RABINDRA KUMAR CHHATOI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein, is aggrieved by the order dtd. 13/11/2019 passed in Criminal Revision No.580 of 2019. The High Court in the said revision petition, which assailed the order dtd. 2/8/2019 passed by the Learned Additional Sessions Judge, Bhubaneswar in T.R. No.400 of 2016, has sustained the same and consequently, the Criminal Revision No.580 of 2019 has been dismissed. Hence, this appeal.

(3.) We have heard learned counsel for the appellant and learned counsel for the first respondent-State and learned counsel for the second respondent-complainant and perused the material on record and the provisions which are applicable to the present appeal.