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Tirthabasini Behera vs State Of Odisha

Orissa High Court · Decided on 11 November 2022 · Citation: (2022) 11 OHC CK 0090

HON’BLE JUDGES
Savitri Ratho, J
ACTS & SECTIONS REFERRED
Code of Criminal Procedure, 1973 — Section 482
CASE NUMBER
CRLMC No.2925 Of 2022
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Judgment

5 paragraphs · 136 words

Savitri Ratho, J

1.

This application under Section 482 of Cr.P.C. has been filed by the petitioner challenging the order dated 07.09.2018 passed by the learned N.G.N.-cum-J.M.F.C., Tangi in G.R. Case No.161 of 2018 corresponding to Tangi P.S. Case No.125 of 2018.

2.

This matter had been listed in the weekly list published for this Court from 9th November, 2022 to 11th November, 2022. There was no appearance on behalf of the petitioner on 09.11.2022 for which the matter was taken up on 10.11.2022. Again, there was no appearance on behalf of the petitioner, so the matter was taken up today. Today also, there is no appearance on behalf of the petitioner.

3.

In order to give another chance to learned counsel for the petitioner, list this matter in the week commencing 5th December, 2022.

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