GHANASHYAMA SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Section 482 Cr.P.C. has been filed by the petitioner challenging the order passed on 23.8.1991 by the learned S.D.J.M., Puri in G.R. Case No. 1469 of 1986 for the offence punishable under Section 380/34, I.P.C. It appears from the impugned order that for the default in appearance by the petitioner on 25.07.1991, order was passed to issue non -bailable warrant of arrest against him. It is stated by learned counsel for the petitioner that because of communication gap between the petitioner and his engaged local counsel that he could not appear in the Court on that date. Be that as it may, this Court does not find any illegality in the order of issue of N.B.W.A. against the petitioner once he defaulted in appearance. Therefore, there is nothing to interfere with the said order by invoking the inherent power.