AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 143 wordsS.S. Mishra, J
Heard.
In the present petition, the petitioner has challenged the order dated 26.06.2013 passed by the learned S.D.J.M., Bhubaneswar in C.T. Case No.4990 of 2014 whereby cognizance of offence under Sections 341/294/323/426/506/34 of the I.P.C. has been taken against the petitioner.
Learned counsel for the petitioner submits that since then the trial has not been proceeded an inch even the charge has not yet been framed.
Issue notice to the opposite parties.
Mr. Roul, learned Additional Standing Counsel accepts notice on behalf of the opposite party no .1. One extra copy of the brief be served on him by tomorrow (30.04.2024).
Notice be issued to the opposite party no.2 by Speed Post/Registered Post with A.D. requisites for which shall be filed within one week.
List this matter on 31st of July, 2024.
………………………….