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Judgment
9 paragraphs · 169 wordsS.S. Mishra, J
Heard.
The Petitioner is facing prosecution in G.R. Case No.226 of 2023 arising out of Pipili P.S. Case No.147 of 2013 U/s.452/354/294/323/325/307/427/379/506/34 of IPC pending in the Court of learned J.M.F.C., Pipili, Puri.
The petitioner was granted bail on 16.08.2013. However, the Petitioner did not appear before the Court below on 29.09.2023 leading to issuance of NBW(A) 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 15th March, 2024 and seeks appropriate remedy available to him under law.
Taking into consideration the above facts and submission at the Bar, the order dated 29.09.2023 passed by the learned J.M.F.C., Pipili, Puri in G.R. Case No.226 of 2023 arising out of Pipili P.S. Case No.147 is set aside, subject to the Petitioner paying cost of Rs.500/-(Rupees Five Hundred) to be deposited in the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is disposed of.
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