Orissa High Court
K. K. Bisweswara Rao vs State Of Odisha .... Opp. Party(S) on 19 November, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.3334 of 2016
K. K. Bisweswara Rao .... Petitioner(s)
Mr. N. C. Mishra, Advocate
-versus-
State of Odisha .... Opp. Party(s)
Mr. U. R. Jena, AGA
CORAM: JUSTICE SIBO SANKAR MISHRA
ORDER
19.11.2024 Order No.
28. 1. Heard.
2. In this petition, the petitioner is seeking quashing of the F.I.R. in connection with G.R. Case No.130 of 2016 arising out of Golanthara P.S. Case No.91 of 2016 pending in the Court of the learned J.M.F.C., Patrapur, Ganjam.
3. The present petition is filed by the petitioner on the ground that though the F.I.R. was registered in the year 2016, but the charge-sheet has not yet been filed.
4. Mr. Jena, learned Additional Government Advocate for the State, on instruction, submits that the charge-sheet in the present case has already been filed on 15.03.2020 for the alleged commission of offences under Section 272/273/120-B/34 of I.P.C. Page 1 of 2
read with Section 20/24 of the COTPA Act against the petitioner showing the petitioner as <not arrested=.
5. Learned counsel for the petitioner submits that the learned trial Court has issued NBW against the petitioner but he is not able to certainly inform the Court regarding the date on which the NBW has been issued.
6. Be that as it may, I am not inclined to entertain this petition at this stage. However, liberty is granted to the petitioner to raise all the points before the learned Court below at the appropriate stage.
7. Accordingly, the CRLMC is disposed of with the liberty as prayed.
(S.S. Mishra) Judge Swarna Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 21-Nov-2024 12:20:00 Page 2 of 2