MANORANJAN TAREI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This Criminal Revision has been filed challenging the order dtd. 25/3/2022 framing charge against the petitioner for commission of offences punishable under Ss. 498-A/306 of IPC in S.T. Case No.220 of 2021 by the learned Asst. Sessions Judge, Baripada which arises out of Rasgovindpur P.S. Case No.226 of 2020.

(2.) Mr. Sanket Kanungo, learned counsel for the petitioner submits that the petitioner had earlier filed CRLMC No.2402 of 2023 challenging the criminal proceeding initiated against the petitioner in C.T. Case No.2038 of 2020 which was dismissed on 18/3/2024 as withdrawn, as the charges had already been framed against the petitioner, reserving the right of the petitioner to challenge the order dtd. 25/3/2022. He further submits that as the Criminal Misc. Case was still pending while the order framing charge was passed, the petitioner was not in a position to challenge the said order for which the present delay has occurred.

(3.) Issue notice to the opposite parties.