Narendra Jena vs State
2014 Latest Caselaw 125 Del

                               CRLMC No. 3702 of 2013


 02. 07.1.2014               Heard learned counsel for the petitioners
                 and learned counsel for the State.
                             This application under Section 482 Cr.P.C.
                 for quashing of the order dated 04.5.2012, passed by
                 the learned J.M.F.C.(R), Cuttack, in G.R. Case No.34 of
                 1999, directing issue of N.B.W. against the accused
                 persons-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 the learned
                 J.M.F.C.(R), Cuttack, in G.R. Case No.34 of 1999,
                 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.

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