DINESH KU. AGRAWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) None appears for Opposite Party No.2 (Complainant) despite service and despite the counsel had entered appearance on earlier occasions.

(2.) The short ground on which the Petitioner, who is a resident of Chhatisgarh seeks to challenge the order dtd. 4/7/2015 passed by the J.M.F.C., S. Rampur in I.C.C. Case No.5 of 2015 is that cognizance is taken against a person residing outside the jurisdiction of the Court, without following Sec. 202 Cr.P.C.

(3.) There being no opposition to the averment made in the present petition, the Court proceeds on the basis that the averments are true and accordingly, sets aside the order dtd. 4/7/2015 and directs that the J.M.F.C,, S. Rampur will now proceed in I.C.C. Case No.5 of 2015 afresh after complying with the requirements of Sec. 202 Cr.P.C. The case now be listed before that Court on 14/11/2022 for being proceeded in accordance with law.