Dipal @ Deepak Kumar vs State
2014 Latest Caselaw 120 Del

                                  CRLMC No. 16 of 2014


 02. 07.1.2014                 Heard learned counsel for the petitioner
                 and learned counsel for the State.
                               This application under Section 482 Cr.P.C.
                 for quashing of the order dated 03.10.2013, passed by
                 the learned J.M.F.C., Barbil, in G.R. Case No.81 of
                 1998, directing issue of N.B.W./A against the accused-
                 petitioner.
                               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 petitioner surrenders before the learned
                 J.M.F.C., Barbil, in G.R. Case No.81 of 1998, within two
                 weeks hence and moves for bail, he 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.

mp