LAWS(ORI)-2024-2-106

PRAMOD KUMAR NAYAK Vs. STATE OF ODISHA

Decided On February 21, 2024
PRAMOD KUMAR NAYAK Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) Heard.

(2.) The Petitioner is facing prosecution in G.R. Case No.162/16 (PF)(JMFC, Kodala) arising out of K.S. Nagar P.S. Case No. 67/2016, dtd.16/4/2016 U/s. 143/451/323/307/354/506/149/ of IPC pending in the Court of learned JMFC, Kabisuryanagar.

(3.) The petitioner was granted bail on 3/9/2016. However, the Petitioner did not appear before the Court below on 9/8/2023 leading to issuance of NBW(A) against him.