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Judgment
6 paragraphs · 229 wordsM.S. Raman, J
This Criminal Misc. Case application has been filed by the petitioner under Section 482 of the Code of Criminal Procedure (for short “Cr.P.C.”) with a prayer to quash the entire proceeding in G.R. Case No.937 of 2014, arising out of Abhayachandpur P.S. Case No.182 of 2014 registered for the offences punishable under Sections 294, 341, 427 and 506 of the Indian Penal Code, which is stated to be pending in the court of the learned J.M.F.C.(P), Kujang.
This matter was on Board for the first time on 10.11.2015 and on that date, at the behest of the petitioner, the same got adjourned to 17.11.2015. Further, on 17.11.2015 the matter got adjourned. Thereafter, when the matter was called on 22.08.2022, none appeared for the petitioner at the time of call. However, last chance was given for the interest of justice. Subsequently, when the matter was listed on 29.08.2022, no one appeared for the petitioner and further chance was given. Today also, when the matter is called, none appears for the petitioner.
Mrs. Saswata Pattnaik, the learned Addl. Government Advocate appearing for the State submits that this matter relates to the year 2015 and by efflux of time, the matter ought to have been rendered infructuous.
In such view of the matter and finding no other alternative, this CRLMC stands dismissed for non-prosecution.
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