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Judgment
6 paragraphs · 174 wordsSavitri Ratho, J
This application under Section 482 of Cr.P.C. has been filed by the petitioners challenging the order dated 6.10.2007 passed in G.R. Case No.1785 of 2007 pending in the Court of the learned S.D.J.M., Bhubaneswar taking cognizance of offences punishable under Sections 498-A/294/307/506/34 of I.P.C. read with Section 4 of the D.P. Act.
Vide order dated 19.5.2016, notice had been issued in the matter and further proceeding in G.R. Case No.1785 of 2007 had been directed to be stayed till next date. Thereafter, the matter had been listed on 17.12.2019 and 10.10.2022 wherein interim order has not been extended. When this matter is listed today, prayer is made on behalf of Mr. U.K.Lenka for adjournment in order to obtain the certified copy of the order sheet of the learned court below.
List this matter in the week commencing 14th November, 2022.
In the meanwhile, Registry is directed to call for a report from the learned S.D.J.M., Bhubaneswar regarding the present status of G.R. Case No.1785 of 2007.
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