.
                                Issue urgent certified copy as per rules.


                                                                 ............................
                                                                  S.C. Parija, J.

uks