High CourtsSingle Bench

Jayashree Dash vs State Of Odisha And Another

Orissa High Court · Decided on 13 October 2022 · Citation: (2022) 10 OHC CK 0038

HON’BLE JUDGES
Savitri Ratho, J
ACTS & SECTIONS REFERRED
Code of Criminal Procedure, 1973 — Section 407
CASE NUMBER
Transfer Petition (CRL) No. 39 Of 2015
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Judgment

7 paragraphs · 177 words

Savitri Ratho, J

1.

This transfer application under Section 407 of Cr.P.C. has been filed by the petitioner for transfer of ICC Case No.43 of 2015 filed by the opposite party No.2 pending in the Court of learned S.D.J.M., Bhawanipatna in the District of Kalahandi to any other Court outside the jurisdiction of Kalahandi.

2.

Notice had been issued to opposite party No.2 by order dated 20.1.2016 and further proceedings in ICC Case No.43 of 2015 pending in the Court of learned S.D.J.M., Bhawanipatna, Kalahandi had been directed to be stayed. Thereafter, the matter has not been listed.

3.

None appears for the opposite party No.2.

4.

Since more than 6 years have elapsed in the meantime and the interim order of stay has been passed in this case on 20.01.2016, it would be proper to call for a report from the Court of learned S.D.J.M., Bhawanipatna, Kalahandi regarding the present status of ICC Case No.43 of 2015, before hearing the case.

5.

List this matter on 31.10.2022. Registry to do the needful in the meanwhile.

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