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Judgment
7 paragraphs · 202 wordsS.S. Mishra, J
The petitioner has challenged the order dated 15.10.2019 passed in G.R. Case No.413 of 1999 arising out of Begunia P.S. Case No.57 of 1999 for the offences under Sections-498(A)/304(B)34 IPC pending in the Court of the learned Asst. Sessions Judge (Women’s Court), Khurda by which the N.B.W. has been issued against him.
Learned counsel for the petitioner submits that the petitioner was on bail. However, the petitioner did not appear before the learned Court below leading to issuance of N.B.W. against him on 15.10.2019.
Learned counsel for the petitioner on instruction submits that the petitioner would be appearing before the learned Court below on or before 30.05.2024 and seek remedy available to him under law.
On the basis of the aforementioned facts and submissions at the Bar, the order dated 15.10.2019 passed in G.R. Case No.413 of 1999 arising out of Begunia P.S. Case No.57 of 1999 pending in the Court of the learned Asst. Sessions Judge (Women’s Court), Khurda is set-aside, subject to the petitioner surrendering before the Court below and paying cost of Rs.1,000/- (Rupees one thousand) before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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