SATYANARAYAN NAYAK Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER has approached this Court under Section 482, Criminal Procedure Code being aggrieved by the order dated 1 -3 -1996 passed by the S.D.J.M., Patnagarh in G.R. Case No. 172 of 1994. Petitioner is an accused in that case.

(3.) SECTION 309, Criminal Procedure Code provides for power of Court to postpone or adjourn criminal proceedings and reads as hereunder: