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Judgment
6 paragraphs · 191 wordsM.S. Raman, J
The petitioner in this application under Section 482 of the Code of Criminal Procedure seeks quashing of the proceeding in G.R. Case No.241 of 2015 pending in the court of the learned J.M.F.C., Chandikhole on the ground that he is no way connected to the alleged offence under Section 363 of the Indian Penal Code.
It appears that though the defects were pointed out by the S.R., the same has not been removed till date. On the last occasion, i.e., 14.09.2022 when the matter was on Board before this Court, none appeared for the petitioner at the time of call. Today also, when the matter is called, none appeared for the petitioner.
Mrs. Saswata Pattnaik, the learned Addl. Government Advocate appearing for the State submits that this matter being of the year 2015 and no stay is operating, by efflux of time, the petition has been rendered infructuous.
However, in the interest of justice, four weeks time is allowed to the petitioner to remove the defects as pointed out by S.R., failing which this CRLMC stands dismissed without further reference to the Bench.
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