Susila Kumar Nimalpuri vs State Of Odisha
2022 Latest Caselaw 4703 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLMC No.4219 of 2015

        Susila Kumar Nimalpuri                   ....              Petitioner
                                                  Mr. D.P. Dhal, Advocate

                                      -Versus-



        State of Odisha                          ....          Opposite Party
                                                        Mr. P.K. Rout, AGA
                   CORAM:
                   MR. JUSTICE R.K. PATTANAIK

                                     ORDER

13.09.2022

Order I.A. No.1921 of 2022 No.

06. 1. The extension of time is prayed for with regard to the surrender of the petitioner which had been directed to be on or before 16th August, 2022 on the ground that there was a communication gape and the said order could not be intimated in time to him.

2. For the reason stated, I.A. stands disposed of with a direction to the petitioner to surrender on or before 30th September, 2022 before the learned Sessions Judge, Rayagada in connection with T.R. No.18 of 2003, in the event of which, he shall released on bail with the execution of bond in compliance of the judgment of this Court CRLA No.505 of 2005.

3. An urgent certified copy of this order be granted as per rules.

(R.K. Pattanaik) Judge Tudu