SIBANARAYAN DEBAPRASAD ACHARYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. P.R. Singh, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(2.) Certified copy of the order dtd. 17/10/2015 of the learned Sessions Judge, Dhenkanal filed in Court today by the Petitioner is kept on record.

(3.) It is submitted on behalf of the Petitioner that the Petitioner was earlier released on bail on 17/10/2015 in C.T. Sessions No.147/2014 arising out of G.R. Case No.79/2014 corresponding to Kantabania P.S. Case No.8/2014 pending in the file of learned Addl. Sessions Judge, Dhenkanal for alleged offences under Secs.302/392, I.P.C. and Secs.25/27 of the Arms Act. Subsequently due to his non-appearance before the court below, for the reason of communication gap with his lawyer, the NBW of arrest was issued against him by order dtd. 23/12/2021.