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Judgment
S.S. Mishra, J
Heard.
The Petitioners are facing prosecution in Special Case No. 214/25 of 2022/2017 arising out of P.S. Case No. 21/2017 under Sections 366/294/506/34 of IPC pending in the Court of learned Additional District Judge-cum-Special(POCSO), Keonjhar.
The Petitioners were granted bail on 18.03.2020. However, the Petitioners did not appear before the Court below on 15.05.2023 leading to issuance of NBW(A) against them.
Learned counsel for the Petitioners on instruction from his clients undertake that his clients would be appearing before the Court below on or before 29th February, 2024 and seek appropriate remedy available to them under law.
Taking into consideration the above facts and submission at the Bar, the order dated 15.05.2023 passed by the learned Additional District Judge-cum-Special(POCSO), Keonjhar in Special Case No. 214/25 of 2022/2017 arising out of P.S. Case No. 21/2017 is set aside, subject to the Petitioners 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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