Trinath Karmi vs State
2014 Latest Caselaw 123 Del

                                   CRLMC No. 3018 of 2013

 03. 07.1.2014                  Heard learned counsel for the State and
                 learned counsel for the petitioner.
                                This application under Section 482 Cr.P.C.
                 has been filed challenging the order of cognizance dated
                 20.5.2013, passed by the learned S.D.J.M., Athmallik, in
                 G.R. Case No.529 of 2012, taking cognizance of offences
                 under   Sections     341/294/323/325/307/506/34            I.P.C.
                 and directing issue of N.B.W. against the accused-
                 petitioner.
                                Considering the submissions made, I am not
                 inclined to interfere in the matter at this initial stage.
                 However, in the event the petitioner surrenders before the
                 learned S.D.J.M., Athmallik, in G.R. Case No.529 of 2012,
                 arising out of Athamallik P.S. Case No.140 of 2012, 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.

Misc. Case No.2047 of 2013

04. 07.1.2014 In view of the order passed today in CRLMC no.3018 of 2013, no order is necessary.

Misc. Case is accordingly disposed of. Issue urgent certified copy as per rules.

mp ........................

S.C. Parija, J.