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Judgment
6 paragraphs · 130 wordsM.S.Sahoo, J
Under Section 439 of Cr.P.C., the BLAPL has been filed by the petitioner, now in jail custody in connection with Shree Lingaraj PS Case No.48 of 2022 corresponding to CT Case No.1099 of 2022 pending in the court of the learned JMFC-I, Bhubaneswar for alleged commission of offences under Section 392/34 of the IPC.
Memo has been filed, kept on record marked as flag-A. It is stated due to personal difficulties of the learned arguing counsel for the Petitioner, the matter may be adjourned.
Learned counsel for the petitioner present today referring to the said Memo submits that the matter may be listed after vacation.
As prayed for, list after vacation. The matter be listed when moved by the learned counsel for the Petitioner.
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