BENUDHAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this Criminal Revision, the order taking cognizance has been challenged. Although date of the order, the case number and the Court which has passed the order have been stated in the prayer, on perusal of the case record, it appears that on 17/12/2007, the learned S.D.J.M., Jagatsinghpur has taken cognizance of offences punishable under Ss. 143/ 363/ 294/ 506/ 353/ 427 of the IPC against co-accused Prafulla Kumar Mohanty, Ashish Choudhury, Rajkishore Mati, Narayan Nayak and the present petitioner-Benudhar Nayak. By that date NBW had been issued against the petitioner. By the said order, summons had been issued to the accused persons fixing on 20/12/2007 for their appearance.

(2.) On 1/2/2008, this Court had directed the matter to be listed on 19/2/2008 and till then, the execution of NBW against the present petitioner had been stayed. Thereafter the matter had been adjourned on different dates and the interim order had been extended till 1/7/2008. Thereafter the case was listed on 12/7/2019 and had been adjourned to after one week, but the interim order had not been extended.

(3.) When the matter was listed on 5/3/2024, prayer for adjournment had been made on behalf of Mr. D. Das, learned counsel for the petitioner stating that his file had been misplaced. The case was adjourned to 12/3/2024 and the Registry had been directed to call for a report from the court of the learned S.D.J.M., Jagatsinghpur regarding the status of G.R. Case No. 454 of 2007. On 12/3/2024 as the report had not been received, so the matter was adjourned to today i.e. 15/3/2024.