BASANTA KUMAR JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Mr.S.S.Pradhan, learned Addl. Government Advocate through hybrid mode.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the petitioners praying for quashing of the order dtd. 5/1/2022 passed by the learned Sessions Judge, Balasore in S.T. Case No.190 of 2019 under Annexure-1 directing issuance of N.B.W. of arrest against them as they were absent on the said date and no steps have been taken on their behalf on the said date.

(3.) Learned counsel for the petitioners submits that due to communication gap with the conducting counsel on the date fixed before the trial court, the petitioners nor their counsel could not appear before the learned court below. He further submits that non-appearance of the petitioners before the court below is neither deliberate nor intentional.