ANATHA BANDHU BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) The petitioner in this CRLMP seeks a direction of this Court to the authorities to execute the order of N.B.W. issued on 7/4/2022 by the learned J.M.F.C. (City), Cuttack in I.C.C. No.175 of 2020 for the alleged offence under Sec. 138 of the Negotiable Instrument Act.