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Judgment
S.S. Mishra
The petitioner has challenged the order dated 23.12.2023 passed in G.R. Case No.17 of 2022 by which the N.B.W. has been issued against him by the learned J.M.F.C., Kantabanji.
Learned counsel for the petitioner submits that he had moved an application under Section 317 Cr.P.C. before the Court below. However, the said application was rejected by the Court below and the N.B.W. has been issued against him on 23.12.2023.
Learned counsel for the petitioner on instruction submits that the petitioner would be appearing before the learned Court below on or before 15.03.2024 and seek remedy available to him under law.
On the basis of the aforementioned facts and submissions at the Bar, the order dated 23.12.2023 passed in G.R. Case No.17 of 2022 pending in the Court of the learned J.M.F.C., Kantabanji is set aside, subject to the petitioner surrendering before the Court below and paying cost of Rs.500/-(Rupees five hundred) before the Orissa High Court Advocates’ Welfare Fund.
The CRLMC is accordingly disposed of.
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