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Judgment
S.S. Mishra, J
Heard.
The Petitioner is facing prosecution in connection with S.T. Case No. 56 of 2013 corresponding to G.R. Case No. 284 of 2006 arising out of Aska P.S. Case No.198 of 2006 under Sections 307/325/324/34 of IPC pending in the Court of the learned Additional Sessions Judge, Aska, Ganjam.
The petitioner was granted bail on 06.08.2007. However, the Petitioner did not appear before the Court below on 09.09.2014 leading to issuance of NBW(A) against him.
Learned counsel for the Petitioner on instruction from his client undertakes that his client would be appearing before the Court below on or before 5th April, 2024 and seeks appropriate remedy available to him under law.
Taking into consideration the above facts and submissions made at the Bar, the order dated 09.09.2014 passed by the learned Additional Sessions Judge, Aska, Ganjam in connection with S.T. Case No. 56 of 2013 corresponding to G.R. Case No. 284 of 2006 arising out of Aska P.S. Case No.198 of 2006 is set aside, subject to the Petitioner paying cost of Rs.1000/-(Rupees One Thousand) to be deposited in the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is disposed of.
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