MAHESWAR SETHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Arijeet Mishra, learned counsel for the petitioner and Mr.S.S.Pradhan, learned Addl. Government Advocate through hybrid mode.

(2.) In this application under Sec. 482 Cr.P.C., the order dtd. 27/9/2019 passed in G.R. Case No.783 of 2006 arising out of Telkoi P.S. Case No.66 of 2006, now pending in the court of learned J.M.F.C., Telkoi, District:Keonjhar, has been challenged.

(3.) Although it has been stated in the prayer of the CRLMC that N.B.W. has been issued on 27/9/2019, perusal of Anneuxure-3, it is borne out that N.B.W. of arrest has been issued against the petitioner on 27/3/2019 by the learned S.D.J.M., Keonjhar. This has also been stated in the cause title and paragraph-1 of the CRLMC.