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Judgment
S.S. Mishra, J
I.A. No.297 of 2024
This Criminal Revision has been filed challenging the order dated 25.03.2022 framing charge against the petitioner for commission of offences punishable under Sections 498-A/306 of IPC in S.T. Case No.220 of 2021 by the learned Asst. Sessions Judge, Baripada which arises out of Rasgovindpur P.S. Case No.226 of 2020.
Mr. Sanket Kanungo, learned counsel for the petitioner submits that the petitioner had earlier filed CRLMC No.2402 of 2023 challenging the criminal proceeding initiated against the petitioner in C.T. Case No.2038 of 2020 which was dismissed on 18.03.2024 as withdrawn, as the charges had already been framed against the petitioner, reserving the right of the petitioner to challenge the order dated 25.03.2022. He further submits that as the Criminal Misc. Case was still pending while the order framing charge was passed, the petitioner was not in a position to challenge the said order for which the present delay has occurred.
Issue notice to the opposite parties.
Notice on behalf of opposite party No.1-State of Odisha is accepted by Mr.S.S.Mohapatra, learned Addl. Standing Counsel. An additional copy of the brief be served on him by tomorrow (03.05.2024). Requisites for issue of notice by registered post with A.D. on opposite party No.2 shall be filed by 07.05.2024. Notice shall be issued fixing a returnable date within three weeks. It shall be indicated in the notice that the case shall be disposed of at the stage of admission.
List this matter on 26.06.2024.
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