Kishor Mallik vs State
2014 Latest Caselaw 122 Del

                                 CRLMC No. 3690 of 2013


 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 14.11.2012, passed by
                 the learned S.D.J.M., Nayagarh, in G.R. Case No.417 of
                 2009, directing issue of N.B.W. 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
                 S.D.J.M., Nayagarh, in G.R. Case No.417 of 2009,
                 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.

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