GYANENDRA BEURA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners have challenged the order dtd. 22/11/2023 passed in C.T. Case No.08 of 2021 corresponding to Khuntuni P.S. Case No.04 of 2021 for the offence U/Ss. 147/ 148/ 341/ 294/ 506/ 385/307/333/353/427/149/120-B IPC r/w Ss. -3 and 4 of E.S. Act pending in the Court of the learned S.D.J.M., Athgarh by which the N.B.W. has been issued against them.

(2.) Learned counsel for the petitioners submits that the petitioners were granted bail on 4/1/2022. However, the petitioners did not appear before the learned Court below leading to issuance of N.B.W.against them on 22/11/2023.

(3.) Learned counsel for the petitioners on instruction submits that the petitioners would be appearing before the learned Court below on or before 30/5/2024 and seek remedy available to them under law.