NARENDRA MACHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Report dtd. 28/3/2024 received from the CJM, Jeypore revealed that the case had been committed to the Court of Session on 5/3/2024 and had been transferred to that Court on 15/3/2024 and charge has been framed under Sec. 392,413,34 of the IPC against the four accused persons on 23/3/2024 and posted to 15/4/2024 for hearing and that accused Narendra Macha, Hemanta Nag and Abhi Harijan were in jail custody of Special Jail, Jeypore. While co-accused Subash Harijan was on bail.

(2.) On 24/4/2024, another report had been called for from the learned Court below regarding the status of this case, but instead of inviting a report from the Court of the learned CJM-cum-Assistant Sessions Judge, (trial Court) the Registry has called for a report from the learned SDJM, Jeypore, with whom the case is no longer pending. The learned SDJM has naturally reported vide report dtd. 25/4/2024 that the case has been committed to the Court of Sessions, Jeypore on 5/3/2024.

(3.) Registry is directed to call for a report from the learned CJM, Jeypore regarding status of the case. The Deputy Registrar (Judicial) shall ask for an explanation from the Dealing Assistant, who has carelessly called for a report from the learned SDJM, Jeypore.