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Judgment
S.S. Mishra, J
The petitioners have challenged the order dated 22.11.2023 passed in C.T. Case No.08 of 2021 corresponding to Khuntuni P.S. Case No.04 of 2021 for the offence U/Ss. 147/ 148/ 341/ 294/ 506/ 385/307/333/353/427/149/120-B IPC r/w Sections-3 & 4 of E.S. Act pending in the Court of the learned S.D.J.M., Athgarh by which the N.B.W. has been issued against them.
Learned counsel for the petitioners submits that the petitioners were granted bail on 04.01.2022. However, the petitioners did not appear before the learned Court below leading to issuance of N.B.W.against them on 22.11.2023.
Learned counsel for the petitioners on instruction submits that the petitioners would be appearing before the learned Court below on or before 30.05.2024 and seek remedy available to them under law.
On the basis of the aforementioned facts and submissions at the Bar, the order dated 22.11.2023 passed in C.T. Case No.08 of 2021 corresponding to Khuntuni P.S. Case No.04 of 2021 pending in the Court of the learned S.D.J.M., Athgarh is set-aside, subject to the petitioners surrendering before the Court below and paying cost of Rs.500/- (Rupees five) each before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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