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Judgment
8 paragraphs · 168 wordsS.S. Mishra, J
Heard.
The petitioner is facing prosecution in S.T. Case No.19 of 2013 arising out of Rambha P.S. Case No.111(17) of 2010 pending in the Court of the learned Additional Sessions Judge, Khallikote.
The petitioner was granted bail on 16.08.2011. However, he did not appear before the Court below on 09.04.2019 which led to issuance of NBW 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 30.03.2025 and seeks appropriate remedy available to him under law.
Taking into consideration the above facts and submission at the Bar, the order dated 09.04.2019 passed by the learned Additional Sessions Judge, Khallikote in S.T. Case No.19 of 2013 is set aside, subject to the petitioner appearing/surrendering before the Court below on or before 30.03.2025 and paying cost of Rs.1000/- to be deposited in the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is disposed of.
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