AI Structured Summary
Not yet generated for this judgment
Judgment
Savitri Ratho, J
This Revision has been filed challenging the order dated 03.01.2024 passed in 1CC Case No. 1016 of 2017 by the learned J.M.F.C.-II, Cog. taking, Cuttack recalling the bailable warrant issued against the defence witnesses and directing the petitioners to provide specific name and addresses of the bank officers, whose presence was required in the Court to produce the account statement of the complainant.
Mr. B. R. Behera, learned counsel for the petitioners submits that since the order dated 13.11.2023 has not been challenged, the petitioner wants to withdraw the Revision Application with liberty to file a fresh and better Revision Application.
Considering the said submission and the memo filed, the Revision is permitted to be withdrawn, granting liberty to the petitioner to file a better Revision Application.
The Criminal Revision is dismissed as withdrawn.
This order is passed today i.e. on 03.05.2024 at 10.43 A.M.
Certified copies filed with the Criminal Revision may be returned to the learned counsel for the petitioner on being substituted by attested photostat copies.
Urgent certified copy of this order be granted on proper application.
..…………………………………