RANJEET SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This revision has been filed challenging the orders dtd. 20/12/2022, 15/5/2023 and 13/2/2024 passed by the learned 1st Additional District and Sessions Judge, Sambalpur in S.T. Case No. 166/7/10 of 2012-13. Although the revision is not maintainable against multiple orders. Mr. Ansari, learned counsel for the petitioner confines his prayer to order dtd. 13/2/2024, by which order, the prayer of the petitioner to recall the NBW issued against him on 20/12/2022 and 15/5/2023 has been rejected.

(2.) The petitioner is facing trial for commission of offences under Sec. 394,397 of the IPC, read with Sec. 25 and 27 of the Arms Act. He had been granted bail by this Court in BLAPL No. 25297 of 2012 on 17/12/2012 and had been released on bail on 24/12/2012 by learned Sessions Judge, Sambalpur.

(3.) On 20/12/2022, as the petitioner and other two accused persons were found absent on call and no steps had been taken on the behalf, in spite of the condition in the bail order that they should appear in person on each date, NBW was issued against the petitioner and the co-accused persons fixing 1/2/2023 for their production.