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Judgment
S.S. Mishra, J
The petitioner has challenged the order dated 04.03.2024 passed in S.T. Case No.51 of 2024 arising out of G.R. Case No.52 of 2011 corresponding to Buguda P.S. Case No.52 of 2011 for the offences under Sections-394/307 IPC r/w Sections-25(1-B)(a)/27 of Arms Act pending in the Court of the learned J.M.F.C., Buguda by which the N.B.W. has been issued against him.
Learned counsel for the petitioner submits that the earlier the petitioner was on bail. However, the petitioner did not appear before the learned Court below leading to issuance of N.B.W. against him on 04.03.2024.
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 04.03.2024 passed in S.T. Case No.51 of 2024 arising out of G.R. Case No.52 of 2011 corresponding to Buguda P.S. Case No.52 of 2011 pending in the Court of the learned J.M.F.C., Buguda is set-aside, subject to the petitioner surrendering before the Court below and paying cost of Rs.500/- (Rupees five hundred) each before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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