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Judgment
7 paragraphs · 196 wordsS.S. Mishra, J
The petitioner has challenged the order dated 11.09.2023 passed in G.R. Case No.67 of 2017 arising out of Daspalla P.S. Case No.49 of 2017 for the offences under Sections-379/411/34 IPC pending in the Court of the learned J.M.F.C., Daspalla by which the N.B.W. has been issued against him.
Learned counsel for the petitioner submits that the petitioner was granted bail on 22.04.2017. However, the petitioner did not appear before the learned Court below leading to issuance of N.B.W. against him on 11.09.2023.
Learned counsel for the petitioner on instruction submits that the petitioner would be appearing before the learned Court below on or before 30.05.2024 and seek remedy available to him under law.
On the basis of the aforementioned facts and submissions at the Bar, the order dated 11.09.2023 passed in G.R. Case No.67 of 2017 arising out of Daspalla P.S. Case No.49 of 2017 pending in the Court of the learned J.M.F.C., Daspalla is set-aside, subject to the petitioner surrendering before the Court below and paying cost of Rs.500/- (Rupees five hundred) before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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