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Judgment
7 paragraphs · 210 wordsS.S. Mishra, J
The petitioners have challenged the order dated 22.11.2022 passed in S.T. Case No.31/62 of 2018 arising out of G.R. Case No.205 of 2014 corresponding to Ranpur P.S. Case No.205 of 2014 for the offences under Sections-307/294/506/34 IPC pending in the Court of the learned Asst. Sessions Judge, Ranpur by which the N.B.W. has been issued against them.
Learned counsel for the petitioners submits that the petitioners were granted bail on 29.03.2018. However, the petitioners did not appear before the learned Court below leading to issuance of N.B.W. against them on 22.11.2022.
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 22.11.2022 passed in arising out of G.R. Case No.205 of 2014 corresponding to Ranpur P.S. Case No.205 of 2014 pending in the Court of the learned Asst. Sessions Judge, Ranpur is set-aside, subject to the petitioners surrendering before the Court below and paying cost of Rs.500/- (Rupees five hundred) each before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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