NILAKANTHA MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) This application u/S. 482 of the Code of Criminal Procedure, 1973 (in short, 'the Code') is disposed of at the stage of hearing on admission on consent of learned counsel for the petitioner and the learned Addl. Government Advocate.

(3.) Petitioner is an accused in S.C.No. 89 of 1997 of the Court of Sessions Judge, Kalahandi-Nuapada at Bhawanipatna. On 3-2-98 petitioner was not present in the Court and a petition for representation u/S.317 of the Code filed on the ground of illness of the petitioner was rejected because medical certificate was not filed in support of such illness. Learned Sessions Judge has further mentioned that two adjournments, in the meantime, had been granted to the petitioner to attend the Court. Accordingly, order was passed to issue N.B.W.A.against the petitioner.