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Judgment
8 paragraphs · 170 wordsS.S. Mishra, J
Heard.
The Petitioner is facing prosecution in G.R. Case No.162/16 (PF)(JMFC, Kodala) arising out of K.S. Nagar P.S. Case No. 67/2016, dtd.16.04.2016 U/s. 143/451/323/307/354/506/149/ of IPC pending in the Court of learned JMFC, Kabisuryanagar.
The petitioner was granted bail on 03.09.2016. However, the Petitioner did not appear before the Court below on 09.08.2023 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 09.08.2023 passed by the learned JMFC, Kabisuryanagar in G.R. Case No.162/16 (PF)(JMFC,Kodala) arising out of K.S. Nagar P.S. Case No. 67/2016, dtd.16.04.2016 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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