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Judgment
7 paragraphs · 216 wordsSavitri Ratho, J
This application under Section 482 of Cr.P.C. has been filed by the petitioners challenging the order dated 26.06.2015 passed in G.R. Case No.156 of 2015 pending in the Court of the learned S.D.J.M., Banki taking cognizance of the offences punishable under Sections 341/323/294/34 of I.P.C. read with Section 3 (1) (x) of S.C. and S.T. (Prevention of Atrocities) Act.
Vide order dated 3.9.2015, notice had been issued to opposite party No.2 and further proceeding in G.R. Case No.156 of 2015 has been stayed till the next date. Thereafter, the matter was listed on 23.8.2022, 16.09.2022 and 28.09.2022 wherein the interim order has not been extended. On 28.9.2022, learned counsel for the petitioners had sought for time to apprise this Court about the present status of the case by producing the certified copy of the last date order sheet of the learned court below.
Mr. Jena, learned counsel for the petitioners prays for one week time to produce the certified copy of the last date 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., Banki regarding the present status of G.R. Case No.156 of 2015.
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