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Judgment
7 paragraphs · 217 wordsS.S. Mishra, J
The petitioner has challenged the order dated 31.05.2023 passed in S.T. Case No.102 of 2022 arising out of G.R. Case No.478 of 2022 corresponding to Bhanjanagar P.S. Case No.170 of 2022 for the offences under Section-395 IPC pending in the Court of the learned Asst. Sessions Judge, Bhanjanagar, Ganjam by which the N.B.W. has been issued against him.
Learned counsel for the petitioner submits that the petitioner was granted bail on 06.09.2022. However, the petitioner did not appear before the learned Court below leading to issuance of N.B.W. against him on 31.05.2023.
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 31.05.2023 passed in S.T. Case No.102 of 2022 arising out of G.R. Case No.478 of 2022 corresponding to Bhanjanagar P.S. Case No.170 of 2022 pending in the Court of the learned Asst. Sessions Judge, Bhanjanagar, Ganjam is set-aside, subject to the petitioner surrendering before the Court below and paying cost of Rs.500/- (Rupees five hundred) each before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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