BHAGABAN GANTYAYAT Vs. THE STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal by special leave is preferred by the appellant for assailing the order dtd. 16/12/2020 passed by the High Court of Judicature at Orissa [ Hereinafter, being referred to as "High Court".] in Criminal Revision No. 196 of 2012 whereby the High Court dismissed the aforesaid revision preferred by the appellant challenging the order dtd. 24/12/2011 passed by the learned S.D.J.M., Berhampur, in G.R. Case No. 654 of 2009.