AMINA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed by the petitioners challenging the order dtd. 26/6/2015 passed in G.R. Case No.156 of 2015 pending in the Court of the learned S.D.J.M., Banki taking cognizance of the offences punishable under Ss. 341/323/294/34 of I.P.C. read with Sec. 3 (1) (x) of S.C. and S.T. (Prevention of Atrocities) Act.

(2.) Vide order dtd. 3/9/2015, notice had been issued to opposite party No.2 and further proceeding in G.R. Case No.156 of 2015 has been stayed till the next date. Thereafter, the matter was listed on 23/8/2022, 16/9/2022 and 28/9/2022 wherein the interim order has not been extended. On 28/9/2022, learned counsel for the petitioners had sought for time to apprise this Court about the present status of the case by producing the certified copy of the last date order sheet of the learned court below.

(3.) Mr. Jena, learned counsel for the petitioners prays for one week time to produce the certified copy of the last date order sheet of the learned court below.