GOSTHA AGUAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is permitted to correct the cause title in Court today.

(3.) It is submitted on behalf of the Petitioner that he was released on bail on 18/6/2004 in G.R.Case No.212 of 2004 pending on the file of the learned S.D.J.M., Baripada for alleged offence under Ss. 493/417/354/506/34 of the I.P.C. and subsequently due to his non-appearance before the court below, for the reason of communication gap with his lawyer, NBW of arrest was issued against him on 10/11/2021.