Mangilal Baldewa vs Unknown
2023 Latest Caselaw 4420 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLMC No. 1866 of 2023

             Mangilal Baldewa                        ....                 Petitioner
                                                       Mr. A.N. Routray, Advocate
                                                -Versus -
             Sanatan Sahoo & Anr.                     ....                Opp.Party
                                                                 Mr. A.N. Das, ASC
                              CORAM:
                                  JUSTICE SASHIKANTA MISHRA

ORDER_ 25.04.2023

Order No. 1. This matter is taken up through hybrid mode.

02. 2. The petitioner is facing trial in ICC Case No. 228 of 2018. On the date fixed for pronouncement of judgment, he did not appear, for which the judgment was kept in sealed cover and NBW was issued.

3. It is submitted that because of non-communication of the date fixed by the counsel, the petitioner could not appear. It is further submitted that the petitioner is ready and willing to appear before the Court but he has to travel to Bangalore on 1st of May, 2023 for urgent treatment of his wife.

4. Considering the submissions as above, the petitioner is directed to surrender before the Court below on 27th April, 2023. The judgment shall be pronounced on that date after opening the sealed cover.

5. CRLMC is disposed of.

6. Issue urgent certified copy as per Rules in course of the day.

7. NBW is recalled.

                                                      (Sashikanta Mishra)
                                                              Judge
 A.K. Rana


                Digitally signed by
  AJAYA      AJAYA KUMAR RANA
  KUMAR RANA Date: 2023.04.25
             19:43:46 +05'30'