TIRTHABASINI BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioner challenging the order dtd. 7/9/2018 passed by the learned N.G.N.-cum-J.M.F.C., Tangi in G.R. Case No.161 of 2018 corresponding to Tangi P.S. Case No.125 of 2018.

(2.) This matter had been listed in the weekly list published for this Court from 9/11/2022 to 11/11/2022. There was no appearance on behalf of the petitioner on 9/11/2022 for which the matter was taken up on 10/11/2022. Again, there was no appearance on behalf of the petitioner, so the matter was taken up today. Today also, there is no appearance on behalf of the petitioner.

(3.) In order to give another chance to learned counsel for the petitioner, list this matter in the week commencing 5/12/2022.