DURJYADHANA ANKUDI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) The Petitioner is facing prosecution in connection with C.T. Case No.96 of 2019 arising out of Baipariguda P.S. Case No. 68 of 2019 corresponding to G.R. Case No. 449 of 2019 U/s. 376(2)(n)/384/506/34 of IPC read with Sec. 67(a) of IT Act pending in the Court of learned Ad-hoc Addl. Sessions Judge (FTSC), Jeypore, District-Koraput.

(3.) The petitioner was granted bail on 7/11/2019. However, the Petitioner did not appear before the Court below on 7/2/2024 leading to issuance of NBW(A) against him.