DAMODAR MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) This revision application is disposed of at the stage of hearing on admission with active participation of both the parties.

(3.) Order dated 27-3-2000 in I.C.C. No. 163 of 1999 passed by learned S.D.J.M., Khurda is under challenge in this revision filed at the instance of the complainant who is the petitioner. Learned S.D.J.M. on 27-3-2000 allowed the prayer of the opposite parties 2 and 3, who are accused persons in that case, to be represented u/S. 205 of the Code of Criminal Procedure, 1973 (in short the 'Code').